SESHADRIPURAM EDUCATIONAL Vs. JOINT SECRETARY

JUDGEMENT

(1.) This intra court appeal is filed assailing the order dtd. 18/6/2021 passed by the learned Single Judge of this Court in W.P.No.20085/2019.

(2.) Heard the learned Counsel for the parties and also perused the material available on record.

(3.) Facts leading to filing of this appeal narrated in brief are, respondent no.4 was appointed as a part time lecturer in Political Science in appellant no.2-Institution in the year 1999. On 24/5/2004, a specific order regarding her appointment was passed by the appellant-Institution, and on 25/5/2006, yet another order of appointment was passed and thereafter she was transferred to another institution run by appellant no.1. On 7/3/2013, a communication was issued to respondent no.4 that her appointment should not be considered as a permanent appointment and she would be continued as a part time lecturer with a consolidated pay of Rs.9,700.00 and challenging the same, respondent no.4 had filed a revision petition under Sec. 131 of the Karnataka Education Act, 1983 (for short, 'the Act'), and the revisional authority allowed the revision petition, set aside the order dtd. 7/3/2013 which changed the status of the employee from permanent to temporary and reserved liberty to the Management to take action in terms of Sec. 98 of the Act. The said order dtd. 20/3/2019 passed in Revision Petition No.20/2013 was questioned before this Court in W.P.No.20085/2019 by appellants/management and the learned Single Judge of this Court vide the order impugned has dismissed the writ petition and being aggrieved by the same, this intra court appeal is preferred.