SHAKUNTHALA Vs. AKHILA BHARATHA BILLAWARA UNION

JUDGEMENT

(1.) PETITIONER was working as a Lecturer in Political Science in the college run by the respondents herein. She was terminated from her service by the respondents/college Authorities on 2. 7. 1992. Aggrieved by the action of the respondents/college Authorities, the petitioner was before the Educational Appellate Tribunal (I Additional District Judge, Dakshina Kannada, Mangalore) in EAT. MA. No. 50/92. The learned appellate Judge, after detailed consideration of the facts and the law pleaded by both the parties, had allowed the appeal and had directed the respondents/college Authorities to reinstate the appellate before him as a Lecturer in Political Science and to pay salary to her from 1. 6. 1992. The order made by the learned District Judge reads as under:-The appeal is allowed. The order of termination of the appellant dated 10. 6. 1992 is set aside. The respondents are directed to reinstate the appellant as Lecturer in Political Science and to pay salary to her from 1. 6. 1992.

(2.) AGGRIEVED by the said aforesaid order passed by the learned appellant Judge, the respondents herein had carried the matter by way of a Revision Petition before this Court in C. R. P. No. 1918/2000. This Court by its order dated 22. 7. 2002, rejected the Revision Petition and confirmed the orders made by the learned appellate Judge. This Court, has observed in its order as under:-The Tribunal has recorded a positive finding in answer to point No. 1 holding that termination order was not justified by the petitioner. Consequently, relief sought for has been awarded in favour of first respondent after setting aside the order of dismissal directing the petitioner to re-instate her as Lecturer in Political Science and also to pay the salary from 1. 6. 1992. The said order is also strictly in conformity with law on points. Hence, I do not find any ground to interfere In this revision petition. The petitioner must fail. Accordingly, the CRP is dismissed.

(3.) THE respondents/college Authorities not being satisfied with the orders passed by the learned Single Judge of this Court in the aforesaid Revision Petition, had carried the matter in an appeal before the Apex Court in S. L. P. 21909/2002. The Apex Court by its order dated 10. 1. 2003 has rejected the Special Leave Petition.