KODLIPET EDUCATION SOCIETY Vs. A.P. SUNIL

JUDGEMENT

(1.) Respondent joined service of the petitioner as a Physical Education Teacher and worked in the High School of Kodlipet Junior College, Kodlipet. He was dismissed from service by the Managing Committee of the petitioner on 12-1-2004. The order of dismissal was questioned in EAT No. 2 of 2004, on the file of the Education Appellate Tribunal, Madikeri, in an appeal under Section 94 of the Karnataka Education Act, 1983. The Tribunal having allowed the said appeal and set aside the impugned order of dismissal from service, this writ petition was filed to quash the judgment, as at Annexure-A, of the Education Appellate Tribunal, Madikeri. The parties have entered into a compromise and an application under Order 23, Rule 3 of Civil Procedure Code, 1908 was presented by the learned Advocates appearing for the parties. The application has been signed by both the parties and their learned Advocates. Respondent is present before the Court and is identified by Sri M.E. Nagesh, learned Advocate. Respondent submits that he has entered into the compromise and is agreeable for the terms and conditions incorporated in the compromise petition and sought its acceptance.

(2.) Having perused the compromise petition, the same being lawful and the due execution being not in dispute, is read and recorded. The mutually agreed terms and condition read thus: