B.V.PEETHA Vs. BHARATESH

JUDGEMENT

(1.) The Management is in appeal under Sec. 4 of the Karnataka High Court Act, 1961, questioning the correctness and legality of the learned Single Judge's order dtd. 17/1/2024 passed WP No.106046/2023, by which, the appellants' writ petition challenging the judgment dtd. 29/8/2023 in EAT No.2/2014 on the file of learned Principal District and Sessions Judge and Education Appellate Tribunal, Bagalkot,['EAT' for short] is dismissed, confirming the judgment of the EAT. Challenging both the judgment of the EAT as well as order passed by the learned Single Judge, respondents No.1 to 3 are before this Court in this intra-Court appeal.

(2.) Respondent No.1 herein had approached the EAT in EAT No.2/2014, challenging the resolution dtd. 28/3/2013, under which the appellants/Management accepted the resignation of the respondent No.1 dtd. 22/6/2011.

(3.) Parties to the present appeal would be referred to as they stand before the EAT for the sake of convenience. Appellants herein were the respondents and respondent No.1 herein was the appellant before the EAT.