B HARISCHANDRA Vs. ACADEMY OF GENERAL EDUCATION

JUDGEMENT

(1.) this civil revision petition is preferred by the petitioner against the orders of the educational appellate tribunal, uttara kannada, karwar dated 17-9-1980, dismissing the appeal filed by the petitioner with costs.

(2.) I have heard the learned counsel for the petitioner fully and perused the records of the case.

(3.) this c.r.p. was filed as writ petition in the first instance. Thereafter, by the Order dated 16-6-1987 the writ petition came to be converted to c.r.p. the respondents 1 and 2 are represented by their counsel. Respondents 3 and 4 are represented by the government advocate.