SHARNAPPA Vs. STATE OF KARNATAKA AND ORS

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 22.09.2014 passed in EAT No.6/2011 impugned at Annexure-M to the petition. The petitioner is seeking direction to the fourth respondent to continue the petitioner in service and to pay salary as per the order of the second respondent dated 10.11.2010.

(2.) The petitioner was appointed as Assistant Teacher (Science-CBZ) by the fourth respondent management.

(3.) The petitioner thereafter has filed the appeal before the Education Appellate Tribunal ('EAT' for short) which was registered in EAT No.6/2011. Since there was delay in filing the appeal, the application seeking condonation of delay was filed. The EAT while considering the said application, making detailed consideration has rejected the application seeking condonation of delay and has consequently dismissed the appeal. The petitioner therefore claiming to be aggrieved by the said order is before this Court in this petition.