DHARMASTHALA MANJUNATHESHWARA EDUCATION SOCIETY AND ORS. Vs. BHARATI

JUDGEMENT

(1.) This intra -Court appeal under Sec. 4 of the Karnataka High Court Act, 1961 is directed against the order in W.P. No. 102172/2015 dated 15.9.2015 whereby the learned Single Judge has confirmed the order of the Educational Appellate Tribunal, Dharwad in M.A.(EAT) No. 4/2012 dated 12.1.2015.

(2.) The first appellant is an Educational Society registered under the Karnataka Societies Registration Act, 1960. The second appellant is a unit of the first appellant -society and the third appellant is an Engineering College established by appellant Nos. 1 and 2.

(3.) The respondent was appointed as Assistant Librarian by appellant No. 1 in the year 1999 in the third appellant -College. She was terminated from service by an order dated 21.2.2013. The respondent challenged the said order before the Principal District and Sessions Judge -cum -Educational Appellate Tribunal, Dharwad (for short: 'the Tribunal') in M.A.(EAT) No. 4/2012. Appellants resisted the appeal contending inter alia that the Tribunal had no jurisdiction to entertain the appeal and the said contention stood rejected by order dated 12.1.2015. Upon challenge, the order of the Tribunal has been confirmed by the learned Single Judge leading to filing of this appeal.