SECRETARY S J M Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) THIS writ petition by the management of a private educational institution is against the order passed on the interlocutory applications in pending revision petitions before the government, which had been preferred under Section 131 of the Karnataka Education Act, 1983 [for short, the Act].

(2.) THE revision petitioners, who were the teachers working in the petitioner-institution, had sought for the intervention of the government invoking the provisions of Sections 130 and 131 of the Act for the purpose of compelling the management to forward the case papers of the revision petitioners to the director of technical education for the purpose of approval of their appointment as lecturers in the subjects concerned and also to direct the director of technical education or any other authority to reject the proposal of the management in forwarding the candidature of the respondents 5 to 8 and for appointing them as lecturers etc.

(3.) AGGRIEVED by this, one of the revisional petitioner, who has been arrayed as seventh respondent in this writ petition, has come up with an application for vacating the interim order on the ground that the interim order of stay has come in the way of the disposal of the revision petition pending before the government; that it has not only held up the proceedings but the petitioners who should have been otherwise appointed lecturers, are denied the post etc.