K. BHASKARA ACHARYA S/O GANAPAYYA ACHARYA, ASSISTANT PROFESSOR OF MECHANICAL ENGINEERING, SIDDHARTHA INSTITUTE OF TECHNOLOGY Vs. THE MANAGEMENT OF SRI. SIDDHARTHA EDUCATION SOCIETY, REPRESENTED BY ITS SECRETARY AND THE PRINCIPAL, SRI. SIDDHARTHA

JUDGEMENT

(1.) THIS is a second round litigation. The facts in brief, the judicial proceedings and orders which have preceded the impugned order are as follows:

(2.) THE petitioner challenged the order dated 06.01.1984 in M.A. EAT. No. 1/1984 before the Educational Appellate Tribunal and Principal District Judge at Tumkur (hereinafter referred to as 'Tribunal'). The Tribunal, by Judgment dated 04.01.1986 allowed the appeal and set aside the order dated 06.01.1984 and granted consequential benefits to petitioner; challenging the said judgment dated 04.01.1986, the 1st respondent -management preferred writ petition in W.P. No. 3216/1986 and this Court, by the order dated 06.01.1986 quashed the older of Tribunal and directed the Tribunal to dispose of the appeal according to principles enunciated by this Court in the case of The President, Golden Valley Education Trust, Oorgaum, Kolar Gold Fields v. The District Judge and Educational Appellate Tribunal, Kolar and Ors. reported in ILR 1979 Kar 526.

(3.) IN support of his case, petitioner, apart from examining himself as P.W.1 got marked Ex. P.1 to P.6. On behalf of the respondent -management, no evidence was let in. The Tribunal, on appreciation of oral and documentary evidence on record and after hearing learned Counsel for parties dismissed the appeal by holding that order of termination dated 06.01.1984 is not violative of provisions of Section 6 and 7 of the Education Act ('Act' for short) and the management has established that conduct of petitioner was not satisfactory and management had justifiable cause to terminate the services of petitioner. Therefore, petitioner is before this Court.