NARASAPPAIAH K S Vs. EDUCATIONAL APPELLATE TRIBUNAL MYSORE

JUDGEMENT

(1.) Sri Shahapur, learned Govt. Pleader is directed to appear for respORdent-1.

(2.) In this petition under Articles 226 and 227 of the Constitution, the petitioner has sought for quashing the order dated 13-7-1988 passed by the Principal District Judge and Educational Appellate Tribunal, Mysore in E.A.T. No. 2/1988 Annexure-J. He has also sought for issue of a direction to the 2nd respondent to promote him as Head Master of Dalvai High School, Mysore with all consequential benefits.

(3.) The Educational Appellate Tribunal, Mysore has held that the appeal preferred by the petitioner under Section 8 of the Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 (hereinafter referred to as the 'Act') is premature and as such it is not maintainable.