AKHILA BHARATHA KURUHLNASHETTY SANGHA R BANGALORE Vs. DIRECTOR OF PUBLIC INSTRUCTIONS INKARNATAKA BANGALORE

JUDGEMENT

(1.) HEARD Mr. V. t. rayaraddi, learned counsel for the petitioners, Mrs. rs. V. Vidya, Learned High Court government pleader for respondents-1 and 3 and Mr. N. r. naik, learned counsel for the 2nd respondent.

(2.) THE present writ petition is directed against the Order dated 29-5- 1998 (annexure-d) passed by the 1st respondent setting aside the Order of dismissal dated 21-4-1992 (annexure-b) passed by the president of the petitioner-society dismissing the services of the 2nd respondent.

(3.) THE petitioner-akhila bharatha kuruhina shetty sangha (r) is a society registered under the provisions of the Karnataka societies registration act, 1960. According to the petitioner, it is running some educational institutions including j. n. school of arts and j. n. pre-primary teachers training institute. There appears to be some dispute among the office bearers of the society but I do not intend to enter into the same in the present case since in my opinion that aspect is not very material for the present.