HUNGUND TALUKA RANJARA VIDYAVARDHAKA SANGHA Vs. RACHAPPA CHANAMALLAPPA

JUDGEMENT

(1.) BY these Revision Petitions which have been moved under Section 115 of the Code of Civil Procedure, the revisionist applicants have challenged the orders dated April 15, 1993 and 3rd July 1993 in E.A.T. Appeal Nos.5/92 and 6/92 respectively passed by the Educational Appellate Tribunal No. 1, Bijapur.

(2.) THE facts of the case in brief are that the teacher who is also an employee of the respondent -institution, having felt aggrieved from inaction of the Management -Board in not paying his salary from 1.6.1989 till 1.3.1992, the Management having replied to the notice issued by the employee, filed an appeal under Section 8 of the Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 and the Tribunal, after having considered the matter, issued the following directions: -