PHALAHARA SHIVAYOGISHWARA SHIKSHANA SAMITHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ appeal is by the petitioner in Writ Petition No.11994/2006, being not satisfied with the order passed by the learned Single Judge in that writ petition on 29.5.2008 whereunder, the learned Single Judge has allowed the writ petition, but in part.

(2.) WRIT petitioner is a Charitable Trust registered under the Bombay Public Trust Act, 1950 and is managing several educational institutions starting from Primary Schools, High Schools, Pre-University Colleges, Industrial Training Institutes etc.

(3.) AGAINST this employee, the Management had initiated disciplnary proceedings by issue of a charge memo on 29.10.2004. This charge many had been replied by the employee on 25.11.2004 and the management, being not satisfied with the same, appointed an enquiry committee on 14.3.2006, which ultimately culminated in the order dated 3 1.5.2006 (copy produced as Annexure-T to the writ petition).