KUBERAPPA DODDAVEERAPPA JANGANNAVAR Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner herein is assailing the order dated 02.01.2016 passed by the Education Appellate Tribunal in M.A.(E.A.T.) 04/2013.

(2.) It is the contention of the petitioner that he was appointed as Kannada Lecturer in the 1st respondent-institution. It is also contended that his appointment has been approved by the institution and the institution sent the petitioner for refresher course. It was contended by the petitioner before the Tribunal that the petitioner has put in more than 20 years of service in the 1st respondent-institution and the Management, contrary to the bye-laws of the institution intended to terminate the services of the petitioner illegally and highhandedly. The prayer of the petitioner before the Tribunal was seeking a direction to the respondents to allow the petitioner to continue his service in the institution as Kannada Lecturer and pay arrears of salary and other perks commensurate to his post and for such other reliefs.

(3.) Learned counsel for the petitioner submits that the Tribunal erred in holding that the petitioner was a temporary Lecturer and the provisions of the Karnataka Education Act would be applicable, only if the employee is a permanent employee.