PEOPLES EDUCATION TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The parties in both these petitions are the same and the subject matter relating to employment and the benefits as sought by the respondents No.3 to 6 arise out of the same situation though the benefit granted under the two impugned orders are different. Hence the petitions are taken up together and disposed of by this order.

(2.) In W.P.No.42513/2016, the petitioners management are assailing the order dated 07.04.2016 passed in Revision Petition No.3/201 By the said order, the revisional authority has allowed the petition and directed the petitioners herein to pay the salaries to the private respondents herein equal to the salaries paid to the Government teachers as per Rule 5 of the Karnataka Private Educational Institutions(Discipline and Control) Rules, 1978 and pay the difference of the salaries.

(3.) In W.P.No.42514/2016 the petitioners management is assailing the order dated 07.04.2016 passed in Revision Petition No.5/2012 wherein the revisional authority has allowed the revision, set aside the order dated 25.05.2011 impugned therein and has directed the petitioners herein to reconsider the retrenchment of the private respondents herein and to accommodate them in any other college being run by the petitioner No.1 trust if the private respondents are qualified in that regard.