K.G. Balakrishnan, J. - (1.) Leave granted.
(2.) This appeal is preferred against the Judgment of the learned Single Judge of the High Court of Karnataka in Civil Revision Petition No. 4278/98. An Order of the Education Tribunal was challenged before the learned Single Judge and the same was set aside and hence this appeal by way of special leave.
(3.) The respondent was employed as a teacher in a school owned and managed by the appellant. An order was passed against the respondent terminating his service w.e.f. 21.8.1981. According the appellant, the respondent was then working on probation, though the respondent alleged that his probation period was already over. The appellant had also contended that the respondent teacher had offered his resignation voluntarily and his resignation was accepted. The Tribunal came the conclusion that the termination of the services of the respondent, without there being a valid inquiry was not proper and therefore, the termination of service of the respondent was set aside and he was ordered be reinstated the post of Teacher with full back wages from the date of his termination.;