B. N. CHANDRASEKHARA Vs. STATE OF KARNATAKA AND ANOTHER

JUDGEMENT

(1.) Petitioners in these cases have challenged the legality and validity of the impugned orders at Annexures-U and V, dated 8-8-1995 passed by the convener of the Governing Council-second respondent terminating their services from their respective posts which they holding in the Shishuvihars on the ground that the second respondent has decided to close down the Shishuvihars run by them for the reasons mentioned in the termination orders and further their appointment orders have not been approved by the Assistant Educational Officer, Bhadravathi. The correctness of these orders are challenged by the petitioners in these petitions urging various facts and legal contentions.

(2.) Certain undisputed relevant necessary facts are stated as hereunder:

(3.) The management of the second respondent had taken a decision as per its office order bearing reference No. PL(Estt)/435, dated 31-3-1993 to absorb as many as 25 teachers in the erstwhile VISL Works area after giving them necessary training to work in the various departments. It is stated that the above said 25 teachers have been working in different departments of the erstwhile VISL on 4-8-1993 an office order was issued regulating the pay scales of the teachers. It is the further case of the petitioners that the second respondent has not retrenched any one of the teachers, the second respondent has issued a circular dated 11-3-1995 stating that it has decided to close down the Shishuvihars run by it on the alleged ground that there was thin attendance in the Classes. Besides, circular was followed by another order dated 31-3-1995 issued by the convener of the second respondent-Governing Council for Shishuvihars once again ordering closure of the Shishuvihars directing the Head Mistresses not to admit children for the next academic year. Petitioners have submitted another joint representation dated 30-6-1995 to the erstwhile VISL represented by its Executive Director requesting him for providing any suitable job consisting with their qualification and their present pay scale and emoluments.