PRASHANT NAVALAGUNDA Vs. STA TE OF KARNA TAKA

JUDGEMENT

(1.) Heard Shri Madangouda N. Patil, learned advocate for petitioner and Shri G.K.Hiregoudar, learned Government Advocate for the State.

(2.) Petitioner is a Graduate Primary Teacher working in GPHS Bommasagar in Ron taluk of Gadag district. He submitted representation dated 26.6.2019 to respondents with a request to include his name in seniority list and to allow him to appear for counseling which was scheduled on 4.1.2020. He also submitted another representation dated 5.11.2019 with a request to promote the teachers of classes 1-5 to classes 6-8 and teachers teaching for classes 6-8 to be promoted as High School Teachers. His grievances were not considered. Hence he filed Application No.10441/2019 before the Karnataka State Administrative Tribunal (KAT for short). By its order dated 17.12.2019, KAT has allowed the said application and directed the respondents therein to consider petitioner's representation dated 26.6.2019 and 5.11.2019 which were appended as Annexures-A9 and A13 to the application, within a period of one month from the date of receipt of a copy of the said order.

(3.) Shri Madanagouda Patil, for petitioner submitted that since respondents did not comply with the order passed by the KAT, petitioner has also filed a contempt petition before the KAT.