B.V. PADMAVATHI, W/O. RAMACHANDRAPPA Vs. STATE OF KARNATAKA, PRIMARY AND HIGHER SECONDARY EDUCATION, EDUCATION DEPARTMENT, M.S. BUILDING, DR. B.R. AMBEDKAR ROAD, BANGALORE-01, BY ITS SECRETARY

JUDGEMENT

(1.) HEARD the Learned Counsel for the petitioner. The petitioner was appointed as a Graduate Assistant Teacher on temporary basis by an order of the fifth respondent on 10.7.2004 and the petitioner had continued in such employment till 13.2.2007. The post fell vacant in the year 2003 after retirement of a teacher and it is in that background that the fifth respondent sought permission to fill up the vacancy and on the further recommendation that the petitioner was eligible and was serving the institution from the previous year. Pursuant to which, the third respondent had permitted the fifth respondent to appoint teachers to the vacant posts in English and Arts and subsequently, a paper publication was issued inviting applications from eligible candidates. The petitioner is said to have made an application to the post of Assistant Teacher in Arts and she was called for an interview. It is her grievance that the selection committee did not pose any questions to the petitioner and there was no semblance of any interview that was conducted and this apparently was to accommodate some other candidate. The petitioner had immediately lodged a complaint with the Chief Executive Officer, Zilla Panchayath in this regard.

(2.) HOWEVER , the petitioner having been relieved from service, the petitioner filed a writ petition before this Court in WP 3890/2007, which was disposed of on the ground that she did have an alternative remedy. The petitioner having exhausted those remedies by way of an appeal before the third respondent, which was dismissed as on 6.11.2007 and thereafter, a second appeal before the second respondent, which was also dismissed as on 9.3.2009 and a further revision before the State Government also having been disposed of on 23.7.2011, the present petition is filed.