BHARATHI VIDYA SAMSTHE (R) BY SECRETARY SRI A.M. AMANDA Vs. THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF EDUCATION VIDHANA SOUDHA AND OTHERS

JUDGEMENT

(1.) THIS writ petition is to declare the appointment of the 3rd Respondent as Special Officer of the Petitioner institution as without jurisdiction and to set aside the appointment of Respondent No. 5 to the post of the principal of the Petitioner institution made by the 3rd Respondent,

(2.) HEARD the learned Counsel on both sides and perused the record.

(3.) THE Petitioner had filed Appeal 26/2009 before the 2nd Respondent. The said appeal was disposed of on 30.4.2010. While disposing of the said appeal, certain material observations have been made in the penultimate portion of the order as at Annexure -Z. The 4th Respondent herein was directed to consider the aspects noticed therein and to take decision in the matter. For various reasons, 4th Respondent has not completed the exercise as directed finality in the said order, which has attained.