SHARADHAMMA B.C . Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr. Rajashekhar.S, learned Counsel for the appellant. Mr.G.V.Shashikumar, learned Additional Government Advocate for respondents No.1 to 3. Mr.Abhishek Malipatil, learned counsel for respondent No.4.

(2.) This intra-Court appeal has been filed against the order dated 04/02/2021 passed by the learned Single Judge by which the writ petition preferred by the appellant has been disposed of.

(3.) The appellant claims to have obtained B.Ed. decree from the University of Mysuru in the year 1988. The appellant further claims that she was appointed in the respondent No.3 - Institution as an Assistant Teacher to teach the subject of Social Science. It is the case of the appellant that from the initial date of appointment she has rendered services till today as an Assistant Teacher. With regard to her grievance for regularisation of her services, the appellant had filed writ petition before the learned Single Judge which has been disposed of with a direction to the State Government to consider the claim of the appellant for regularisation of her services.