SHARAN BASAWESHWAR VIDYA SAMSTHE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner society has raised the challenge to the second respondent's order, dated 27.04.2012 (Annexure-R), appointing the Educational Officer Sri S.K.B.Prasad as the Special Officer for one year for the petitioner society.

(2.) Sri Jois, the learned counsel for the petitioner submits that the impugned order is marked by the nonapplication of mind. The petitioner has submitted a detailed reply, dated 30.03.2012 to the first respondent's show cause notice dated 29.02.2012. Without considering the reply, the respondent No.2 has passed the stereo-typed order.

(3.) Sri Jois submits that the non-disbursement of salary to the teacher cannot be a ground for the appointment of the Special Officer. The aggrieved teacher has to approach the proper authority in proper proceedings. He submits that it makes no difference for an employee whether the employment is vested in a private society or in an officer appointed by the Government.