VIJAYALAKSHMI H S Vs. STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HIGHER EDUCATION

JUDGEMENT

(1.) SRI R.Omkumar, the Additional Government Advocate is directed to take notice for the respondent Nos. 1 to 4. Notice to the respondent Nos. 5 and 6 dispensed with.

(2.) SRI L.SRInivas Babu, the learned counsel for the petitioner submits that the petitioner's post of Lecturer in Hindi is not approved for the admission of Grant-in- Aid.

(3.) IF the petitioner files the petition within 15 days from today, the first respondent shall dispose of the same within two months from the date of the receipt of the anticipated petition for directions.