JYOTHI Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that in spite of specific directions given by this court on 17/6/2022 directing respondent No.4-Headmaster of the Government Higher Primary School, Nelludi Kottala, Kampli Taluk to permit the petitioner to continue to work as chief cook without any hindrance, the Headmaster is not permitting the petitioner to join duty and continue to serve as a chief cook.

(2.) Learned Additional Government Advocate submits that the Headmaster is present before the court. This court has questioned the Headmaster Sri.Basavaraj who is present in the court. He has stated that it is the petitioner who is not carrying on her duties and is causing difficulty for the children.

(3.) Recording the submission made by the learned counsels and the Headmaster, it is hereby directed that the petitioner shall report for duty as a chief cook forthwith and the Headmaster who is present in the court is also directed to permit her to join for duty. On the other hand, if the petitioner does not report for duty or carry on her work as a chief cook, respondent No.4-Headmaster is permitted to initiate action in accordance with law.