RAVI S/O MALLIKARJUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned High Court Government Advocate appearing for respondents No.1 to 3 and 5.

(2.) The petitioner herein has sought for a writ of mandamus directing the respondents to approve the benefit of grant-in-aid to the petitioner's post of Kannada Teacher in the seventh respondent - institution. It is the case of the petitioner that he was appointed as a Kannada Additional Teacher by the seventh respondent-Institution vide order dtd. 1/6/2007 and subsequently his appointment was approved by the competent authority vide order Annexure-B dtd. 6/10/2010. The third respondent herein pursuant to the request of the seventh respondent-institution in which the petitioner was serving had recommended his name along with other Teachers for the purpose of grant of aid to the post of Kannada Teacher in which the petitioner held in the seventh respondent-institution. The first respondent has thereafterwards issued the order as per Annexure-D dtd. 26/6/2014 only admitting the seven Teachers out of the eight proposed Teachers for the benefit of grant in aid. It is under these circumstances, the petitioner is before this Court.

(3.) Learned counsel for the petitioner submits that though the third respondent recommended the petitioner's name along with the other seven teachers for granting the benefit of aid to the post of petitioner, the first respondent has not at all considered the case of the petitioner. He submits that vide notification Annexure-J which has been produced as additional document, the respondents have considered the Kannada teachers in Urdu school for the purpose of granting aid to the said post. He has also placed reliance on the order passed by this Court in Writ Petition No.82663/2012 disposed of on 6/8/2013 wherein in similar circumstances; the Competent Authorities were directed to reconsider the case of the petitioner therein.