M. NAGARAJA Vs. CHIEF SECRETARY

JUDGEMENT

(1.) The petitioner is before this Court under Article 226 of the Constitution of India seeking for a writ of mandamus to consider representations all dtd. 15/9/2021 at Annexures-R, S, T and U, wherein the petitioner requested to admit the post of Lecturer in which he was working to grant-in-aid.

(2.) Heard Sri B.S. Jeevan Kumar, learned counsel for the petitioner and Sri M.V. Ramesh Jois, learned AGA for respondents 1 to 4. Perused the entire writ petition papers.

(3.) Learned counsel for the petitioner would submit that petitioner was appointed as Lecturer by the Management in Sri Sharadamba Vidya Samsthe, Challakere, (for short 'the Institution') by order dtd. 15/11/1992. It is submitted that petitioner's appointment was approved without grant-in-aid. The proposal from the Institution was forwarded to the respondents for approval of appointment of the petitioner with grant-in-aid. Learned counsel would submit that by Official Memorandum dtd. 10/8/2015 (Annexure-P), the appointment of the petitioner was again approved without grant-in-aid. Subsequently the petitioner is said to have retired from service in May 2021. Thereafter, the petitioner is said to have made representations dtd. 15/9/2021 in terms of Annexures-R, S, T and U to the authorities. Since the representations are not considered, the petitioner is before this Court.