SUNDARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In W.P. No. 45569/2018, the petitioner is before this Court under Article 226 of the Constitution of India praying for a writ of certiorari to quash the endorsement bearing No. dtd. 26/7/2018 (Annexure-G) by which, the petitioner's request for regularization of his service as Physical Education Teacher in 4th respondent-College is rejected by the second respondent and for a further direction to the respondents to consider the case of the petitioner for regularization on completion of 10 years of service on par with that of the Karnataka Civil Services (Absorption of Persons Working on Part-Time Lecturers in the Karnataka General Services) (Department of Pre-University Education) (Special), Rules 2011 (for short "2011 Rules") and further to direct the respondents to consider the case of the petitioner either in Pre-University College or in Degree College in the same Institute as Physical Education Teacher; and also for a direction to extend equal pay for equal work on the basis of principles of Article 39(D) of the Constitution of India and as held by the Hon'ble Apex Court in the case of State Of Punjab v/s. Jagjit Singh reported in AIR 2016 SC 5176.

(2.) In W.P. No. 11074/2019, the petitioner is before this Court praying for a direction to the respondents not to give effect to the Notification dtd. 23/2/2019 by which, the 3rd respondent-Management invited applications from eligible candidates to fill up various vacant posts including that of Physical Education Teacher and also for a direction to the respondents to pay entire salary for 17 years from the date of initial appointment till date.

(3.) In both the writ petitions, the petitioner is one and the same.