PARASHURAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these writ petitions petitioners sought for the following reiefs:

(2.) The petitioners claim that they are working as Drawing Teachers in respondent Morarji Desai Residential Schools/Rani Channamma Residential School on temporary basis. Now that the respondents have issued Notification to recruit the teachers to the said Institutions. Hence, the petitioners are claiming 5% weightage for every year they have worked as teachers in the said Institutions. They have also submitted representations. Now the respondents are under the process of making recruitment. Therefore, the petitioners have sought for allowing the writ petitions.

(3.) Per contra, learned counsel appearing for the respondents submitted that if the petitioners have given representations along with the necessary documents to respondent Nos. 2 and 4, their cases will be considered in accordance with law.