ASHWINIRAJ R. Vs. SECRETARY

JUDGEMENT

(1.) Cluster of these petitions seek to challenge an order dtd. 4/4/2018 by which the claim of the petitioners in all these petitions for regularization of their services is turned down and have sought a writ in the nature of mandamus directing the respondents to regularize the services of the applicants by declaring the appointments of the petitioners as valid and further seek that their services should be continued till their cases are considered for regularization.

(2.) Heard Sri.V.Lakshminarayana, learned Senior Counsel for petitioners, Sri.Dhyan Chinnappa, learned Additional Advocate General along with Smt.M.C.Nagashree, learned Additional Government Advocate for the State and Prof. Ravivarma Kumar, learned Senior Counsel for the respondent- Society.

(3.) Brief facts leading to the filing of the present petitions, as borne out from the pleadings are, as follows:- Till the year 1977-78 private educational institutions and religious mutts were running residential schools in the State of Karnataka. In the year 1977 the Social Welfare Department started residential schools to the children of tribal community under the name Ashrama schools. In these schools tribal children aged 5 to 10 years were given free education and hostel facilities including food. In the year 1986 Government of India started residential schools in every District in the country in the name and style of 'Navodaya Model Residential Schools' for encouraging talented and meritorious children belonging to Scheduled Castes, Scheduled Tribes, Minorities and other Backward Classes residing in rural areas.