SELECTION AUTHORITY AND SECRETARY, KARNATAKA HIGH SCHOOL EXAMINATION BOARD Vs. GEETHA DATTATREYA GOKARN

JUDGEMENT

(1.) Petitioner is the Selection Authority and the Secretary, Karnataka High School Examination Board. Petitioner is before this Court questioning the correctness and legality of order dtd. 9/3/2020 in Application No. 926/2015 passed by the Karnataka State Administrative Tribunal, Belagavi (for short 'Tribunal') by which the Tribunal allowed the application filed by the respondent No.1 and directed to consider the case of the respondent No.1 for appointment to the post of Secondary School Assistant Teacher (CBZ-Kannada) under GM/ Rural in pursuant to additional list dtd. 12/9/2013 with all the benefits from the date on which candidates appointed, except the salary for the period with notional fixation.

(2.) The parties to the Writ Petition would be referred to as they rank before the Tribunal. Before the Tribunal the petitioner herein was the respondent and the respondent herein was the applicant.

(3.) We have heard Sri G.K. Hiregoudar, learned Government Advocate for the petitioner/ respondent and Sri Ramesh Zirali, learned counsel for respondent/ applicant.