AMEENA AFROJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Whether the challenge to the decision, classifying the petitioner as a General Merit candidate, rejecting the petitioner's claim to be under category 2-B/KA-HK, for selection to the post of a government school teacher, is outside the jurisdiction of the Tribunal constituted under the Administrative Tribunals Act, 1985?.

(2.) The question referred to above has arisen as the decision of the Deputy Director of Public Instructions, Raichur is under challenge in this writ petition under Article 226 of the Constitution of India.

(3.) Contending that the Tribunal lacks the jurisdiction to consider the question raised above, and justifying the challenge in this writ petition before this court, Sri. K.M. Ghate, the learned counsel for the petitioner made the following submissions.