SAVITHA N. VENKATARAMANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging the endorsement dtd. 31/5/2019 (Annexure-X) passed by respondent No.3 and further, seeking direction to the 6th respondent - Management to re-submit the proposal for approval of appointment of the petitioner to the post of Kannada Teacher to Grant-in-Aid from the date of appointment i.e. 24/7/2016, vide Annexure-K with all service benefits.

(2.) Heard learned counsel appearing for the parties.

(3.) Sri. M.P. Srikanth, learned counsel for the petitioner submitted that, the post to be filled up by the sixth respondent - Management in respect of Assistant Teacher in Kannada is a single post and same cannot be reserved as the same amounts to 100 percent reservation, accordingly, he sought for interference by this Court.