SHIVANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who was working as a Teacher in Social Science in the Institution managed by the sixth respondent - Society has approached this Court with the prayer to quash the order dtd. 10/10/2017, passed by the fourth respondent, vide Annexure-M and the order dtd. 16/2/2018, passed by respondent No.1, vide Annexure-N.

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

(3.) The petitioner was appointed as Assistant Teacher by the sixth respondent - Society in its Institution initially in the year 1995 with effect from 7/6/1995. The Management had permitted the petitioner to complete his B.Ed. Training Course thereafter and accordingly, the petitioner had successfully completed his B.Ed. training Course in the month of October-2004. The petitioner was thereafter appointed as the Head Master of the Institution managed by the sixth respondent. A proposal was forwarded by the sixth respondent to the first respondent for the purpose of approving the post of the petitioner for the benefits of Grant-in-Aid. The same was rejected by the competent authority on 20/3/2010. Being aggrieved by the same, the petitioner had filed W.P. No.64253/2010, which was disposed off by the Co-ordinate Bench of this Court on 7/1/2013, with an observation that for the purpose of considering the case of the petitioner for admitting his post to the benefits of Grant-in-Aid, the B.Ed. qualification acquired by him subsequently, is required to be recognized.