P.R.MANOHAR ACHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner challenged an order by which he was relieved from service on the ground that the Department raised objections regarding his lack of educational qualifications. He also challenged the consequential notification issued by which the respondent No.6 - Indramma was appointed subsequently. A prayer was also made to reinstate him into service as Assistant Kannada Teacher and extend all consequential benefits.

(2.) The Revisional Authority, on consideration of the matter, has come to the conclusion that the petitioner did not possess a Bachelor's Degree in Arts with the Kannada language as one of the optional subjects and therefore, his relieving from service could not be found fault with. As against this order, the present petition is filed.

(3.) It is submitted by the learned counsel for the Management that the 6th respondent, who was appointed after the petitioner was relieved, died on 29/4/2021 and eversince the petitioner has been appointed on honorary basis.