NAGAPPA CHATTERA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, Petitioners claim to be working in the New High School, Sathehal, Basavanabagewadi Taluk, Vijayapura District run by the respondent No.5-Sree Madivaleshwara Vidyavardhaka Sangha.

(2.) It is the grievance of petitioners that the petitioners have been appointed and their services have been regularised by the respondent No.5-Institution and they have continued in the said institution for a considerable period of more than two decades. It is stated in the writ petition that the respondent No.5-Institution had addressed a letter dtd. 8/1/2015 to the respondent No.4, requesting to sanction the Grant- in-Aid in respect of employees working in the Group 'D' cadre of the respondent No.5-Institution. Pursuant to the same, the respondent No.4 herein has forwarded request of the respondent No.5-Institution to the respondent No.2 by letter dtd. 21/2/2015 (Annexure-E) and in turn, the respondent No.2 has addressed a letter dtd. 28/3/2015 to the respondent No.1 to take decision in the matter relating to considering the case of the petitioners for Grant-in-Aid. Thereafter, petitioners have also approached the respondent- Authorities by way of representation dtd. 4/2/2019 (Annexure-J) to consider the case of the petitioners in terms of the recommendation made by the respondent No.4. Feeling aggrieved by non-consideration of the case of petitioners in terms of the recommendation made by the respondent No.4, petitioners have presented this writ petition.

(3.) Heard Sri. Virupakshaiah P.H., learned counsel appearing for petitioners; Sri. M.S. Nagaraja, learned Additional Government Advocate appearing for respondents 1 to 4.