MELAMANI SHEKHAR AND ORS. Vs. STATE OF KARNATAKA REP. BY ITS SECRETARY II, THE COMMISSIONER FOR PUBLIC INSTRUCTIONS, THE DIRECTOR DPT. OF SECONDARY EDUCATION AND THE DEPUTY DIRECTOR FOR PUBLIC INSTRUCTIONS

JUDGEMENT

(1.) HEARD the learned Advocate for the petitioners and Smt. Rafee Unnisa, learned HCGP for respondents and perused the writ petition record. The petitioners are the teaching and non -teaching staff of Shankareshwara High School, Chamundeshwari Nagara, Laggere, Peenya Post, Bangalore -560 058. A memorandum 26.5.2008 has been issued by the 4th respondent approving the proposal of management for admitting them to grant in aid with certain conditions. Thereafter, an order dated 1.10.2008 as at Annexure -B has been passed. A communication dated 25.10.2013 as at Annexure -C has been submitted by the Secretary of the school, wherein the petitioner are working. These writ petitions have been filed on 30.01.2014, to direct the respondents to reckon and count the past service rendered by the petitioners from the date of their initial appointment up to the date of approval of their appointment with aid, for the purpose of fixation of pay scale, seniority, increments etc. and extend the benefits flowing there from by keeping in view of the orders at Annexures -D, E, F, G, H, J, K and L.

(2.) ANNEXURE -C cannot be considered to be a representation submitted by the petitioners for consideration of their grievance. Merely because the Secretary of the institution sent a communication, the petitioners cannot claim the same to be a representation submitted by them for redressal of their grievance.

(3.) IN A. Prabhakara Reddy vs. The State of Karnataka and others, : 1980 (1) KLJ 456, with regard to issuance of writ of mandamus to the authorities, it has been held as follows: