SAMSON Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The orders at Annexures-G, G1 and G2, dated 10.7.2009, 29.7.2009 and 11.8.2009, respectively, are called in question in these writ petitions. Petitioner No. 1 was appointed as Physical Education Teacher and petitioner No. 2 was appointed as Assistant Teacher in the 6th respondent-school on 11.4.2001. The names of the petitioners were sent to the State Government for approval of the Department for admitting them to the grant-in-aid. The appointments of the petitioners were not approved. Thus, the petitioners approached this Court in W.P. No. 597/2008, which came to be disposed of on 1.2.2008 as per Annexure-E, directing the petitioners to approach the respondents 1 to 5 with request to consider the claim for approval of their appointments as teachers to the 6th respondent-school; if such representations are made, the same shall be considered by the concerned authorities. Thereafter, the petitioners made representations which are turned down by the impugned orders.

(2.) According to the petitioners, the State Government has wrongly not approved the appointments of the petitioners on the ground that there was a prohibition for appointment of teachers in respect of the schools, including the minority institutions. According to them, number of appointments which were made even during prohibition, are approved by the State Government and the case of the petitioners is not considered.

(3.) Learned counsel appearing for the petitioners relies upon the document at Annexure-G3 dated 20.5.2000 by contending that such prohibition may not apply to the minority institution and therefore the petitioners' appointments should have been approved by the State Government.