LAXMANAGOUDA S PATIL Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) BY consent of learned advocates appearing for parties, matter is taken up for final disposal.

(2.) HEARD Shri Gode Nagaraj, learned counsel appearing along with Shri M.M.Hiremath for petitioner and Shri Ravi V. Hosamani, learned AGA appearing on behalf of respondent Nos.1, 2 and 5.

(3.) PETITIONER is said to have been appointed as a Physical Education Teacher by the Government Employees Education Society (SC/ST), Institution in which petitioner is said to have been employee has forwarded a list of teachers for being admitted to grantin - aid and respondent Nos.1 and 2 is said to have approved six names forwarded by the said Institutions for being admitted to salary grant and name of petitioner was not considered favourably. As such, petitioner had approached this Court on earlier occasion and after having obtained a writ against respondents in W.P. No.64356/2010 vide order dated 18.01.2013 Annexure P which was modified by Division Bench in W.A. No.31203/2013 on 08.11.2013 vide Annexure Q, petitioner is now assailing the impugned order dated 03.04.2014 Annexure T on the ground that 2nd respondent Authorities has not complied with direction issued by this Court in W.A. No.31203/2013 namely before passing the impugned order petitioner has not been heard. Hence, petitioner has sought for quashing of the order dated 03.04.2014 Annexure T and also for a direction to admit petitioner for salary grant with effect from the order dated 29.06.2004 Annexure D, namely from the date it has been extended to other teachers who are similarly placed as that of petitioner.