TARAKANTH Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) THE petitioner is before this Court assailing the order dated 08.06.2007 at Annexure -R and the order dated 27.04.2015 at Annexure -S to the petition. The petitioner in that view is seeking that the respondents No. 3 and 4 be directed to approve the promotion of the petitioner and pass necessary order for approval of the promotion of the petitioner as Head Master from the date of promotion and grant promotional benefits from 01.03.2001 till retirement and in that light grant pensionary benefits.

(2.) THE petitioner was appointed as an Assistant Teacher in sixth respondent -school. His appointment was confirmed by the Government and was admitted to aid. He was thereafter promoted and ultimately when one Sri Heeralal Mishra who was working as Head Master in the High School had retired on 28.02.2001, the petitioner was appointed by the School management to work as Head Master with effect from 01.03.2001. The appointment of the petitioner as Head Master by the school management was sent for approval by the communication dated 03.12.2001. The Deputy Director had forwarded the same to the Public Instructions Department for consideration of the approval of the appointment as Head Master.

(3.) HAVING heard the learned counsel for the petitioner and the learned Government Advocate, I have perused the petition papers.