CHANDRA NAIK N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners filed this writ petition seeking the following prayers.

(2.) Brief facts, leading rise to the filing of this writ petition are as follows:

(3.) Petitioner No.1 was appointed as a Kannada teacher in Morarji Desai Residential School, Hakkali village, Shikaripura Taluk, Shivamogga District on 12/8/2007. Petitioner No.2 was appointed as Kannada teacher in Kitturu Rani Chennamma Residential School at Varakanahalli, Hoovinahadagali Taluk, Bellari District on 12/8/2009. The petitioners are working from 2007 and 2009 till today respectively, since 15 years in the abovesaid schools only. The petitioners have passed B.A, M.A and B.Ed. They underwent a selection process and were selected. The petitioners possess the qualification prescribed for appointment to the post of teaching the subject of social science in the school owned/recognised by the Government of Karnataka.