COMMISSIONER OF PUBLIC INSTRUCTION Vs. MOHAMMAD ZUBER PASHA

JUDGEMENT

(1.) Smt. Archana Tiwari, Government Advocate for Petitioners Smt. Ratna N. Shivayogimath, Advocate for Respondent This petition has been filed by the State, aggrieved by the order passed by the Karnataka Administrative Tribunal, Bangaluru in Application No.4626/2007 in the case of Sri Mohammed Zuber Pasha vs. The The Commissioner of Public Instruction and others Vs Sri Mohammed Zuber Pasha Commissioner of Public Instructions, Bangaluru and others, at Annexure 'B' dtd. 25/9/2015.

(2.) The Tribunal by the impugned order has directed the respondents to consider the case of the petitioner for compassionate appointment in accordance with Rules 1996 as notified in the notification dtd. 12/9/1996, without reference to the later on amended Rules. The relevant portion of the impugned order of Tribunal is as under:

(3.) Recently, this Court also came across a similar controversy in W.P.No.200794/2016 in the case of The State of Karnataka vs. Sri P.Jagadish and this Court has dismissed the writ petition on 9/8/2016 filed by the State by observing as under: