RUDRAMURTHY H.B Vs. PRINCIPAL SECRETARY (PRIMARY AND HIGH SCHOOL), DEPARTMENT OF EDUCATION, BANGALORE AND OTHERS

JUDGEMENT

(1.) Mr. Rudramurthy-the petitioner herein, has challenged the legality of the order dated 28-7-2016, passed by the Appellate Authority and the Principal Secretary to Government (Primary and Secondary) Education Department, Government of Karnataka, Bengaluru, whereby the learned Appellate Authority has dismissed the revision petition filed by the petitioner.

(2.) Briefly the facts of the case are that respondent no.6 is a Private Education Institution, under the name of "Beeralingeshwara Vidya Samsthe", and is running a High School under the name of Beeralingeshwara High School, it is an Educational Institution which is covered under the Grant-in-Aid. Thus, the school is covered under the Karnataka Educational Institutions (Private Aided Primary and High School Educational Institutions Service Terms and Conditions) Rules, 1991.

(3.) Considering the fact that the petitioner had acquired qualifications of SSLC, PUC, BA and B.Ed., on 1-6-2008, he was appointed as a temporary Assistant Master in Arts for teaching Social Science subject in the school. During his service career, he had also acquired the qualifications for being appointed as Assistant Master in Arts in terms of the Karnataka Education Department Services (Department of Public Instruction) (Recruitment) (Amendment) Rules, 2002.