VANITHA SUCHITA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner was appointed as Assistant Teacher on 01.06.2002 in Sri. Bethuru Channabasappa Siddabasappa Higher Primary School, Anekonda, Davanagere. Her appointment was approved by the Deputy Director of Public Instructions, Davanagere District, on 17.02.2005 without aid. This is evident by Annexure-B. On 02.02.2006 the Higher Primary School, where the petitioner was working, was admitted to grant-in-aid.

(2.) As per Annexure-C - communication dated 17.01.2006 addressed to the State Government, Department of Primary Education, by the Internal Financial Advisor, it was made clear that the student-teacher strength of the Higher Primary School enabled approval for grant-in-aid of three teachers by name S.Prakash, Lakshmana D. Koppada and Vanitha Sujitha - petitioner herein. Thereafter, on 08.11.2006, the State Government wrote to the Director, Primary Education, Department of Public Instructions, Bengaluru, requesting the Director to submit his opinion with regard to the approval of the post held by petitioner for grant-in-aid. This document is produced along with an application filed for production of additional documents as Annexure-N.

(3.) On 02.11.2007, Block Education Officer, North Zone, Davangere, has addressed a letter to the Deputy Director of Public Instructions, Davangere, stating that in the school in question, total number of students from 1st standard to 7th standard for the academic year 2007-08 were 163 and total number of students who were attending the school were 121, therefore, at the rate of one teacher for 40 students, three teachers could be permitted for grant-in-aid and that as only two teachers by name Lakshmana D. Koppada and Dhananjaya Reddy were working, there was provision for three teachers. This document has been enclosed to the application filed seeking production of additional documents at Annexure-P.