CHINNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WRIT petition by a person who had been initially appointed as an 'assistant teacher' in English subject and who had later got the benefit of aided salary provided by the State.

(2.) IT appears subsequently an endorsement was issued to the Management and to the knowledge of the petitioner that the aid will be stopped as it was found that the petitioner did not have the commensurate qualification, namely, the person who is appointed as Assistant teacher in English subject was required to have studied English as an optional subject in the Degree examination.

(3.) WHILE admittedly the petitioner did not have this qualification, it appears to claim the benefit of another Circular which indirectly relaxes the qualification in favour of persons who had post-graduate qualification in English subject, the petitioner had made efforts to acquire the post-graduate Degree in English and even while the process was on, the respondents having stopped the aided salary, the petitioner is aggrieved by such an order dated 21-4-2007 [copy at Annexure-J] and has approached this court seeking for quashing of this order.