NAGAPPA PRADHANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) W. P. No. 14148/2006 Writ petitioners claim to have been working as Lecuturers in the 3rd respondent- Karnataka Chitrakala Parishad, a society registered under the provisions of the Karnataka societies Registration Act, 1960.

(2.) THE petitioners are aggrieved by the orders of termination produced as Annexures-F, G and H dated 6-10-2006, 6-10-2006 and 29-9-2006 respectively issued by the Administrator of the society, who is running the educational institution, which read as under :

(3.) IT is aggrieved by such orders of termination, the petitioners have approached this court seeking for a writ of certiorari to quash these orders on the premise that the institution where they are working and managed by the Karnataka Chitrakala Parishat is an institution which receives financial support from the State of Karnataka and therefore, it is to be construed as 'state' within the meaning of the expression as it occurs in Article 12 of the constitution of India. (Contd. on col. 2)