SECRETARY PRIMARY AND SECONDARY EDUCATION Vs. RAVASABA MADALAMATTI

JUDGEMENT

(1.) THE petitioners have challenged in this writ petition the order passed by the second respondent - THE State Commissioner for Persons with Disabilities in the State of Karnataka, directing them to with hold the recruitment process for the post of Secondary School Teachers for the year 2007-08.

(2.) THE 4th petitioner-Selection Authority, Belgaum, Department of Public Instructions, Government of Karnataka, called for applications for appointment of Special Teachers in Government High Schools/Government Composite Pre-University Colleges (High School Division), in Belgaum Division in the year 2007-08. Annexure-A, dated 01,09.2007 is the notification issued. According to the petitioners, the said notification was issued on the basis of the Government Order dated 20.06.1995, regarding reservations as per Annexure-B. It was also based on the notification as per Annexure-C regarding horizontal reservations. THE Government of Karnataka has also issued certain guidelines regarding reservations to be followed by the Selection Committee as per Annexure-D. Applications have been received for appointment of Special Teachers in Belgaum Division. THE said applications are processed on the basis of the aforesaid Government Orders and Government Circulars. A provisional list came to be published on 08.03.2008. However, before the publication of the provisional list, the Government has passed one more order as per Annexure-E dated 04.01.2008 making alterations in the roster.

(3.) THIS Court by interim order dated 30.07.2008, stayed the impugned order for a period of three months. By virtue of the stay order, the petitioners have proceeded to publish the final list of candidates. It is made clear in the final list published that "selection is subject to the final decision in this case".