BASHIR MULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have been appointed as Assistant Teachers by respondents 11 to 13-Management and they have been working in different private schools in respondents 14 to 21 which are admittedly aided institutions admitted to grant.

(2.) The petitioners appointments were approved by the Government on different dates, particularly, from 20.04.1997 as per Annexures B, B1 to B16. It is worth to refer the approval order of the posts of the petitioners. It is sufficient to quote one of the orders as per Annexure-B which shows specifically that, the posts of the petitioners were approved and admitted to the grant in aid subject to the allocation of the funds by the Zilla Panchayat and thereafter to release salary to them.

(3.) There is no dispute that from 22.01997 onwards the petitioners have received the salary and all the benefits arising out of the said approval order and consequent to the admitting the petitioners posts for grant in aid. It appears, the petitioners were granted with all the benefits from 28.06.2012 onwards as per Annexures F to F7 according to the orders passed by the Deputy Director of Public Instructions, Chikkodi, for all the petitioners.