DEPUTY DIRECTOR OF PUBLIC INSTRUCTION Vs. MAQSOODA KHANUM

JUDGEMENT

(1.) Sri.G.T.Kumar, learned counsel has taken notice for respondent No.1. Registry, to print his name. Vakalath be filed in the Registry in four weeks.

(2.) Considering the nature of relief granted by the Karnataka State Administrative Tribunal ('KSAT' for short) and in that circumstance since in any event the respondent No.2 would not be affected either by the order of the KSAT or by the order to be passed herein, notice to respondent No.2 is dispensed.

(3.) The respondent No.1 herein was before the KSAT in Application No.6899/2003 seeking that the non-selection of respondent No.1 herein be held as illegal and in that light has sought that respondent No.1 herein be appointed as the Primary School Teacher in Urdu language in Chitradurga District. The case of respondent No.1 before the KSAT was that she had responded to the Notification dated 10.11.1997 inviting applications for 46 posts of Primary School Teachers in Urdu language. The respondent No.1 had also claimed such right as belonging to category 2B. In the process of selection, the respondent No.2 herein who had lesser merit and had secured 54.54 percentage and also persons having even lesser merit than respondent No.2 herein were selected while respondent No.1 who had secured 56.10 percentage and was more meritorious than the other selected candidates had not been provided employment.