M P VANJAKSHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners claim that they were working as part-time teachers in various State Government Institutions under the control, jurisdiction and supervision of tha concerned Zilla Panchayats/ Zilla Parishads. According to their own case, they had relief from service long back. They have approached this Court for directing the respondents to consider their representation dated 11-2-1997 (Annexure 'm'), dated 1-4- 1997 (Annexure 'm1') and dated 15-4-1997 (Annexure 'm2') for reinstatement in terms of the order of the Division Bench of this Court in Writ Petition nos. 5188 to 5210 of 1992 (Annexure 'l' ).

(2.) ON going through the judgment of this Court in Writ Petition Nos. 5188 to 5210 of 1992 (DD: 22-1-1992), the judgment of the Karnataka administrative Tribunal in Application No. 1245 of 1988 and connected matters (DD: 21-12-1988) and the statement of objections filed on behalf of the respondents, I find it necessary to cull out some material facts, which led to passing of the aforesaid judgment, for proper adjudication of the issues in question.

(3.) IN order to teach the non-academic subjects like drawing, craft, music, etc. , which involves just 10-12 periods in a week in more than 2000 Government Schools all over the State, a provision was made to appoint part-time teachers on the proposal made by the Head of the institution to be approved by the Deputy Director of Public Instructions at the District Level and Joint Director of Public Instructions at the divisional Level much less on payment of consolidated pay ranging from rs. 50 to Rs. 100/- per month. These teachers were used to be appointed for a shorter period and relieved during intervening summer vacation. However, in the year 1987, several Heads of the Institutions sent their proposal for appointment of part-time teachers against full-time posts to teach academic subjects as well and the same were approved by the concerned authorities.