RENUKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Mr. Basava Prabhu Patil, learned Counsel for the petitioners and Mrs. V. Vidya, learned High Court Government Pleader for respondents 1 to 5.

(2.) THE petitioners are presently working as teachers in Saraswathi higher Primary School, Bidar (in short, the 'institution') which is being run by the 6th respondent-Saraswathi Shikshana Vikas Samithi, Bidar. They have filed the present writ petitions inter alia, questioning the validity of Conditions (i) to (ix) of the Government Order No. ED 196 pmc 94, dated 17-6-1995 (Annexure-C) by which the educational institution was admitted to grant-in-aid by the Government. The said conditions read as under:

(3.) THE first two petitioners were appointed by the management of the institution on 30-6-1986. The third petitioner was appointed on 2-7-1990. Their appointments were approved by the Deputy Director of Public Instructions (respondent 4) on 13-1-1987 and 25-2-1993 respectively. By order dated 12-8-1991 (Annexure-A), the Chief Secretary, Zilla Parishad, Bidar, admitted the Institution to the grant-in-aid with certain conditions. Subsequently, the State Government, under its impugned order dated 17-6-1995 (Annexure-C), after clearly noticing in the preamble of the order that the Zilla Parishad had no authority to admit the institution to Grant-in-Aid, passed the impugned order at Annexure-C.