H B KOTRESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has preferred the present writ petition with a prayer to direct the respondents 1 to 3 to approve the appointment of the petitioner as Hindi Teacher in Sri Bommalingeshwara High School, basavanakote, Chitradurga District and to direct the respondent 4-Society, which is running and managing the said School to pay his salaries which is due from 15-6-1993 till date with costs and interest.

(2.) STATEMENT of objection has been filed on be half of the respondent-State and its Officers-respondents 1 to 3. But despite service of notice to respondent 4-Education Society, no one has entered appearance and contested the reliefs claimed by the petitioner in the writ petition.

(3.) THE respondent 4-Education Society is running two High Schools, namely, Sri Bommalingeshwara High School at Basavanakote, chitradurga District and Sri Anjaneyaswamy High School at Alur. Both the schools have been recognised by the State Government and has been admitted to grant-in-aid from 25-8-1988 and 9-7-1989, respectively.