PRAKASH SANKAPPA SANNA PUJAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are stated to be the teachers qualified to teach differently abled children. It is stated that the petitioners have possessed necessary qualification which is certified by the Rehabilitation Council of India.

(2.) The Ministry of Human Resource Development in co-ordination with the State Government is stated to have framed schemes for bringing the differently abled children into the main stream of education. Samagra Shikshana Abhiyan Scheme is also stated to be one of the schemes that is implemented keeping in mind the objective referred to above.

(3.) The petitioners have been working for various periods of time on contract basis and their services have been availed by the Government through Non-governmental Organization as per the Government Order dated 01.06.2010. It is admitted that the petitioners had been permitted to work for a period of one year between 03.09.2018 and 10.04.2019.