DAKSHAYANAMMA D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner, learned AGA for respondent Nos.1 to 3 and respondent No.4 - Smt. Anitha, are present before this Court.

(2.) In this writ petition, the petitioner has challenged the order dated 04.04.2016 - Annexure-X passed by third respondent and she also sought for an appropriate direction to be issued to respondents in the interest of justice.

(3.) It is stated in the writ petition that the petitioner has been appointed on 14.07.1994 as Assistant Teacher in Government High School, Halesorba, Sorba Taluk, Shivamogga District. Subsequent to her appointment, she reported to the duty on 18.7.1994 after completion of BA., B.Ed., course, on the basis of physically handicapped quota under category II. The copies of the Medical Certificate issued by ENT Surgeon, Govt. Mc-Gann Hospital, Shivamogga, dated 27.06.1994 and the appointment order dated 14.07.1994 is produced before this Court for perusal as per Annexures- A and B.