G.B. MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matters are listed for "Hearing- Interlocutory Application", with the consent of the learned counsel on both sides, the matters are heard and disposed of finally.

(2.) The petitioners No.1 to 4 are working as Teachers in the 5th respondent Aided Institution, while petitioner No.5 is working as Peon-Watchman (Non-Teaching Staff). The 5th respondent was granted recognition in the year 1982-83. It is not in dispute that the 5th respondent was admitted to grant-in-aid in the year 1991.

(3.) Since the school was being run at the leased premises and since there was a decree of eviction against the Institution, the Institution was temporarily shifted to New BEL road, Devasandra. Thereafter, at the request of the 5th respondent, the respondent authorities permitted the management of the 5th respondent to shift to its own building at Nagashettihalli. When the matter stood thus, the 1st respondent-State Government, through the Department of Primary and Secondary Education, passed an order dated 19.08.2016, withdrawing the salary grants, allegedly without following the due process of law. Being aggrieved, the petitioners made representation to the 1st respondent to withdraw the said order and deploy them to any other suitable school for discharging their duties. On the request of the petitioners, the 3rd respondent-the Deputy Director of Public Instructions forwarded a proposal to the Commissioner for Public Instructions for consideration of the representation made by the petitioners and for deployment of the petitioners to any other suitable schools.