MULBAGAL MARUTHI EDUCATION TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is coming up for 'Hearing on Interlocutory Application', with the consent of the learned counsels on both the sides the matter is heard and disposed of finally.

(2.) The petitioners No.2 to 15 are serving at the petitioner No.1 institution. The institution is established to run the industrial training course. The petitioner No.1 made an application for financial grant and the grant-in-aid committee inspected the premises of the petitioner No.1 on 12.2.1998. The committee recommended salary grant to the staff of the institution i.e., petitioners No.2 to 15. The petitioner No.15 is the wife of Sri D.V.Ashok Kumar, who was earlier serving with the institution. By order dated 05.05.1998, the institution was admitted for salary grant.

(3.) The respondent No.2 Commissioner of the Department of Employment and Training issued a show cause notice dated 01.06.2013 calling upon the institution to show cause as to why the recognition should not be cancelled, enlisting the reasons for issuance of the show cause notice. The petitioner No.1 caused a reply to the show cause notice on 13.08.2013 and requested the Commissioner not to pass any adverse order and that action will be taken to provide all basic facilities. Learned counsel for the petitioner submits that the Commissioner thereafter directed the Joint Director (Training) to approve the demand made by the petitioner No.1 institution by communication dated 18.09.2013. It is submitted that the Commissioner thereafter directed the Joint Director to release the salary to the staff of the petitioner No.1 institution, which is an aided institution, but subject to a condition that the institution should obtain re-recognition from the Director General Training, New Delhi (hereinafter referred to as 'DGET').