ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioner is against the respondent-management in not recommending her case for appointment for the approval under Grant-In-Aid on the ground that she falls outside the seven slots available to the management.

(2.) After service of notice, the Respondent Nos. 1 to 3 have entered appearance through the learned Additional Government Advocate; the Respondent Nos. 4 & 5 have entered appearance through their Senior Panel Counsel, who has filed Statement of Objections opposing the writ petition.

(3.) Learned counsel for the petitioner vehemently submits that the ground made out in the Statement of Objection as also in the course of hearing, by the Respondentmanagement for not recommending the case of the petitioner for approval of her appointment militates against paragraph 6 of the Government Order dated 02.06.2011, a copy where of is at Annexure-J and therefore, the management should forward the name of the petitioner for approval of her appointment under the Grant-In-Aid quota.