DIRECTOR Vs. N C SANJEEVARAYAPPA

JUDGEMENT

(1.) These two writ petitions, one filed by the Director of Department of Pre-University Education, Bangalore and the other filed by Dr.Sanjeevarayappa N.C., arise out of the claim made by Dr.Sanjeevarayappa N.C., seeking salary admitted to grant-in-aid. Therefore both these matters are heard together and disposed of by this common order. For convenience, the parties will be referred to as per the cause-title in W.P.No.3242/2018.

(2.) The petitioner was appointed as lecturer in Hindi in the Institution run by the respondent No.4-Management, on 07.06.2000. The subject of Hindi was granted recognition from 1997-1998, though the subject was introduced in the Institution where the petitioner was appointed, in the year 1983-84. The grievance of the petitioner is that though Sanskrit and Hindi subjects were introduced in the Institution in the year 1983-84, Sanskrit was given retrospective recognition from 1983-84, while Hindi was given recognition only from 1997-98.

(3.) From the records it is seen that this case has a checkered history. The respondent No.4-Institution, made a representation to the concerned authority to consider the petitioner's post of Hindi teacher under 3% budgetary allocation made for extension of grant-in-aid. However, the said proposal was not accepted. By order dated 07.12.2005 while the Government made 3% budgetary allocation for such persons who are appointed as additional candidates for additional sections, the proposal for including the petitioner's post was again turned down. By communication dated 11.01.2007 and 08.02.2007, the Deputy Director recommended to the Commissioner and to the Secretary, Primary and Secondary Education Department to extend the benefit of grant-in-aid retrospectively to the post of Hindi teacher in the fourth respondent-Institution.