Karnataka High Court
Siddharth vs The State Of Karnataka And Ors on 17 November, 2025
Author: H.T.Narendra Prasad
Bench: H.T.Narendra Prasad
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NC: 2025:KHC-K:6909-DB
WP No. 202091 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 17TH DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
AND
THE HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY
WRIT PETITION NO. 202091 OF 2024 (S-KSAT)
BETWEEN:
SIDDHARTH
S/O JALINDER,
AGED ABOUT 41 YEARS,
OCC: NIL,
R/O: VILLAGE CHIMEGAON,
TQ: AURAD-B,
DIST: BIDAR - 585 443.
...PETITIONER
Digitally signed by
BASALINGAPPA
SHIVARAJ
(BY SRI PREETAM DEULGAONKAR, ADVOCATE)
DHUTTARGAON
Location: HIGH
COURT OF
KARNATAKA AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF EDUCATION,
M.S. BUILDING, BENGAURU - 560 001.
2. THE SELECTING AND APPOINTING AUTHORITY
AND DEPUTY DIRECTOR (ADMINISTRATION),
DEPARTMENT OF PUBLIC INSTRUCTIONS,
BIDAR DISTRICT BIDAR -585 401.
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NC: 2025:KHC-K:6909-DB
WP No. 202091 of 2024
HC-KAR
3. THE COMMISSIONER OF PUBLIC INSTRUCTIONS,
CENTRALISED ADMINISTRATIVE CELL,
K.G. ROAD, BENGALURU - 560 002.
...RESPONDENTS
(BY SRI VIRANAGOUDA M.BIRADAR, A.G.A.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ALLOW THE PETITION AND GRANT FOLLOWING REMEDIES
KINDLY ISSUE WRIT IN THE NATURE OF CERTIORARI AND TO
SET ASIDE ORDER OF KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL AT KALABURAGI BENCH IN O.A. NO. 20274/2023,
DATED 29.05.2024, WHICH IS PRODUCED HEREWITH AS
ANNEXURE-B, AND CONSEQUENTLY QUASH THE
ENDORSEMENT OF 3RD RESPONDENT PRODUCED BEFORE KSAT
AT ANNEXURE A-9, DATED 18.03.2023 FOR REQUIREMENT OF
GRADUATE PRIMARY TEACHERS FOR 6-8 CLASSESS-2022 FOR
THE POST OF BIOLOGICAL SCIENCE TEACHER IN MARATHI
MEDIUM SCHOOLS IN BIDAR DISTRICT IN THE INTEREST OF
JUSTICE AND EQUITY AND ETC.
THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, ORDER WAS MADE
THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
AND
HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY
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NC: 2025:KHC-K:6909-DB
WP No. 202091 of 2024
HC-KAR
ORAL ORDER
(PER: HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD) In this Writ Petition, the petitioner has called in question the order dated 29.05.2024 passed by the Karnataka State Administrator Tribunal, Kalaburagi (hereinafter referred to as the 'KSAT' for short) in Application No.20274/2023, whereby the said application was dismissed.
2. The brief facts of the case are that, respondent No.2 issued a notification dated 21.03.2022 calling applications for recruitment to the posts of Graduate Primary School Teachers (hereinafter referred to as 'GPST') for 6th to 8th standard classes in various subjects and languages. Pursuant to the recruitment notification dated 21.03.2022, the petitioner/applicant submitted his application for the post of Biological Science Teacher in Marathi Medium Schools in Bidar district. The applicant had scored 61.97861% in the GPST recruitment, 2022 examination. After verification of the applicant's recruitment application, his name was included in the provisional list dated 18.11.2022. However, in the provisional selection list dated 27.02.2023, his name was omitted. Hence, he submitted a representation to respondent -4- NC: 2025:KHC-K:6909-DB WP No. 202091 of 2024 HC-KAR No.3 on 02.03.2023 vide Annexure-A7, but his representation was not considered. Thereafter, the main selection list was published on 08.03.2023, vide Annexure-A8 and the name of the applicant was not found in the selection list. Being aggrieved by the same, the petitioner approached the KSAT and by order dated 29.05.2024, the Tribunal dismissed his application. Being further aggrieved, the petitioner/applicant is before this Court.
3. Sri. Preetam Deulgaonkar, learned counsel appearing for the petitioner has contended as below:
a) Firstly, the petitioner was the only person who was placed in the provisional selection list dated 18.11.2022. The petitioner studied Chemistry as a subject in the B.Ed degree course. As per the recruitment notification, he satisfies the requirement of having studied Chemistry in his degree.
b) Secondly, as per the notification, the applicant has to study Chemistry as one of the subjects. The petitioner has studied Chemistry in B.Ed. and has secured highest marks throughout his educational qualification. He has passed his -5- NC: 2025:KHC-K:6909-DB WP No. 202091 of 2024 HC-KAR examination with high merit. Without considering all these aspects, and contrary to the notification, an endorsement has been issued stating that the petitioner is not qualified to be appointed as a Primary School Teacher.
4. Per contra, Sri. Viranagouda M Biradar, the learned Additional Government Advocate has submitted that as per the recruitment notification, Chemistry should be one of the optional subjects in three years graduation course. With chemistry subject, the candidate may opt for two additional subjects. Since, in his three years graduation, the petitioner has not studied chemistry as one of the subjects, he does not meet the eligibility criteria required for the post and his case was not considered.
5. Heard the learned counsel for the parties and perused the writ papers.
6. Respondent No.2 issued a recruitment notification dated 21.03.2022 calling for applications for the post of GPST for 6th to 8th standard in Biological Science in Marathi Medium Schools in Bidar district. The petitioner is one of the applicants. -6-
NC: 2025:KHC-K:6909-DB WP No. 202091 of 2024 HC-KAR Pursuant to the notification, he applied for the post of Primary School Teacher. As per the notification, the qualification required for the Biological Science Teacher is extracted below.
"¥ÀzÀ«ÃzsÀgÀ ¥ÁæxÀ«ÄPÀ ²PÀëPÀ (fêÀ«eÁÕ£À) ºÀÄzÉÝUÉ Cfð ¸À°è¸À §AiÀĸÀĪÀ C¨sÀåyðUÀ¼ÀÄ:
a) ¥ÀzÀ«AiÀÄ°è gÀ¸ÁAiÀÄ£À±Á¸ÀÛçªÀ£ÀÄß LaÒPÀ «µÀAiÀĪÁV ªÀÄÆgÀÄ ªÀµÀðªÀÇ PÀqÁØAiÀĪÁV D¨sÁå¸À ªÀiÁrzÀ ¥ÀzÀ«ÃzsÀgÀgÀÄ ªÀÄvÀÄÛ gÀ¸ÁAiÀÄ£À±Á¸ÀÛçzÀ eÉÆvÉUÉ ¸À¸Àå±Á¸ÀÛç ¥Áæt±Á¸ÀÛç / gÉõÉä PÀȶ / ¥Àj¸ÀgÀ «eÁÕ£À / vÀ½±Á¸ÀÛç / eÉÊ«PÀ vÀAvÀæeÁÕ£À / ¸ÀÆPÀëöä fë±Á¸ÀÛç EªÀÅUÀ¼À°è AiÀiÁªÀÅzÁzÀgÀÆ JgÀqÀÄ «µÀAiÀÄUÀ¼À£ÀÄß LaÒPÀ «µÀAiÀÄUÀ¼À£ÁßV ¥ÀzÀ«AiÀÄ°è ªÀÄÆgÀÄ ªÀµÀðªÀÇ C¨sÁå¸À ªÀiÁrgÀ¨ÉÃPÀÄ.
b) ¥ÀzÀ«AiÀÄ°è MmÁÖgÉAiÀiÁV PÀ¤µÀÖ (¸ÀgÁ¸Àj) ±ÉÃ.50 gÀµÀÄÖ CAPÀUÀ¼À£ÀÄß ¥ÀqÉ¢gÀ¨ÉÃPÀÄ.
¥ÀgÀAvÀÄ ¥Àj²µÀÖ eÁw / ¥Àj²µÀÖ ¥ÀAUÀqÀ / EvÀgÉ »AzÀĽzÀ ªÀUÀðUÀ¼À ¥ÉÊQ ¥ÀæªÀUÀð-1 / «PÀ®ZÉÃvÀ£ÀjUÉ ¤UÀ¢¥Àr¹gÀĪÀ ¥ÀzÀ« CxÀªÁ ¥ÀzÀ«¥ÀƪÀð ²PÀëtzÀ°è PÀ¤µÀ× (¸ÀgÁ¸Àj) ±ÉÃ.45 gÀµÀÄÖ CAPÀUÀ¼À£ÀÄß ¥ÀqÉ¢gÀ¨ÉÃPÀÄ.
c) ²PÀëPÀ ²PÀët «µÀAiÀÄzÀ°è r¥ÉÆèªÀiÁ CxÀªÁ ²PÀët ¥ÀzÀ«AiÀÄ°è F ªÀÄÆgÀÄ «µÀAiÀÄUÀ¼À ¥ÉÊQ PÀ¤µÀ× MAzÀÄ «µÀAiÀÄzÀ°è ¨ÉÆÃzsÀ£Á C¨sÁå¸À / ¨ÉÆÃzsÀ£Á «zsÁ£ÀªÀ£ÀÄß (Practice Teaching/Method of teaching) C¨sÁå¸À ªÀiÁrgÀ¨ÉÃPÀÄ."
7. From the above provision it is very clear that the applicant should have studied Chemistry as one of the optional subjects in his three years graduation along with other subjects. Though the petitioner has other qualifications, he has not studied chemistry as one of the subjects in his three years -7- NC: 2025:KHC-K:6909-DB WP No. 202091 of 2024 HC-KAR graduation. Since he does not have educational qualification prescribed under the notification dated 21.03.2022, the respondents have rightly rejected the case of the applicant.
8. Therefore, the Tribunal, after considering the notification dated 21.03.2022, has rightly rejected the application of the petitioner. There is no error or illegality in the order passed by the Tribunal. The writ petition is devoid of merit.
9. Accordingly, the writ petition is dismissed.
Sd/-
(H.T.NARENDRA PRASAD) JUDGE Sd/-
(TYAGARAJA N. INAVALLY) JUDGE SHS List No.: 1 Sl No.: 65