Karnataka High Court
Sri. Mujeebur Rehman S/O Hussain Sab And ... vs The Union Of India & Ors on 27 January, 2014
Author: Mohan M Shantanagoudar
Bench: Mohan .M. Shantanagoudar
1
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
TH
DATED THIS THE 27 DAY OF JANUARY, 2014
BEFORE
THE HON'BLE MR.JUSTICE MOHAN .M. SHANTANAGOUDAR
WRIT PETITION NOS.101269 & 104111-104117 OF
2013 (S-RES)
BETWEEN:
1. Mujeebur Rehman S/o Hussain Sab
Aged about 28 years,
Working as TGT (Trained Graduate Teacher)
Kannada Teacher,
Upgraded Government High School,
G.H.P.S.D Yedlapur, Raichur.
2. Ramakrishna Ramanna P.
S/o Ramanna Poojari,
Aged about 29 years,
Working as Physical Education Teacher,
Upgraded Government High School,
G.H.P.S.D Yedlapur, Raichur.
3. Hanumesh S/o Mallappa
Aged Major
Working as Physical Education Teacher,
Upgraded Higher Primary School,
G.H.P.S. Haravi, Manvi, Raichur.
2
4. Shivappa S/o Erappa
Aged Major
Working as Physical Education Teacher,
G.H.P.S. Groka, Manvi, Raichur.
5. Ayyanna S/o Basalingappa
Aged about 30 years,
Working as TGT Maths/PCM,
Adarsha Vidyalaya
C/o Govt. Polytechnic College
Lingasgur, Raichur.
6. Adamsab S/o Babusab
Aged about 41 years,
Working as TGT Hindi
Adarsha Vidyalaya
C/o Govt. Polytechnic College
Lingasgur, Raichur.
7. Chandpasha S/o Babusab
Aged about 30 years,
Working as TGT Hindi,
Adarsha Vidyalaya
Govt. Junior College (Boys) Kustagi Block,
Koppal District.
8. Vijayalaxmi D/o Neharu
Aged about 30 years,
Working as TGT Hindi
G.H.P.S.D Yedlapur, Raichur.
...Petitioners
(By Sri Sudarshan M. Advocate)
3
AND:
1. The Union of India,
Represented by its Secretary,
Ministry of Human Resources Development,
New Delhi.
2. The State Project Director,
Rashtriya Madyamika Sikshina Abiyana,
O/o Commissioner of New Public Offices,
Public Instructions, Nrupatunga Road,
Bangalore.
3. The State of Karnataka,
Represented by its Principal Secretary to
Government,
Department of Higher and Primary Education,
Vikasa Soudha, Bangalore - 560 001.
4. The Commissioner of Public Instructions
New Public Offices, Nrupatunga Road,
Bangalore-560 001.
5. The Joint Director and Selection Authority,
Department of Public Instructions,
Bangalore Division, Bangalore.
6. The Joint Director and Selection Authority,
Department of Public Instructions,
Gulbarga Division, Gulbarga.
... Respondents
(Sri Manvendra Reddy, Govt. Adv., for R2 to R6
4
These Writ Petitions are filed under Articles 226 &
227 of the Constitution of India, praying to restrain the
selection authority i.e., respondents No. 5 & 6 from
filing up the posts including the process of recruitment
in respect of Adarsha Vidyalaya (English Medium) and
upgraded upper primary schools with class 9th and 10th
(Kannada Medium) across Karnataka Schools since the
said Adarsha Vidyalaya (English Medium) and upgraded
upper primary schools with class 9th and 10th (Kannda
Medium) across Karnataka Schools is the Central
Government H.R.D. Scheme under Rashtriya
Madyamik Shiksha Abhiyan and etc.
These Writ Petitions coming on for Further Orders
this day, the Court made the following:
ORDER
Learned Government Advocate is directed to take notice for Respondents 2 to 6.
Smt.Archana Tiwari, ASGI is directed to take notice for Respondent No.1.
The question involved in these writ petitions is fully covered by the judgment of this Court dated 24.04.2013 in W.P.Nos.13573-608/2013 (S-RES) and 5 connected matters. Hence, these writ petitions also stand disposed of in terms of the very order dated 24.04.2013 passed in W.P.Nos.13573-608/2013 (S- RES) and connected matters.
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