Karnataka High Court
Smt. Manjula D/O. Honnu Pawar vs The State Of Karnataka on 8 April, 2022
Author: N.S.Sanjay Gowda
Bench: N.S.Sanjay Gowda
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 08TH DAY OF APRIL, 2022
BEFORE
THE HON'BLE MR JUSTICE N.S.SANJAY GOWDA
WRIT PETITION NO. 101327 OF 2022 (S-RES)
BETWEEN:
1. SMT. MANJULA D/O. HONNU PAWAR
AGED ABOUT 43 YEARS,
KANNADA TEACHER,
SRI MALIYAPPAYYASWAMY HIGH SCHOOL,
GADDANAKERI CROSS,
BAGALKOT, DIST. BAGALKOT-587102
...PETITIONER
(BY SRI.SUNIL S.DESAI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF HIGHER EDUCATION,
M S BUILDING, VIKAS SOUDHA,
BENGALURU-560001.
2.
Digitally signed
THE CHAIRMAN,
J
by J MAMATHA
Location: SRI. SIDDRAMESHWAR VIDYAVARDHAKA SANGHA
Dharwad
MAMATHA Date:
2022.04.12
GADDANAKERI,
16:56:35 +0530
DIST. BAGALKOT-587102
...RESPONDENTS
(BY SRI.V.S.KALASURMATH, HCGP FOR R1,
SRI PRAVEEN P.TARIKAR, ADVOCATE FOR R2)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE 2ND RESPONDENT TO CONSIDER THE
REPRESENTATION OF THE PETITIONER DATED 28-02-2022 AS PER
ANNEXURE-G AND EXTENDED THE BENEFIT OF SERVICE
WEIGHTAGE FOR EACH COMPLETED YEAR OF SERVICE, IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
-2-
WP No. 101327 of 2022
ORDER
The petitioner has sought for a mandamus to direct the 2nd respondent to consider his representation dated 28.02.2022. In the said representation, the petitioner is seeking for extension of the benefit of service weightage for each completed years of service.
2. Learned counsel for the petitioner submits that in similar matters, a direction has been issued to the respondents to consider the representation in the light of the decision rendered in the case of C.K.SHIVEGOUWA VS. KIDWAI MEMORIAL INSTITUTE OF ONCOLOGY AND OTHERS reported in ILR 1998 KAR 271.
3. In view of the above, the 2nd respondent is directed to consider the representation dated 28.02.2022 regarding grant of benefit of service weightage for each completed years of service. The decision rendered by this Court in the aforementioned case shall also be taken into consideration while considering the case of the petitioner. Consideration shall -3- WP No. 101327 of 2022 be completed within a period of two months from the date of receipt of copy of this order.
4. Accordingly, petition is disposed of.
5. Shri Praveen P.Tarikar, learned counsel is permitted to file vakalath for respondent No.2.
(SD/-) JUDGE Jm/-