Karnataka High Court
Ms Savitha H K vs The State Of Karnataka on 24 January, 2012
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
GH COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COL IN THE HIGH COURT OF KARNATAKA AT BANGALORS : DATED THIS THE 247! DAY OF JANUARY 2012 ma BEFORE 7 THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS BO.1102 OF 2012 (E-REE. D/o Krishnamurthy H.V. m Working a Arata Teac Morarji Desai) _ Kittur Rani Chennaroma Girls Residential Schools _ Chalabere Town | 7 Chisedurgs Dstt | (By: & Sci. Raju, Adv eo) de The 6 State of Karnataka : __ Represented by ite Chief Seoretary Bangalore - 560 001 2, The State of Karnataka 4IGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C Educational Instizytions Sonicty An Organisation of Soci! Wetiro Department No.179, 34 Floor" I Main roast, Sheshadripuram Bangalore ~ ~ 560.020 6. The Chisf Zsecutiva Officer Zilla Panchayath Chitradurga Represented by ite Principal! Secretary 'Departinent of Social Welfare M. 5. ona am he Deieic Officer Chitradurga _ Chitradurga District -& The 'Tahal Welfare Officer Challakere Challakere Tahik Chitradurga District . Respondents (By: Sri. Raghavendra G Gayathri, HCGP) or HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ( 3 This WP ia filed under Articles 226 and 227 of the Constitution of India, praying to quash the impugned provisional select list prepared and published for the post of Physical Education' _-- Teacher/ Language Teachers/ Subject Teachers/FDA- - CUM-Computer Teacher/Warden by the respondenta without extending the benefits of weightage of S% for each completed yeare of service rendered by the ~ petitioner in the respondents institutions in the light of the recommendation mace -b y the Ex. director of the respondent society, which is produced, and marked as Annexure-F. This eon coming oor Ores thin day the court made the following: ao ORDER
Government achooate is directed to take notice for reesondent Nos. 1to4, Tend 8.
Aseistant Teacher..in the St respondent school.
" Reapondents have notified a Final selection list as per Annexure-F and the name of the petitioner do not _ chjeotions to the Provisional Selection List dated wes 7 24.12.2011 as per Armexure - G. Admittedly the > respondents have not yet issued the Final Selection List. At this stage, the prayer of the petitioner for quashing the Provisional Selection List Annexure-F is pe Sd/-
'JUDGE 4 consider the objections filed by the petitioner as per Final Selection List.
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