Karnataka High Court
Gajanana S Gowda vs Government Of Karnataka on 30 March, 2010
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
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IN THE HIGH COUR'1_" OF KARNATAKA A'1'BA.NC}ALORE
IJATEI) "rms TH 13: :-sow DAY OF' E\/[ARCH
BEFORE
THE HONBLE MR. JUSTICE Hg;.NAGA;v:.--E5;;aI;é;é§i:1:aAs '
WRIT PE3'1'1TION No.340E$,o§='~20d9;§}%IéEs%;._'
BETWEEN :
GAJAENANA SGOWDA
AGEZD ABOUT 37 YI?,A_RS.V_
BELEKER; *«7
POST:HOSA[) «
HONNAVAR TALUK '
U.K.
AND
1. G0vI«:RNMm*:f Off }'s'ARNA'I'AKA
13Y'1TS sI«:<:_R1:~:.{1'AR'&_r*V
. .,1~:1"m(:A,f1':<>.:\.:-- !")i£I"'£{i-€'I'MECNT
zv1~1;1,'1'1s'1'"Q1a1Ia:r), BUILIDING
' Li-3AN"{}AI,OREf""
" T. TEES MA§\fiAGEM ENT 0;?
BH;ATr:AL 'I'A_1.,LJK EDALIDHODAR 'I'RUS'E."
§'V€.ii3G'E--§:}'I'l*3I{lZI). B1-~«1A'rKA;,581 320
U.K; BY ITS PRESID1£N'I'
*~ _M:..v.G0wA1.1
i<;ARAwx1,1 HIGH SCHOOL
Ow"
C} U NAVAN TH E
H O N NAVAR.
TH E DEPUTY If) IRECTOR
PU BL! C INSTRU CTIONS
KARWAIQ.
P9'
4. PUBLIC INS'I'RUC'I'ION C0MMIs3sI0I\II~:R_.u":~--
«» N015. DI--EARWAD MAIN ROAD _ ~
DHARWAD. ..RES'PONE.) I::§\I"i'S._
[BY SRLJAGADEESH MuNDA«RC;%:%.T _
&- R4. sI2I.R.G.I»IE:GI3.E:.VAI)_V.. FOR R2}
THIS WRIT I3E<2'FI'{"ION Is FI.I_,I;«;I>_ uNDI:RIxI2'II:rc,I.Ias 226
AND 227 OF THE c0N.s'I'ITL}fI*IQN. CI-I3 INDIA;-.PRvAYING TO
I)IRI:c'I' THE: RI«:sIIQI\;+II>I«:I.I'r _ v._C'CINsII3I«;R AS PER
SCREEN COMMITFEE'- ",_£%»E)vCOTvfI_Ev'II£NDA'I'IO§\]S AT
AI\INI":XuRI«:mI:) I)A'rI~':I)wV_03,o5.2Q08~.. ;II\fI;I)--~~ ANNIEXURHEZ.
DATED 08.08.2_00.6 'I'o"I3Ass; SUCI---1' O'-I'IgI.£§'I{ OR DIRECTION
WHICH 'FI~IIS"C01.JR'I'"F)E€E:MS'JUS7'i""A._ND PROPER IN THE
cIRcLIvIvI'sT.zII\?;CE61201? CASIMINIJ ETC.
'*i.'_HI's' \/VI2:IV"VI":t'Ef>IE?I:*I'IE'14;fC)fi"QOMING ON FOR PR.I£LIM1'I\JARY
HE?ARIE\1'C.}_ IN'B=GRC){JI5---i{f1wE'ES DAY, 'I'I~II'«: CC)UR'I' '§\/IADIS "Ff-ii":
I«'oI.TI',Iv>\I\/II\Ig.-V... TV R D E R
' ma t:f1i.s w'I*1't:V'f5é%I,iI;ioI1. 1111:? p€U1i€)I1€1' is seeki1'1g for a.
{7UT'I".itV (I)f Vi1T11'E1I1uC'1-P;1.f;l7lt1S di1'€C1'.iI1g the 1"esp0nCEem,s to (:o:'1sid<?r
aw
('"116 :'c:~;o1u1':io1'1 of 1.11:3 s('1'£?e:'1i1":§.{ (tommiiiccs c:i.a1':r:*ci
03.06.2008 as per A1'1ne;><1..:rc.=--I).
2. Pei",i1:io1'1e1' (':<)me1"1cis $112111 from 1' he 997
he was working as an English 'I'"ez1(:l1er ill':iihC_uS'0(TDj;1"d '
respon.dent -- School. The appoi:'1At;n1c1'1t of toil":-=;-'I,_i'3'*v.1".itionef
and otlhers <'tan1e to be app1*()ve0C£ \o>¢.i_1{f1'()u1f'~:»;i1},r,V:;1i(fi_:ii:o1o13._
the Government as per Ai'11'1_§§x@,.;1*e2--G Vdaae_d*..:3"'i§05;:2'008."
Subsequent.1_\/. ihe ,----sg('t1"ee.;1i'1'1gLi"c::o':mnitE.cée'~ passed a
resolution on 03.05L.o_20O€:37' a5; Anm:*.xure~D
21d111iS:.sio1':* to f.'--~i ;i?=:-1Vi'C}~-.., '
3. 'vVheh_ H16" .'10i_;LVa1t.t(arr stood at that SE12-lge. mo.
1's:S;;'}ond~e11t's I'1'a.v:€;: issL1ed an order an A11nex1,1re.--A (T1'c11.€d
1}..20.()'8_'"di__rec1'ing the se(1c)1'1cl rc':sponde1'11 to fill up
1'he'--.ve1ca;*i"£j.--- of English Teacher in a<:(:()rciam:e with
law t>.1'1V"t'.he ground that the peti1:ioI'1cr do not posse:;~: the
Q\v'\&
4
:"equis:'te qL1a11'fiL::21t'i()n to bc a}':)pni1'1t:eci as Engiisli
'{'eaCl1e:'. He1'1(:e, this writ' 1)€:'.Eif'.i0I'1.
4. Heard e1rgurne:'1ts on both The
perused the entire writ papers.
5. Leamed Cc)L11'1Sel f0r__1..h¢._ pe_i§i.i4'i6i'1§t':1'. su%b.n1:¢s"s
that, now the petitioner hips 1' 21cfquTI1fe"c1..' zfeq.Lui.sit1€?
q:,1e1.1iI'ic;;n_io11 for 21pp(.)i11t.:11t:.1_Tr-,.as E';'1g1is_hV f.1'e:::_1:('2"}w':s:s"f In'-V
View of this deve]0pme11t., _1;bé'<cEa1fn1 0f'i::vl.1;-=. _.f)e:.it,i(>ne1'
requires to be re~c:0i1si(ie1'€d':;» f Fuf:-zhery, the: ord(-":1" at
Armc>KL':%i5éé'P~'..;5. is31::$I'1r)f'»{1.:11plCi'fi£;r1}ted by t:1"1e S£'.('.()I1d
1'<--:sp01'1'cl<«:nt sir1(:'e:'~:_h'e.__ su1a"ae is stayed by this Court.
'1'11L.zS.V '{I1"l€ Vc).ti"E1'ig1is11 'I'ea(.thc1' is still ve1(ta:s:E._ In the
. gfia"WeL[1m'sT;2131c;%:;2s, t1'1"émi'()I10\vi:1g:
ORDER
2'} * The writ peti'{i.o1'1 is hereby disp(_)sc:d. 9%
iii)
iv) VM. 'V 'I"}'1e first rc:sp('):1dc1'1I is hemby c'ii:"c:(é1___c«:i to Consider {he rec*.()m11'}m1da€:ion S('.1'€€l1iI'1g (%0nm1it,te€ da{<--:d O3.-A,'C6.2TOO 8 _é2';';; V' found at ArT11'2c1xu1*e--.D"in a céc?c)41"tia1m:€:-wifh law'. by taki1'1g into cttjnsitl_61'at.iO1'1_ i'.1~"k,f3 «pi q1.1a}ifictai.i()1'1 of t.i"1Q p:jti1 i<3m::1*. j A Liberty is ;--~:;1...1$() ;:¢?'é§e:i§ft:(,1""?i;(> the'"pe'i.'itior1e1' to make 3PDr0E3:*i.£%'L'e::' :"1'C.Pi*cS€f§i;.fl{ion in this 1'tfi.g'filid'_' to the fi ts! 'r.c'Sp'0 r3_c1éjiM11 . V Sd/~ EUDGE