A R Dinesha vs The State Of Karnataka on 9 January, 2023

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Karnataka High Court

A R Dinesha vs The State Of Karnataka on 9 January, 2023

Bench: B M Shyam Prasad

                          -1-




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 9TH DAY OF JANUARY, 2023

                     BEFORE
 THE HON'BLE MR JUSTICE B M SHYAM PRASAD
     WRIT PETITION NO. 41287 OF 2017 (S-RES)
BETWEEN:

1.    A R DINESHA
      S/O RAME GOWDA,
      AGED ABOUT 42 YEARS,
      R/O C/O VENKATESH, BEHIND TCH COLLEGE,
      CHATRA VILLAGE,
      BIDADI HOBLI,
      TALUK AND DISTRICT:RAMANAGARA-571511

2.    SOMANNA
      S/O SANNAIAHNA MALAGAIAH,
      AGED ABOUT 38 YEARS,
      R/O BANAVE,
      KAVERIPURA POST,
      TALUK: T.NARASIPURA,
      DIST:MYSURU-570024

                                  ...PETITIONERS

(BY SRI. P.T.MURALIDHAR, ADVOCATE FOR P1)

AND:

1.    THE STATE OF KARNATAKA
      REPRESENTED BY ITS SECRETARY,
      SOCIAL WELFARE DEPARTMENT,
      M.S.BUILDING,
      BENGALURU-560001

2.    THE EXECUTIVE DIRECTOR
      KARNATAKA RESIDENTIAL EDUCATIONAL
                           -2-




     INSTITUTION SOCIETY,
     ( A GOVT OF KARNATAKA ORGANISATION),
     NO.179, III FLOOR,
     I MAIN ROAD, SESHADRIPURAM,
     BENGALURU-560020

3.   THE SELECTION AUTHORITY / SECRETARY FOR
     MURARJI DESAI & RANI CHENNAMMA
     RESIDENTIAL SCHOOLS & EXECUTIVE DIRECTOR,
     KARNATAKA RESIDENTIAL EDUCATIONAL
     INSTITUTION SOCIETY,
     (A GOVT. OF KARNATAKA ORGANISATION)
     NO.179, III FLOOR,
     I MAIN ROAD, SESHADRIPURAM,
     BENGALURU-560020

4.   THE KARNATAKA PUBLIC SERVICE COMMISSION
     UDYOGA SOUDHA,
     BENGALURU-560001
     REPRESENTED BY ITS CHAIRMAN

                                ...RESPONDENTS

(BY SMT. M.C.NAGASHREE ,AGA FOR R1;
    SRI. NAGAIAH, ADVOCATE FOR R2 & R3;
    SMT. SINCHANA M.R., ADVOCATE FOR R4)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO DIRECT THE RESPONDENTS TO
CONSIDER    THE   OBJECTIONS    FILED  BY   THE
PETITIONERS DTD.22.8.2017, VIDE ANNEX-G WITH A
FURTHER DIRECTION TO COMPLETE THE SELECTION
PROCESS ONLY AFTER STRICTLY ADHERING TO THE
QUALIFICATIONS PRESCRIBED IN THE NOTIFICATION
DTD.3.11.2016 VIDE ANNEX-E IN RESPECT OF POST
CODE 12, FOR ART & DRAWING TEACHERS, (NUMBERS
OF POSTS TO BE FILLED IS 230), AS EARLY AS
POSSIBLE WITHIN A PERIOD OF 3 MONTHS.

     THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
                               -3-




                          ORDER

None appears for the petitioners, and this petition is filed by those holding Diploma in Fine Arts and Drawing for consideration of their representation, which is filed essentially contending that those with Diploma in Fine Arts or Visual arts must be given preference. However, it is now submitted that the question of giving such preference is settled with the disposal of W.P.No.21856/2007 and connected matters disposed of on 26.07.2019 and upon completion of selection process, the selection list is also published on 10.11.2022 and forwarded to the appointing authority.

These submissions remain un-controverted and as such, the petition stands disposed of as having become infructuous.

Sd/-

JUDGE RB

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