Rajegowda S/O Huchegowda vs The Director Of Public Instruction on 30 July, 2010

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Karnataka High Court

Rajegowda S/O Huchegowda vs The Director Of Public Instruction on 30 July, 2010

Bench: Ram Mohan Reddy

IN THE HIGH COURT OF KARNATAIQL BANGALORE
DATED THIS ON THE 30"' DAY OF JULY 2010
BEFORE

THE I-ION'BLE MR. JUSTICE RAM MOI-IAN REDDY.»

WRIT PETITION NO. 22811 or 2010 (s-1;E1$:)V:'V"--"j':. '=.

Bﬁgwﬁﬁﬁz

RAJEGOWDA s/0 I-IUCI-IEGOWDA 

AGE: 63; OCC: ARTS TEACHER  _

R/O SADUGANAHALLI, K.R.  TALUK

DISTRICT MANDYA   '     
 ¢_--i'ETIVfI'IONER

(BY SR1. MAIiAN'iE ;'$~H   Am/.,)

1. THE 1'p1R.ECTC:iV-~CFE.1§Ux3i;1r_C 'INSTRUCTION,
(HIGH 'S_C}I_0(}L) NRIjPA'I'UNGA ROA1),
BANGALORE. '  

 , « 2. 1)E;pUTY 1)I1i1§:<:fr_Q_R OF PUBLIC INSTRUCTION
  

  '.f-HE j3QAE;13.  MANAGEMENT,

- NAvAJ'E'EvANA GIRLS HIGH SCHOOL,
333' ITS ~P_RESIDENT, K.S. NANJAPPA
R/<3. v.,v ROAD, M. BASAVAIAH BUILDING, MANDYA.

K 'V "  'rHE STATE OF KARNATAKA

_ »13Y";I'rs SECRETARY,
I V EEUCATION DEPARTMENT,

bi



(HIGHER SECONDARY SCHOOL)
M.S. BUILDING, BANGALORE.
.... .. RESPONDENTS

[BY SR1. JAGDISH MUNDARGI, AGA.. FOR R1. R2 & I_{4:) THIS WRIT PETITION IS FILED UNDER 226 & 227 OF CONSTITUION OF INDIA PRA:-,YjIN'Ge-"f!fO_ QUASH THE IMPUGNED ORDERS PASSE__Di_ BY DIRECTOR OF PUBLIC INSTRUCTION BANGALQRE IN. _ APPEAL DATED 8.3.2010 AND DATED -2'9L'1?;_.'?.O{l9'.VAT ANNEXURE 1:) AND E AND ENDORSEMENT-:'ISSUED'~BY'1 THE DDPI MANDYA AND FURTHER cmtrj: 13IR'ECTIC7i'£_. T-.-'>g THE RESPONDENT I'é'O.1 5.: 2f1'O TR_KEV_AOT1'ON'a(;Ams.T'~, THE 3% RESPONDENT THE BOARD-._OFV1vLaNm}3«;M£::~I'r, , * NAVAJEEVANA GIRLS HIGH SOHVOOL AND mRE*cfr THEM TO PAY THE ARRERS AND "'«.PREsENT«._sALARY TO PETITIONER. --

Tm-s .Ai1"='E?1*1"*i*z:,r.,R\N "--CQMiN'G....dN FOR PRELIMINARY HEARii_'€G '~.Dm;>.._V Trig COURT MADE THE I+*OLLOWINO:w ' "

= .:"'§;>RDER g1'ieV'&}an.(;_§3__0f the petitioner as aired by his };cax*n.ed._V4"cO:;:13.'se1, is that the third respondent, a pfiyfatte ed.v'i1'je.a'tiOnal institution having appointed the "._.petitio1Oie;_r as an Assistant Teacher on 2'7.1(}.1988 ":O."2'z:1v::clO""j_«continued in employment till date, has not been paid wages and the appeal filed under Sec.130 LKL of the Karnataka Education Act, 1983 before the Deputy Director of Public Instruction as well as the first respondent ~-- The Director of Public Instruction, were rejected by order dt. 8.3.2010. Annexurfe_..i_i'D' and 29.12.2009. Annexure 'E', stating not have the jurisdiction to issue._4dir_ectio1=;s t'o_'_the_ it third respondent. Hence this

2. Reserving J---l.iberty"'to'L_: _ petitioner to file a petition before the Go_ver~ninen.tii'~1in.der Sub~section (2) of :s¢§§$V;'1i3Ac%ii»Vpf_' Kjarhatakiewﬁducation Act, 1983 for the third respondent, this petitiori is a'ecord.i1rg1y rejected.

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