Smt Prameela P vs State Of Karnataka on 30 November, 2020

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Karnataka High Court

Smt Prameela P vs State Of Karnataka on 30 November, 2020

Bench: P.B. Bajanthri

                             1




 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

 DATED THIS THE 30TH DAY OF NOVEMBER, 2020

                         BEFORE

     THE HON'BLE MR.JUSTICE P.B. BAJANTHRI

        WRIT PETITION NO.18373/2016(S-RES)

BETWEEN:

SMT. PRAMEELA P.
D/O PUTTASWAMY GOWDA,
AGED ABOUT 52 YEARS,
WORKING AS MATHS TEACHER,
MDRS,HUNASEDODDI, RAMANAGARA,
AND RESIDING AT NO.10/5, 2ND CROSS,
HANUMANTHNAGAR,
JALAMANGALA ROAD,
RAMANAGAR TOWN AND
DISTRICT - 562 159.                        ... PETITIONER

(BY SMT. K. PUSHPAVENI, AND SRI. PUSHPAVENI AJITH,
    ADVOCATES)

AND:

1.     STATE OF KARNATAKA,
       REP. BY ITS SECRETARY,
       DEPT. OF SOCIAL WELFARE,
       VIKAS SOUDHA,
       BENGALURU - 560 001.

2.     THE KARNATAKA RESIDENTIAL
       EDUCATIONAL INSTITUTIONS
       SOCIETY, REP. BY ITS EXECUTIVE
       DIRECTOR, ROOPA COMPLEX,
       NO.179, II AND III FLOOR, I MAIN,
       SHESHADRIPURAM,
       BENGALURU - 560 020.

3.     PRINCIPAL
       MORARJI DESAI RESIDENTIAL
       SCHOOL, HUNASEDODDI,
                             2




     RAMANAGARA DISTRICT - 562 159.
                                          ... RESPONDENTS
(BY SRI. KIRAN KUMAR, HCGP FOR R-1
    SRI. NAGAIAH, ADVOCATE FOR R-2.
    R-3 SERVED & UNREPRESENTED)

     THIS WRIT PETITION FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS PERTAINING TO THE ABOVE W.P. AND ETC.,

     THIS PETITION COMING ON FOR PRELIMINARY
HEARING - B GROUP PHYSICAL HEARING / VIDEO
CONFERENCING HEARING (OPTIONAL), THIS DAY, THE
COURT MADE THE FOLLOWING:-


                       ORDER

None appears for the petitioner on the last occasion, so also today.

2. Grievance of the petitioner viz., prayer Nos.A to D, to the writ petition do not survive for consideration in view of the fact that petitioner has not approached the respondents. Insofar as prayer Nos. E and F are concerned, petitioner has not arrayed persons whose names are reflected in Annexure-G.

3. That apart, learned counsel for respondents pointed out that the petitioner is not 3 entitled to the relief sought in the present petition and she has also not questioned the validity of Annexure-C, wherein petitioner has been informed as to how she is ineligible .

4. Extract of the decision of the respondent reads as under:

POST: MATHEMATICS MM1 Absent for Combined Competitive Examination (not attended 2 papers (TW, MM) MM2 Over Age (Application Serial Number 10) MM3 Not Studied Bachelor Degree in Science (Application Serial Number 38a MM4 Invalid B.c Marks (Application Serial Number 20) MM5 Not Studied Required Optional Subjects at Degree Level (Mathematics and Physics as Compulsory Subjects and any one of the subject Chemistry, Computer Science, Electronics and Statistics) (Application Serial Number 41) MM6 Not Studied B.Ed (Application Serial Number 38b) MM7 Invalid B.Ed Marks (Application Serial Number 26) MM8 Not Studied Science Methods in B.Ed (Application Serial Number 33a) MM9 Not Studied Kannada Language either in SSLC or PUC or Bachelor Degree or Master Degree or Not possess any kannada certificate course or not studied Diploma in Kannada 4 (Application Serial Number 36a, 37b, 42, 43a, 31, 35)

5. In view of these facts and circumstances, petitioner has not made out a case so as to grant relief. Hence, the writ petition is dismissed.

Sd/-

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