Sri R Rudrappa vs The State Of Karnataka on 11 June, 2010

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Karnataka High Court

Sri R Rudrappa vs The State Of Karnataka on 11 June, 2010

Bench: Ram Mohan Reddy

1

IN THE HIGH COURT OF i{:ARNATAI{A, BAN

DATED THIS THE um DAY OF JUNE;"2Q~1§j1'  

THE HON'BLE MR.JUSTICI:£_RAM.  

WRIT PETITION No. 13634 --§'35°o;+' 2o'%1..g3.{s;1§Es) it *

BETWEEN

Sri. R. Rudrappa.  _ 

S/0 Annappa, 1 
Aged about 50 years} V _  v_ '
Working' a_s'_'Hea]C1 Ma_s'te1"«,   V

7,Sr'i. ' B;  * '

sgoya. B.»:g_sappa;"--.___  
Aged about 4'?_years,

-- , Working as7'Assist"a1'1i Teacher,

 a.Sri   M. (iﬁkéifappa
. _V , S/V0.uM'a,1__lappa.D.
V «  Pi.ge'd.'abQut 47 years.

Workiiggias Second Division

A.ssir¢ant

" All these petitioners are working at.
Srl. Swamy Vivekananda Residential

High School.
P. Kodihaiii.
Garge Post, Kadur Taluk,

Chikkamagalore District. ..PETITIOl\¥ERS

(By Sn. R. Padmanabha 8:
Sri. 'I'hyaga:'a§u.S, Adm.)

M

{/2



AND:

1.

The State of Karnataka
Represented by its
Principal Secretary ~«-- II, V
Department of Education, 
M.S. Building,

Bangalore -- 01.

Commissioner of PubiiclxI'nstrL_1ctior1sB  ' 
Nrupathunga Road. " * B '
Bangalore -- 01'.  ..

The Director of Public l;aVst;{fuc'ti~on;~~l._'; .. 
Department of Second¥ary=li3d_i1cation.
O/of C'0nigmi'ssio.ner for Public' = 
Instrucvtioi1_s_,';'. ' _     V' '
Nrupat_n'ti»nga'*--RQa'd.';n. ' . :

VvBariga.lo1'e«1.z:__Q_1...__"  ' '

     Public instructions,

Chikigaznagalorel iD_is't;'ici:.
Ch'1kl{arnagalofe. V .  

vTl1e Secretary, ,

 5»Sri."Arr1bedkar Education Society.
_V .,Hoc'hiha__l1i,
 _Ka_dur'ifI'alul{.

C'h_il<._ka;inagaIore District.

 'Bead Master.

" Sri. Swarny Vivekananda Residential

High School, I'. Kodihalli,
Garge Post, Kadur Taluk.

Chikkamagalore District, ..RESPONDENTS

it B' " "(Respondents No.5 and 8 are deleted vide court order dated 1 1.06.2010) [By Sri. Jagacieesh Mundargi, GA for R1 to 4) Wk ,3"

This Writ Petition is filed under Articles H225' of the Constitution of India praying to r.-vthe Respondents to reckon the account of the." pVaistV"'ser\_ij'ce"

rendered by the petitionersfrorn the C1?'.f'C»..Qf~,thCil'.Ail]i.tiEi3y appointment upto the date of approval' of' their 'appointment j with aid respectively for the purposeyof i7ixation"of 'pay scale, seniority and other consequentiai service .hCI1¢3vfi1;Sn.f:{Q\)Vi1'1_g thereof in term of the judgment pas'sed"by this i~§0n'ble; Courts. in W.P.No.24910/2002 "dated " 01x.1'2.200s~ " w.i>; No.10399/2004 dated 01.09;20_0s_and which was affirmed in w.A.No_291/200,7 disposed. Hon 'EZQLOQJVVQOOQ and W.P.No.38175--38i82[2'O09f ,.dar¢d,'~-0. 12.03.2010 vide Annexurewlvi, N, O and'i?%'- ' V .

THIS PETITION" " ON «FOR PRLHEARING THIS DAY, 'rH£:'.;cOURT 1?viA;{)E:wTVH1i; 'FOLLOWING:

The petition is for a Writ of mandamns respondents to reckon the petitioners' service rendered from the date of their 0 :.ap}A§ointment upto the date of approval of their H '-AappoVint.f,1:erc;:t;'vwith aid, respectively for the purpose of fijiation of pay scale, seniority and other consequentiai it beanyefiits flowing thereof in terms of the Judgment in i;WiAp.No.24910/2002 DD 1.12.2006 Annexure-M and other Writ petitions and Writ Appeai No.29}/2007 DD 24.2.2009 Annexure-0.

jicé -4-

2. Learned Government Counsel does not_..oppose the relief sought for in the petition and su'oVri1itps.p:"that petition be disposed of in terms of W.P.24910/2002.

For the reasons these writ. petitions disposed:ifofgvwdirecting respondents to reekam the ts'eI'".ziCe "of the p'etitioners from the date of their s_ervice till their apprjiritrneints for the purpose of computing' «benefits and other beneﬁts legally eri't'it_led»to. V l Sd/he EUSGE:

' V In;

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