Manohar Veerappa Korishettar vs The State Of Karnataka
2023 Latest Caselaw 2030 Kant

                                                        -1-
                                                                  WP No. 81662 of 2013




                                      IN THE HIGH COURT OF KARNATAKA,
                                               DHARWAD BENCH

                                  DATED THIS THE 27TH DAY OF MARCH, 2023

                                                     BEFORE

                                      THE HON'BLE MR JUSTICE M.I.ARUN

                                  WRIT PETITION NO. 81662 OF 2013 (S-RES)

                             BETWEEN:

                                  MANOHAR VEERAPPA KORISHETTAR,
                                  AGE: 31 YEARS, OCC: SCIENCE (C.B.Z.),
                                  MORARJI DESAI MODEL RESIDENTIAL SCHOOL,
                                  MULGUND, TALUK and DIST: GADAG.
                                                                        ... PETITIONER

                             (BY SRI. JAGADISH PATIL, ADVOCATE)

                             AND:

                             1.   THE STATE OF KARNATAKA,
                                  RPTD. BY ITS CHIEF SECRETARY,
                                  VIDHANA SOUDHA, BANGALORE-560001.
 VISHAL
 NINGAPPA
                             2.   THE STATE OF KARNATAKA,
 PATTIHAL
                                  RPTD. BY ITS PRINCIPAL SECRETARY,
Digitally signed by VISHAL
NINGAPPA PATTIHAL                 DEPARTMENT OF SOCIAL WELFARE,
Location: Dharwad
Date: 2023.03.28 10:20:38
                                  M.S.BUILDING, BANGALORE-560001.
+0530

                             3.   THE STATE OF KARNATAKA,
                                  RPTD. BY ITS PRINCIPAL SECRETARY,
                                  DEPARTMENT OF RURAL DEVELOPMENT AND
                                  PANCHAYATH RAJ, M.S.BUILDING,
                                  BANGALORE-560001.

                             4.   THE STATE OF KARNATAKA,
                                  RPTD. BY ITS SECRETARY,
                                  DEPARTMENT OF EDUCATION,
                           -2-
                                   WP No. 81662 of 2013




     (PRIMARY AND SECONDARY EDUATION),
     M.S.BUILDING, BANGALORE-560001.

5.   THE EXECUTIVE DIRECTOR,
     KARNATAKA RESIDENTIAL EDUCATIONAL
     INSTITUTIONS SOCIETY,
     AN ORGANIZATIAON OF SOCIAL WELFARE
     DEPARTMENT, NO: 179, 3RD FLOOR,
     I MAIN ROAD, SHESHADRIPURAM,
     BANGALORE-560002.

6.   THE DISTRICT OFFICER,
     BACKWARD CLASS AND MINORITY WELFARE
     DEPARTMENT, GADAG, DIST: GADAG.

7.   THE TALUK WELFARE OFFICER,
     GADAG, GADAG TALUK, DIST: GADAG.
                                         ... RESPONDENTS

(BY SRI. SHIVAPRABHU HIREMATH, AGA FOR R1 to 4, 6 & 7;
     SRI. SUNIL S. DESAI, ADVOCATE FOR R5)


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
ISSUE WRIT OF MANDAMUS TO DIRECT THE RESPONDENT
NO.5 EXTENDING THE BENEFIT OF WEIGHTAGE OF 5% FOR
EACH COMPLETED YEARS OF SERVICE RENDERED BY THE
PETITIONER IN THE RESPONDENTS INSTITUTIONS IN THE
LIGHT OF THE JUDGMENT MADE BY THIS HON'BLE COURT ON
28/02/2013 IN WA NO.5127/2012 AND CONNECTED CASES
I.E. ANNEXURE-C & ETC.


      THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
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                                             WP No. 81662 of 2013




                               ORDER

1. The advocate for respondent No.4 submits that

writ petition pertains to providing 5% weightage in the

marks being given to each candidate, who was appointed on

temporary basis as a Teacher for every year of their service

while considering their application for appointment to the

post of Assistant Teacher on permanent basis.

2. It is submitted that the said weightage is given to

all candidates, who have appeared in the examination and

the recruitment has been completed way back in the year

2019.

3. The writ petition pertains to granting of 5%

weightage as submitted by the advocate for

respondent No.4.

4. As the demand of the petitioner has already been

met, nothing remains in the writ petition and the same is

dismissed as having become infructuous.

Sd/-

JUDGE VNP