SHANKAR M R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is a retired employee of 3rd respondent Adarsha film Institute. He is seeking to quash the impugned endorsement at annexure-D dated 17. 3. 1999 rejecting his claim for pensionary benefits and for a direction to the respondents to pay the retirement benefits.

(2.) THE rejection of the claim was on the ground that the 3rd respondent is governed by separate Grant-in-Aid Code and the government orders applicable to other aided private educational institutions are not applicable to it and that the institution does not come within the purview of Grant-in-Aid Code. In the statement of objections filed on behalf of respondents 1 and 2, while justifying the impugned action, they have prayed for dismissal of the Writ petition.

(3.) ELABORATE statement of objections is filed on behalf of the 3rd respondent reiterating what is stated in the impugned endorsement and justifying the samepugned action, they have prayed for dismissal of the Writ Petition.