LAWS(KAR)-2006-9-19

T G CHANDRASHEKHARAPPA Vs. STATE OF KARNATAKA

Decided On September 20, 2006
T.G.CHANDRASHCKHARAPPA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) THIS writ appeal is directed against the order of the learned single Judge dated 24-3-2005 dismissing Writ Petition No. 14355 of 2003, filed by the appellant.

(2.) A learned single Judge of this Court in terms of the impugned order declined to interfere with the order of the second respondent-Kuvempu University, issued on 13-2-2003 (copy at Annexure-F to the writ petition), appointing the third respondent as Lecturer in the department of history at the sahyadri Arts and Commerce College, shimoga, against the vacancy which had been notified inviting applications in terms of the notification dated 18-10-2002 (Copy at An nexure-C to the writ petition) issued by the university.

(3.) IT is aggrieved by this order of dismissal of the writ petition, the present writ appeal, urging that the writ petition should have been accepted by this Court; that the learned single judge is not right in dismissing the writ petition; that the University has not made proper selection to fill up the vacancy of the post of lecturer in history; that the members of the selection Board have not acted either in a fair manner or in consonance with the provisions of Ss. 53 (4) and 53 (6) of the Karnataka State universities Act, 2000 (for short, the Act); that the Selection Board has not followed the norms in terms of the statute framed by the university for the purpose of conduct of interview in exercise of its power under S. 53 (6)of the Act; that the selection of the third respondent should be quashed and the University be directed to appoint the petitioner to the post.