RAVI S Vs. CHIEF SECRETARY STATE OF KARNATAKA

JUDGEMENT

(1.) With the consent of both the parties, these cases are being decided at this juncture itself.

(2.) The petitioners had applied for the post of lecturers under notification dated 8-6-2004 issued by the Kuvempu University, respondent No.3. Since they were eligible and qualified for the post of guest-lecturers, they were appointed on the said posts. They have continued to work for the University and for the colleges thereunder since 2004 till present. However, on 3-8-2015, the University invited applications for appointment of guestlecturers. Since the petitioners are aggrieved by the said advertisement, they have filed the present writ petitions before this Court.

(3.) Mr. N.K. Ramesh, the learned counsel for the petitioners, has vehemently contended that the petitioners have been working for the University and its colleges for more than a decade. Some of the petitioners were duly selected by the selection committee on the date of the initial appointment. Subsequently, they have been continued by the University on yearly basis. Since the University has continued them for over a decade, the petitioners cannot be faulted.