T G CHANDRASHEKHARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Mrs. Manjula R. Kamadolli, learned Counsel for the petitioner, Mrs. V. Vidya, learned High Court Government Pleader for respondent 1, Mr. N. Devadas, learned Counsel for respondent 2 and Mr. S. M. Patil, learned Counsel for respondent 4.

(2.) THE present writ petition has been filed by the petitioner for directions upon the 2nd and 3rd respondents to cancel the appointments of 4th and 5th respondents for the posts of Lecturer in History in constituent colleges of the respondent-Kuvempu University. His further prayer is to direct the respondents to select him for the said post.

(3.) THE petitioner was one of the interviewees like respondents 4 and 5 for appointment to the post of lecturer in the discipline of History against the vacancies, which is three in number, in constituent colleges of the respondent-University. Admittedly, the said three posts had been reserved each for Group-IIA, General Merit and Scheduled Caste. In the selection process, the respondent-University selected Mr. K. N. Manjunath, who has not been made party in the present writ petition, respondents 4 and 5 to the said posts. Being aggrieved against the selection of respondents 4 and 5, he has approached this Court for the reliefs referred to above on the ground that he is better merited than respondents 4 and 5.