B C MYLARAPPA ALIAS CHIKKAMYLARAPPA Vs. R VENKATASUBBAIAH
LAWS(SC)-2008-10-44
SUPREME COURT OF INDIA
Decided on October 03,2008

B.C.MYLARAPPA ALIAS CHIKKAMYLARAPPA Appellant
VERSUS
R.VENKATASUBBAIAH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The appellant herein along with two other persons was appointed to the post of Research Assistant in Sociology Department, Bangalore University (In short, "the University") on or about 18th of October, 1988. The initial appointment was for a period of three years provided however that the continuance of the appointment will be on an year to year basis subject to the report of the Head of the Department concerned testifying to the satisfactory work and conduct of the research during the year of review.
(3.) In the appointment letter, it was also made clear that the appointment may be extended by one year at a time for a further period of two years, depending upon the progress of the research work. The Clause 4 of the appointment letter states as under: They will be required to do tutorial work for 3 to 4 hours a week in addition to the research work approved by the University.;


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