GOVINDARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioners challenging the order dtd. 20/7/2022 passed by the learned Single Judge of this Court in W.P.No.7912/2022.

(2.) Heard the learned Counsel appearing for the parties and also perused the material on record.

(3.) Facts leading to filing of this appeal briefly stated are, the appellants herein were nominated as syndicate members of the Bangalore University and the term of their office was for a period of three years or until further orders, whichever is earlier. Even before the expiry of the three years period, the State Government issued a Notification dtd. 7/4/2022 withdrawing the nomination of the appellants in exercise of its powers under Sec. 39(1) of the Karnataka State Universities Act, 2000 (for short, 'the Act of 2000'), and nominated respondent nos.3 & 4 in place of the appellants. Consequent to the withdrawal of the nomination, the University issued Notification dtd. 7/4/2022 relieving the appellants as its syndicate members. Challenging the aforesaid two Notifications dtd. 7/4/2022, the appellants had filed W.P.No.7912/2022 before this Court, which was dismissed by the learned Single Judge vide the order impugned. Being aggrieved by the same, the petitioners in the writ petition have preferred this appeal.