DIGAMBARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging order dtd. 27/1/2022, Annexure-C, by which the University of Agricultural Sciences, Dharwad ('the University' for short) has placed the 3rd respondent in- charge of the post of Director of Education of the University and also order dtd. 28/2/2022, Annexure- D, by which the petitioner has been posted as the in- charge Dean (Forestry), for the Forest University, Sirsi.

(2.) The petitioner also seeks for a mandamus to be issued to the 2nd respondent to consider his representation dtd. 28/2/2022, by which he was requesting to be placed as the in-charge Director of Education in the place of the 3rd respondent.

(3.) It is the case of the petitioner that there is a Government Order issued on 14/11/2019, which has been produced as Annexure-B, in which the Government has issued a specific direction to all the Vice-Chancellors of all the Agricultural Universities and also the Horticultural Universities that whenever a vacancy arises in any post in the cadre of Officers, and any in-charge arrangement is to be made for those posts, they would have to be made only in accordance with seniority with the condition that the Officer so appointed shall not hold any other post.