GANAPATH SINGH Vs. GULBARGA UNIVERSITY

JUDGEMENT

(1.) Ganpath Singh Gangaram Singh Rajput as also the Gulbarga University, aggrieved by the judgment and order dated 19/24th of November, 2009 of the Karnataka High Court in Writ Appeal No. 3216 of 2004 quashing the appointment of aforesaid Ganpath Singh Gangaram Singh Rajput as Lecturer in MCA in the Post-graduate Department of the University, have preferred these special leave petitions.

(2.) Leave granted.

(3.) Short facts giving rise to the present appeals are as follows: