CHAITRA NAGAMMANAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A routine service dispute involving competing claims for appointment was transformed into a pleasurable discourse by the newly designated senior advocates of this court, Mr. Shailesh Madiyal, Mr. Anand Sanjay M. Nuli, Mr. Gagan Gupta. Mr. D.L. Chidananda, appearing for the respondent-State rose to the occasion and made crisp, clear and categorical arguments to match the submissions made by the senior counsels.

(2.) The facts, to the extent they are relevant for our consideration, are that the Banglore University, constituted under the Karnataka State Universities Act, 2000, [Hereinafter, referred to as the 'Universities Act'.] issued an advertisement dtd. 21/3/2018 for filling up backlog vacancies to posts reserved for scheduled castes (SC's) and scheduled tribes (ST's). Of the 34 posts advertised for Assistant Professors, one post of Assistant Professor in the department of English was reserved for a candidate belonging to the ST community.

(3.) The advertisement provides that qualifications for the post shall be as provided under the UGC Regulations, 2010 and the UGC (4th Amendment) Regulations, 2016. The 'Mode of Selection', or the method of selection, as specified in the advertisement, is important.