SNEHALATHA PANURANG SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Appellant-Petitioner contends that she was appointed as a lecturer in History in H.G. Junior College on temporary basis for the period from 1.11.1998 till the end of academic year 2001. The said post is an aided post. The Petitioner was removed from service and in her place Respondent No. 6 is appointed.

(2.) The management issued a notification calling for applications to fill the post of lecturer in History. The notification was published in Kannada daily 'KANNADAMMA' circulated in Bijapur and Belgaum districts. The 6th Respondent applied for the post. The management appointed him and sent his name for approval to the Commissioner of Education.

(3.) The Petitioner submitted objections to the Commissioner stating that the management has adopted dubious methods in publishing the notification calling for appointment; that the publisher of 'KANNADAMMA' mischievously colluding with the management, did not publish the notification in all papers circulated on 25.9.2003, deliberately with an intention to see that large number of persons who are eligible to apply should be denied the opportunity to apply. However, for the purpose of record, only in few of the papers circulated for the day, the notification was published in an inconspicuous manner.