KADASIDDESHWAR G. BYAKODI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this court seeking for writ of certiorari or any other writ or order in the nature of certiorari quashing the order dated 11.08.2008 issued by the second respondent appointing the 4th respondent as Associate Professor in the 2nd respondent, as also order dated 01.02.2011 issued by 2nd respondent declaring probation and confirming the appointment of the 4th respondent.

(2.) The petitioners were appointed as Associate professors in the Department of Surgery of the 2nd respondent. They have completed their Masters degree in their respective subjects and were recruited by the 2nd respondent in the year 2005. Subsequently, the 2nd respondent issued a notification on 10.07.2008 calling for applications for appointment of Associate Professors. The educational qualification for the said post as per notification are as under :

(3.) The petitioners, therefore, submit that the candidate to be considered for appointment of Associate Professor ought to have had a minimum of 5 years teaching experience as Assistant Professor in the concerned subject in Medical Council of India ('MCI' for short) recognized college/s. The petitioners as also the 4th respondent and three other persons applied for the said post under the said notification.