A. RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for petitioner, learned Advocate General for respondent Nos.1 to 3 and learned counsel for respondent Nos.4 and 5.

(2.) Petitioner is an aspirant for the post of Vice Chancellor to Karnataka Rajya Dr. Gangubai Hanagal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya, Mysore and Gulbarga University, Kalaburgi. These posts were notified to be filled by selection vide notifications dated 19.02.2020 and 27.02.2020 (Annexures-'B' and 'C') respectively.

(3.) Petitioner claims to be eligible and suitable for the above posts as he has vast administrative as well as academic expertise in the field of education and also has successfully guided eight Ph.D. candidates and three M.Phil. candidates, apart from having involved in Kannada literature and has been a renowned educationist in the field of Music and performing Arts and is fully qualified and eligible to hold the post of Vice Chancellor in any Universities in the State of Karnataka. According to the petitioner, he is the senior most Professor and Chairman of Department of Studies and Research in Kannada at the 5th respondent University, having put in more than 11 years of service with unblemished records and has held several administrative/academic/literary posts in the University and other organizations such as the Registrar of Karnataka Rajya Dr. Gangubai Hanagal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya, Mysore, Registrar (Evaluation) of Karnataka State Open University, Mysore and has been the Chairman of Board of Studies of P.G. Research Board from 2018 till date as per the details furnished in the petition.