LAWS(KAR)-2020-11-199

B.A. RAMESH HEGDE Vs. STATE OF KARNATAKA

Decided On November 18, 2020
B.A. Ramesh Hegde Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) In this writ petition, petitioners have challenged their removal as the Members of Board of Management of University of Agricultural Sciences and Horticultural Sciences, Shivamogga.

(2.) Petitioners No. 1 and 2 were appointed/ nominated as Members of the Board of Management vide Notification dated March 7, 2018 and petitioner No.3 was appointed/nominated vide Notification dated April 2, 2018 under the category of 'Progressive Farmers'.

(3.) By the impugned Notification dated June 26, 2020, issued by the Raj Bhavan, three nominations under the category 'Progressive Farmers' have been shown vacant, implying petitioners' removal from the said posts.