SRI RAMANNA Vs. UNIVERSITY OF MYSORE

JUDGEMENT

(1.) Petitioner is running an establishment by name Karnataka Public Security Services and Contractors at Mysore, which is providing security services. Petitioner is calling in question the resolution dated 10.01.2011 passed by the Syndicate of the 1st Respondent -University and the order dated 29.01.2011 Annexure-"E" passed by the 1st Respondent - University.

(2.) As per Annexure-"D" resolution, the Syndicate of the University has resolved in its meeting dated 10.01.2011 that for the purpose of ensuring security in the University, services of the home guards has to be availed as per the terms and conditions agreed, by relaxing Condition No. 6, for a period of one year and in that regard, the Vice Chancellor of the University was authorised to take necessary action. Based on this resolution, the University has issued Annexure-"E" order on 29.01.2011 whereby it is ordered that for the purpose of security of the various offices, divisions, Colleges and the movable and immovable property of the University, and the P.G. centres located at Mandya, Hassan and Chamarajanagar, security services from the home guards shall be availed.

(3.) A perusal of the order Annexure-"E" makes it clear that after several interactions and correspondence with the authorities namely the Director General of Police, the Commandant General, Home Guards and The Director, Home Guards & Civil Defence, Bangalore, the University has decided to avail the services of Home Guards for the purpose of securing and ensuring the safety of its properties, both movable and immovable.