VASUDEVA, P S/O. LATE - PUTTAPPA S. Vs. DR. D.S. PRAKASH REGISTRAR DAVANAGERE UNIVERSITY SHIVA GAGOTRI DAVANGERE - 577002 AND SRI. S.A. KORI THE REGISTRAR VISHVESHWARAIAH TECHNICAL UNIVERSITY "UNANA SANGARNA", SANTHE BASVAHU ROAD MACHE, BELGAVI

JUDGEMENT

(1.) THIS petition is filed complaining disobedience of the order dated 23.06.2011 passed in W.P. No. 14778/2011. The order which is said to have been disobeyed reads as under: Pursuant to the order dated 20.06.2011 it is stated by the learned Counsel for the respondent no. 2 that the only post in which the petitioner could be accommodated is the post of Foreman and not the post of Assistant Engineer, The petitioner is not averse to reporting for duty as a Foreman, notwithstanding; that it is a lower post and the learned Counsel wold file a memo In this regard to state that he has no objection to he posted as a Foreman with the second respondent Recording the memo, the petition stands disposed of as having become in fructuous. The petitioner would further apprehend that he would not he taken back to duty unless there is a direction to the respondent to permit him for duty. Accordingly the petitioner undertakes to report for duty on 24.06.2011 at 10.30 am.

(2.) THE said order came to be passed on a memo filed, a copy of which is produced at Annexure 'E' which reads as under: The, advocate for petitioner most respectfully begs to submit as follows: The petitioner would like to continue against the vacant Foreman post in thus U.B.D.T. Engineering College, Davangere till the 1st Respondent and 4th Respondent take appropriate decision in giving him the Assistant Engineer post as per his appointment order

(3.) IN the light of what is stated above, there is no direction issued to the Registrar, Davanagere University or to the Registrar. Vishveshwaraiah Technical University, Therefore, there is no contempt Hence, contempt proceedings are dropped.