N.K.VENKATE GOWDA, S/O. KARI GOWDA Vs. COMMISSIONER OF COLLEGIATE EDUCATION, PALACE READ, BANGALORE-560001, JOINT DIRECTOR, COLLEGIATE EDUCATION, MAHARANI COLLEGE PREMISES, VINOBA ROAD, MYSORE, REGIONAL DIRECTOR, DEPARTMENT OF COLLEGIATE EDUCATI

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) THE petition coming on for preliminary hearing in 'B' Group, is considered for final disposal having regard to the limited prayer made in the writ petition. The petitioner is said to be a qualified Lecturer in History and that he was appointed to the institution run by the fourth respondent - Society on 7.7.2004 and he has been working there since then. It is stated that there are two posts of History in the College, one held by one Nagaraj and the other held by the petitioner. By a communication dated 9.1.2008, the Director of Collegiate Education had called for a statement of the workload conducted in the subject of Kannoda and History for the year 2007 -08 and similar statement for the year 2008 -09 was also called. This had been submitted by the College to the Joint Director of Collegiate Education as on 28.01.2011. Similar statements for the subsequent years have also been submitted. However, respondents are still to consider the recommendation and therefore, there is a delay in approving the appointment of the petitioner who is otherwise eligible in all respects. It is this which is the grievance of the petitioner.