RAGHAVENDRA H. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition, though listed for Orders, is taken up for its Final Disposal with the consent of learned counsel appearing for the parties.

(2.) The petitioner in this writ petition has called in question the order dated 27.12.2019 of the Selection Committee of respondent Nos.5 and 6 - Bengaluru University appointing respondent No.7 as Assistant Professor in the Department of English.

(3.) Brief facts leading to the filing of present writ petition are that, respondent Nos.5 and 6 - Bengaluru University issued a Notification calling for applications from eligible candidates to fill up the unfilled backlogs vacancies in various discipline. The writ petition concerns the discipline of English in the Department of English of respondent Nos.5 and 6 - Bengaluru University. The Notification was issued on 21.03.2018 for filling up backlog Teaching posts under Special recruitment Rules. The recruitment is initiated under the Karnataka State Civil Services (unfilled Vacancies reserved for persons belonging to the Scheduled Castes and Scheduled Tribes) (Special Recruitment) Rules, 2001 (hereinafter referred to as 'the Special Rules' for short).