V. SIVARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ petition calls in question the Notifications dated 27-11-2020 and 25-11-2020 whereby he was removed from the post of Registrar of Bangalore Central University now called the Bangalore City University.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:- The petitioner was on 21-08-2013 promoted to the post of Professor in the Department of Botany. The 1st respondent/ Department of Higher Education exercising powers under Section 17 of the Karnataka State Universities Act (hereinafter referred to as 'the Act' for short) appointed the petitioner as Registrar (Administration) of Bangalore City University by a Notification dated 4-07-2019. On such appointment, the petitioner assumed charge of the post and began to function as Registrar of the University.

(3.) After about nine months from the date of appointment, the 1st respondent/Government issued an order dated 23.04.2020 terminating the appointment of the petitioner as Registrar of the University and appointing one Sri Kumar P in place of the petitioner. The petitioner called in question this action of the University before this Court in Writ Petition No.6771 of 2020 and this Court by its order dated 9-06-2020 granted an interim order of stay of the order terminating the services of the petitioner from the post of Registrar. Pursuant to the interim order, the petitioner was not put back to the post of Registrar which drove the petitioner to file a contempt petition in C.C.C.No.352 of 2020. It is during the pendency of the contempt petition, the petitioner was put back to the post of Registrar by another Notification dated 16-09-2020.