DR. KUSHALA B.C. Vs. RANI CHENNAMMA UNIVERSITY

JUDGEMENT

(1.) The petitioner who had made an application seeking appointment to the post of Assistant Professor in Kannada subject, in the 1st respondent University, pursuant to the notification dated 03.10.2012 vide Annexure-B and the Corrigendum-II dated 04.04.2013 vide Annexure-C, has approached this Court with a prayer to quash the order dated 27.08.2013 bearing No.RCU/EST/E1/2012-13/03.10.2012-3239/3419, vide Annexure-A, issued by respondent No.1, appointing respondent No.2 to the post of Assistant Professor in Kannada, under the General Merit-Woman quota.

(2.) The brief facts of the case that would be relevant for the purpose of disposal of this petition are:

(3.) Learned counsel for the petitioner submits that, the petitioner has got all the minimum eligibility qualifications and though the petitioner has been found eligible to be appointed to the post of Assistant Professor in Kannada, the 2nd respondent is appointed under the General Merit - Rural quota, though she has claimed reservation under General Merit - Woman quota. He submits that the petitioner 's name is found in the waiting list vide Annexure-A, published by the 1st respondent University and therefore, the University has found that the petitioner is eligible to be appointed to the said post. He submits that, though the petitioner had claimed reservation under General Merit - Rural Quota, without assigning any reasons, the post reserved for General Merit - Rural quota has been converted to General Merit - Woman quota and thereby two candidates were appointed under General Merit - Woman quota, as against one reserved post.