RASHMI M. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner in this writ petition calls in question the Notification dated 22nd September, 2019 issued by the 4th respondent/P.E.S. P.U.College (hereinafter referred to as the College for short), an aided Educational Institution calling for applications from candidates belonging to Scheduled Castes (Women) in the subject - Mathematics.

(2.) Sans unnecessary details, facts in brief for consideration of the issue in the lis are as follows:- The petitioner who was appointed by the College on 05.09.2007 as a Lecturer in Mathematics continued to work as such. When the College made an effort to issue a notification calling for applications from eligible candidates in all the subjects including Mathematics, the petitioner and others approached this Court in Writ Petition No.21418-21422/2013 seeking to stall the notification and consequently, mandamus to consider their cases for regularization. This Court by an order dated 11.06.2013 granted an interim order of stay of all further proceedings pursuant to the notification dated 8-02-2013 by its order dated 11-06-2013.

(3.) When the selection process was over, in terms of the notification issued, the College and others had approached this Court in Writ Petition No.22273/2016 and connected cases seeking a direction at the hands of this Court to the Government to pass appropriate orders on the list of selected candidates communicated to the Government. This writ petition came to be disposed of as having become infructuous on a memo filed by the College after receipt of a notice on 27-08-2018 by the Government directing filling up of vacancies in a particular manner of all the subjects in the College. This Court placing the memo on record disposed of the writ petition filed by the College and others by its order dated 11-09-2018. All this happened during the pendency of the writ petition filed by the petitioner along with four others stated supra.