KESHAYYA CHANNAYYA HIREMATH Vs. UNIVERSITY OF AGRICULTURAL SCIENCES

JUDGEMENT

(1.) The petitioner in WP. No.1360 of 1969, K. C. Hiremath, and the 5th respondent therein, J. V. Venkataram, were applicants for selection for appointment as Associate Professor in Agricultural Economics. The 5th respondent was selected and subsequently appointed.

(2.) The petitioner in WP. No.1767 of 1969, R. C. Yeraguntaiah, and the 4th respondent therein, H. Ramachandra Reddy, were applicants for selection for appointment as Associate Professor of Plant Virology. The 4th respondent was selected and since appointed.

(3.) The petitioners assail the appointments of the contesting respondents on the ground that they have been appointed after relaxing the qualifications prescribed for the posts to which they have been respectively appointed and that such relaxation was not legal or in accordance with the relevant provisions of the University of Agricultural Sciences Act, 1963, and the Statutes of the University promulgated thereunder.