RAMANAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is filed against the order of the learned Single Judge passed in W. P. No. 45602 of 2001, dated 24-1-2002.

(2.) IT is stated that the appellant was removed from directorship vide annexure-F, dated 27-11-2001 and the 3rd respondent was nominated as the Director of the 2nd respondent in place of the appellant. It is alleged that when once the appellant was nominated for a period of 5 years vide order dated 26-9-1998, his Directorship term can be terminated only after expiry of the period. It is also stated that on earlier occasion, the cancellation order dated 28-10-1999 was challenged in the writ which was allowed and which was ultimately approved by this court as State appeal was dismissed on 25-7-1999 and according to him his term will expire in the year 2004. But, now by the notification Annexure-F, dated 27-11-2001 the appellant has been removed from the post of Directorship. The same is challenged.

(3.) WE have heard the learned Counsel for the appellant and perused the material on record.