EKANATH EKBOTE Vs. GULBARGA UNIVERSITY GULBARGA

JUDGEMENT

(1.) THIS writ appeal is filed against the order of the learned Single judge, dated 17-7-2c91 (Ekanath Ekbote v Gulbarga University and Another), wherein the learned Single Judge did not interfere with the impugned orders at Annexures-E and F and dismissed the petition holding that the appointment of the second respondent was neither illegal nor invalid.

(2.) THE brief facts are that 1st respondent-University issued a notification dated 19-1-1994 inviting applications for various posts but the same was not acted upon by the 1st respondent, and subsequently it issued another notification dated 1-6-1994 in respect of the same posts for which applications were called for in the earlier notification. In pursuance of the notification dated 1-6-1994, the appellant and 4 others applied for the post of Professor in the 1st respondent-University. The syndicate of the University having accepted the recommendations of the board of Appointment in its meeting held on 31-5-1995, on the same day, issued an appointment order to the 2nd respondent appointing her to the post of Professor. The same was challenged by the appellant in the said writ petition and the same was dismissed by the learned Single judge. Hence, this writ appeal.

(3.) THE grievance of the appellant is that the 2nd respondent did not possess the requisite qualification as she did not have 10 years of experience in post-graduate teaching and/or research at the University/national Level Institutions and she could not have been appointed to the said post, and the learned Single Judge erred in not interfering with the impugned orders.