P K TIWABI Vs. REGISTRAR GULBARGA UNIVERSITY

JUDGEMENT

(1.) THE appellant being aggrieved by the order dated 16-3-1998 passed in c. P. No. 885 of 1996 and the order dated 21-11-1996 passed in W. P. No. 382 of 1995 by the learned Single Judge has filed this writ appeal.

(2.) THE facts very briefly are, the appellant was working as Director of physical Education on temporary basis in the 1st respondent-University since 1984. The University issued notification dated 8-6-1994 notified application for the post of Director of Physical Education and with respect to other posts to be filled up by the University. The appellant applied for the post in order that he may be selected on a regular basis.

(3.) THE University after considering the case of the contesting respondent selected the appellant and appointed him as Director of Physical education in the University by an order dated 19-11-1994. The 2nd respondent, who had also applied for the post challenged the selection of the appellant in W. P. No. 382 of 1995.