VIJAYKUMAR K. KOTTARGI S/O KASHIRAYA KOTTARGI AND OTHERS Vs. THE STATS OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT DEPARTMENT OF HIGHER EDUCATION M.S. BUILDING BANGALORE-560 001, THE CHANCELLOR VISVESWARAYA TECHNOLOGICAL UN

JUDGEMENT

(1.) HEARD the learned counsel for the respective parties. It is not in dispute that the issue involved in these writ petitions is similar to the issue, which was considered by this Court in W.P.No. 42697 -765/2011.This Court while disposing of the said writ petitions on 07.02.2012 has held as follows:

(2.) LEARNED counsel for respondents are granted four weeks to file their memo of appearance/Vakalath.