S. SRINIVASA Vs. MANDYA UNIVERSITY

JUDGEMENT

(1.) This intra-Court appeal is filed challenging the order dtd. 21/12/2021 passed by the learned Single Judge in Writ Petition No.19951/2021.

(2.) The said writ petition in W.P.No.19951/2021 had been filed seeking for a mandamus directing the respondents to continue the petitioners/appellants in their services as Guest Lecturers for the academic year 2021-22 in terms of the communications dtd. 7/10/2021 and 22/10/2021 issued by the State of Karnataka, Department of Higher Education (Universities).

(3.) The said writ petition came to be dismissed by the learned Single Judge on the ground that in the earlier round of litigation in Writ Petition No.893/2021, another Single Judge, vide order dtd. 18/2/2021, though had allowed the writ petition and quashed the communication dtd. 17/6/2020 terminating the services of the appellants had only held that the appellants would be entitled to continue as Guest Lecturers in the University upto completion of the academic year 2020-21 i.e., upto 30/9/2021, interms of the earlier communication made by the State Government to all the Universities dtd. 23/11/2020. Learned Single Judge in Writ Petition No. 19951/2021 was of the opinion that the extension of continuation of services of the appellants was only restricted to one year period as per the order dtd. 18/2/2021 passed in Writ Petition No.893/2021.