UNIVERSITY OF AGRICULTURAL SCIENCES Vs. DR. DIGAMBARAPPA

JUDGEMENT

(1.) These intra-Court appeals call in question the judgment dtd. 3/6/2022 rendered in 1st respondent's Writ Petition No.100928/2022 (S-RES). The appeal in W.A. No.100263/2022 is by the University and the companion appeal in W.A. No.100264/2022 is by the 3rd respondent in the writ petition. The said judgment of the learned Single Judge is to the effect that the writ petitioner should be appointed to the post of Director, he being the senior most, and seniority being the sole criteria.

(2.) The 1st respondent in both these appeals was the writ petitioner and he has entered caveat through his counsel. The 2nd respondent-State is represented by the learned Government Advocate. 3rd respondent in the Writ Petition is the appellant in W.A. No.100264/2022. He is 3rd respondent in the companion appeal and is represented by a private advocate. All the opposing advocates resist the claim of writ petitioner who opposes the writ appeals.

(3.) FOUNDATIONAL FACTS OF THE CASE:-