MARUTHI VIDYA SAMSTHE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA Sri.M.V.Ramesh Jois accepts notice for respondents.

(2.) Heard learned counsel for the petitioner and learned AGA for respondents. Perused the writ petition papers.

(3.) Petitioner is before this Court praying for a writ of mandamus to respondent No.2 to consider the representation of the petitioner dtd. 1/9/2021 (Annexure-A) and to grant permission to fill up the post of lecturer in Sociology in the Institution run by the petitioner.