N B K REDDY Vs. KARNATAK UNIVERSITY

JUDGEMENT

(1.) In this writ petition, the petitioner Dr. N.B.K.Reddy has challenged the resolutions of the Karnatak University, Dharwar dt.14th August, 1971 and 2nd October, 1971 in so far as they pertain to appointment to the post of a Reader in Geography and has further prayed for a writ of mandamus, directing the University to fill the post of Reader in Geography in accordance with the provisions of the Karnatak University Act, 1949 (hereafter referred to as the Act) . Sri S.K.Venkataranga Iyengar, learned Counsel for the petitioner, formulated his submissions on the basis of admitted facts supported by original records of the University, which were made available to us by Sri S.C.Jayali, learned Counsel appearing for the Karnatak University. Those facts may, briefly, be stated as follows.

(2.) By a notification of the University published in Samyukta Karnataka dt.28th June, 1971, applications were invited for filling several posts, including the post of a Reader in Geography in the scale of Rs.700-1250, a copy of which is produced along with the writ petition as Ex,.A.

(3.) The qualifications prescribed in the said notification for the post of Reader in Geography are a Doctorate degree in Geography with a first class in at least one of the degree examinations and teaching experience of 5 years for post-graduate classes.