MUNDAS LAXMAN K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) sri m. Raghavendra achar, learned counsel for the petitioner, Sri P. Vishwanath shetty, leamed counsel for respondent-3, Sri K. Raghavendra rao, learned counsel for respondent-4 & Smt. D. Bhoopathy, learned hcgp for respondents-1 & 2 took notices on my direction.

(2.) heard on merits as requested by all the advocates though it is listed in theorders list.

(3.) the relief sought in this writ petition is to quash Annexure-E which is an order passed by the government of Karnataka on 2-4-1992 approving the appointment of 4th respondentas principal of a college known as gowtham pre-university college, sakalespur, hassan district. According to the petitioners, the full facts which are relevant to decide the correctness or otherwise of Annexure-A are as follows: third respondent is a private educational institution. It is admitted to grant-in-aid code and is running a pre-university college. As per annexure-a, on 3-12-1986 these two petitioners and three other persons were appointed as lecturers to teach in different faculties. The date of appointment of the first petitioner was 24-9-1985 and the date of appointment of the second petitioner was 5-8-1985. Post of the principal of the college was vacant. However, the said post of the principal was managed by the society by way of making in-charge arrangement placing the second petitioner as principal of the said college. Since the institution has been admitted to grant-in-aid code, the appointment to the post of principal of the college governed by the government order dated 11-5-1982 at Annexure-C l. Relevant portion reads as follows: