SOMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH these petitions are posted in orders list, with the consent of the learned Counsel appearing for the parties, these petitions are taken up for final hearing and disposed of, by this order.

(2.) THE petitioners in these petitions are all employees of 2nd respondent-University. In these petitions, they have prayed for quashing of order dated 31st January, 2002, a copy of which has been produced as Annexure-F, passed by the 1st respondent and also they have prayed for quashing of show cause notices, a copy of which has been produced as Annexures-G, H, J and K issued to the petitioners by the 2nd respondent pursuant to order Annexure-F passed by the State Government.

(3.) THE few facts which are not in dispute in this petition may be stated as hereunder: