(1.) HEARD the learned Counsel for the petitioner and the learned counsel for the respondent.
(2.) THE petitioner?s application for appointment in the Bangalore university on compassionate grounds was rejected on the ground that he was over-aged for considering the application.
(3.) AGGRIEVED by the order passed by the Bangalore University at Annexure-A that the petitioner cannot be considered for appointment on compassionate grounds. The petitioner has challenged that endorsement which is placed before me at annexure-A.