M K NANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) APPELLANTS being aggrieved by the common order passed by the learned Single Judge in W. P. Nos. 112 of 1997, 29569 and 29594 of 1996, dated 29-1-1999 have preferred these writ appeals.

(2.) THE appellants are all Lecturers in the Institution known as BHS higher Education Society, respondent 3 (hereinafter referred to as the 'society' ).

(3.) THE appellants claimed that after the introduction of University grants Commission scale and staffing pattern from 1-1-1986 the method of appointing Principals in private colleges is based purely on seniority-cum-merit basis from the date of entry as Lecturers.