M GURUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE the questions raised in these petitions are similar and identical, all these petitions are heard together and disposed of by this common order.

(2.) ACCORDING to the averment of the petitioner in Writ Petition no. 37865/1995, he has been working as Selection Grade Lecturer in A. P. S. College of Arts and Science, N. R. Colony, Bangalore since 1967; and he has also been working as a visiting Professor of Law at BMS College of Law. It is his further case that he has two sons who are studying PUC with Physics, Chemistry, Mathematics and biology as optionals.

(3.) THE petitioner in Writ Petition No. 35504/2001, states that he has been working as Lecturer in Sri M. V. Govt. Science College, new Town, Bhadravathi in the Department of Physics and that he has the teaching experience of eighteen years and is one of the eminent Lecturers in physics subject. Petitioners in Writ Petition No. 5974/2002 claim to be the parents of students studying in different classes in different Educational Institutions. * W. P. No. 37865/95 C/w W. P. 35504/01 and 5974/02 dated 10th March 2003