SANGAMESH. A. PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WHEN the matter is taken up for hearing, Sri K.M.Nataraj, learned Additional Advocate General would submit that appointment of III-respondent in terms of Annexure-'A' will be reconsidered in the light of the provisions of section 17 of the Karnataka State Universities Act and in accordance with law, within a period of two weeks from today. The learned Additional Advocate General submits that Annexure-'A' be set aside. The learned Additional Advocate General would submit that petitioner will continue to hold the post of Registrar of Karnatak University till fresh appointment is made to the post of Registrar of Karnataka University.

(2.) SRI M.B.Naragund, learned counsel for III-respondent would submit that in view submissions made by learned Additional Advocate General, III-respondent cannot take a different contention. The learned counsel would submit, contentions urged herein may be kept open and I-respondent may be directed to reconsider the III-respondent for being appointed to the post of Registrar of Karnatak University.

(3.) SRI Subramanya Jois, learned senior counsel appearing for petitioner would submit that in view of submissions made by learned Additional Advocate General, this petition does not survive for consideration.