LAWS(KAR)-2013-12-388

DR. C.S. PATIL Vs. THE STATE OF KARNATAKA, REPRESENTED BY ITS SECRETARY, COMMISSIONER FOR SERICULTURE DEVELOPMENT & DIRECTOR OF SERICULTURE, GOVERNMENT OF KARNATAKA AND KARNATAKA STATE SERICULTURE RESEARCH & DEVELOPMENT INSTITUTE

Decided On December 10, 2013
Dr. C.S. Patil Appellant
V/S
The State Of Karnataka, Represented By Its Secretary, Commissioner For Sericulture Development And Director Of Sericulture, Government Of Karnataka And Karnataka State Sericulture Research And Development Institute Respondents

JUDGEMENT

(1.) BY consent of learned counsel on both sides, the writ petition is heard on merits and is being disposed of by this order. In this writ, petition, the petitioner, who is working as Director of Karnataka State Sericulture Research & Development Institute (R3), is seeking for a writ of mandamus to the respondents to continue him in the post of Director till completion of his tenure of 5 years i.e. till 06.11.2017.

(2.) THE only question that requires to be considered in this writ petition is as to whether the petitioner has a tenure of 5 years to continue as Director of the Institute till 06.11.2017?

(3.) THE sole contention urged by the learned counsel for the petitioner is that the tenure of the petitioner as Director in respondent No. 3 -Institute is governed by Rule 14 of the Karnataka State Sericulture Development Institute Rules and Regulations, 1980 ('the Rules' for short). The Rules are produced at Annexure -D. Rule 14 of the Rules reads as follows: