PRASAD B.K. Vs. SPECIAL OFFICER / DIRECTOR

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging Provisional Select List-Notification dtd. 20/9/2021 (Annexure-L) and Notification dtd. 10/12/2021 (Annexure-M) issued by the respondent No.1-Institution insofar as selection of respondents 4 and 5 for the post of Professor on the ground that the solitary post has been notified in respect of different disciplines in the respondent No.1-Institution.

(2.) Heard Sri. K.S. Bheemaiah, learned counsel appearing for the petitioner; Smt. Sumana Baliga M., learned counsel appearing for the respondent No.1; Sri. M.S. Nagaraja, learned Additional Government Advocate appearing for respondents 2 and 3; Sri. Rajendra K.R., learned counsel appearing for the respondent No.4; and Smt. Pramodhini Kishan, learned counsel appearing for the respondent No.5.

(3.) Sri. K.S. Bheemaiah, learned counsel appearing for the petitioner contended that the Walk-in-Interview was held on 6/3/2021 pursuant to Walk-in-Interview Notification dtd. 12/2/2021 (Annexure-A) issued by the respondent No.1-Institution, wherein, there are six posts of Professor, however, notifying the single post of different disciplines enumerated in the said Notification itself is contrary to the judgment of Hon'ble Apex Court in the case of R.R. INAMDAR vs. STATE OF KARNATAKA AND OTHERS reported in (2020) 19 SCC 543. Accordingly, he sought for interference of this Court.