D. CHENNAMMA EDUCATION SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) In this writ petition, petitioners are assailing the endorsement dtd. 22/2/2023 (Annexure-R) issued by the second respondent, wherein, the post of Kannada Lecturer in Smt.D.Chennamma Pre-University College, Madapura, Kodagu Dist., has been reserved for category-3.

(3.) Sri. M.P. Srikanth, learned counsel appearing for the petitioner contended that, the post of Kannada Lecturer in the aforementioned college is a solitary post which could not be reserved as per the Judgment passed by the Hon'ble Supreme Court in the case of R.R. INAMDAR Vs. STATE OF KARNATAKA AND OTHERS reported in (2020) 19 SCC 543.