MAHANTHESHA G. C. Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) In this writ petition, the grievance of the petitioner is that the petitioner has made representations dtd. 16/6/2020 and 11/12/2020 (Annexures - G and H), seeking appointment, urging the ground that the post of "Assistant Professor" in the Department of Apparel Technology and Management in the respondent - University is vacant under the category of 'ST (Others)' and the same has not been considered by the respondent - University.

(2.) Having heard the learned counsel appearing for the parties, it is not in dispute that, the representations have been made by the petitioner to the respondent - University and the same have been unattended by the respondent - University.

(3.) In that view of the matter, without expressing any opinion on merits of the case, the respondent - University is directed to consider the representations dtd. 16/6/2020 and 11/12/2020, in accordance with law, within outer limit of six weeks from the date of receipt of certified copy of this order.