MUDAKAPPA K. Vs. VICE CHANCELLOR

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for quashing the endorsement dtd. 30/12/2018 (Annexure-F to the writ petition) issued by the respondent University and also the endorsement dtd. 9/9/2022 (Annexure-M to the writ petition) issued by respondent No.3.

(2.) It is the case of the petitioner that, the petitioner has passed post graduation in Sociology subject at Gulbarga University and he was working as Guest Lecturer in a private college. The respondent University has issued a notification inviting applications from the eligible candidates to appear for Karnataka State Eligibility Test (KSET), 2018, for recruitment of Assistant Professor as per Annexure-A to the writ petition. Pursuant to the same, the petitioner has appeared in the examination and the University has published the provisional list of the KSET examination as per Annexure-A to the writ petition.

(3.) It is the grievance of the petitioner that the petitioner has correctly answered question No.7 in Sociology paper. However, the respondent University has rejected the answer made by the petitioner herein under wrong notion and being aggrieved by the same, the petitioner has approached this Court in W.P.No.112465/2019 seeking consideration of his representation dtd. 27/6/2019 (Annexure-K to the writ petition). Having not considered the same, this Court by order dtd. 8/8/2022 (Annexure-C to the writ petition) directed the respondent Authorities to consider the representation made by the petitioner in accordance with law. Thereafter, the respondent University by the impugned endorsement dtd. 9/9/2022, rejected the representation dtd. 26/6/2019 on the ground that the petitioner has not paid the requisite fee as required under the notification produced at Annexure-A to the writ petition. Being aggrieved by the same, the petitioner has preferred this writ petition.