MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is working as Assistant Professor in law in the 5th respondent-Institution has approached this Court assailing the endorsement Annexure-N dtd. 20/4/2021 issued by the 1st respondent and he has also sought for a writ of mandamus directing the 1st respondent to modify the order of grant-in-aid dtd. 26/8/2015 by including the name of the petitioner along with other employees of the Institution who were brought under the purview of grant-in-aid.

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this writ petition narrated briefly are; the petitioner was appointed to the post of Assistant Professor in law in the 5th respondent-Institution in the year 2011. The 5th respondent-Institution was admitted to the benefits of grant-in-aid on 26/8/2015 vide Annexure-D. The proposal forwarded by the Institution for approval of the post of the petitioner along with other three candidates for the benefits of grant-in-aid was rejected by the 1st respondent on 26/8/2015 vide Annexure-D, on the ground that the petitioner had not cleared NET/SLET nor he had a Ph.D. decree. However, two years time was granted to the petitioner and other candidates, whose name was proposed by the Institution, to re- submit their papers after they obtain necessary qualification. The Institution thereafter had forwarded the case of the petitioner and another for admitting their post for the benefit of grant-in-aid onceagain in the year 2016. Though the petitioner was duly qualified, his case was not considered by the 1 st respondent and on the other hand, candidature of Smt.Vidya S.Shettammanvar was approved for the benefit of grant-in-aid on the ground that she was senior by age to the petitioner.