IRANAGOUDA B. BIRADAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are working as Assistant Professors on temporary full time basis in the 2nd respondent-University have filed the instant writ petition seeking for the following reliefs:

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

(3.) The facts leading to filing of this writ petition as revealed from the records narrated briefly are that, in response to the notification issued by the 2nd respondent- University to recruit 24 Posts of temporary full time basis Assistant Professor as against 41 sanctioned Posts, the petitioners herein had submitted their applications and considering that the petitioners had fulfilled all the requisite qualifications and criteria for appointment, the 3rd respondent had appointed the petitioners to the Posts of Assistant Professors on temporary full time basis in History, English & Management subjects respectively. The order of appointment issued to the petitioners, which was initially for one year, was thereafterwards periodically renewed by the respondent-University continuously for more than ten years. Petitioner Nos.1 and 3 were appointed in the year 2010, while petitioner No.2 was appointed in the year 2011 and till date they have been continuously serving in the Post for which they were appointed. When the matter stood thus, the petitioners had made representations vide Annexures-J, K, L, M & N requesting the 2nd respondent to regularize their services. Pending consideration of such representations, the 2nd respondent issued notification at Annexure-Q, dtd. 12/8/2021 calling for the applications from the eligible candidates to fill up the Posts, which the petitioners were holding amongst the other.