JYOTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are seeking for a writ of mandamus directing the respondents to regularize the services on permanent basis to the post of lecturers in the Government First Grade Colleges wherein they are presently working as Guest Lecturers, by declaring that the petitioners are entitled for regularization / absorption on permanent basis and also for a mandamus directing the respondents to grant consequential benefits to the petitioners on par with permanent employees of the respective institutions.

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

(3.) It is the case of the petitioners that they have been appointed as lecturers / guest lecturers in the Government First Grade Colleges in which they are presently working under the provisions of the Karnataka State Universities Act, 1976. After the amendment to the said Act, in the year 2000, the guest lecturers / temporary lecturers cannot be appointed for more than one year. The appointments could be made for the sanctioned post with an undertaking that the lecturers cannot alternatively undertake any other employment for remuneration. It is the case of the petitioners that they have been serving in the institution for more than ten years and they are qualified to hold the post and also entitled for regularization to the post in which they are presently working. In the writ petition, it has been stated that petitioners have completed ten years of services in the respective institutions.