SATHEES NAIK T. Vs. VICE CHANCELLOR AND CHAIRMAN

JUDGEMENT

(1.) The petitioner who had unsuccessfully participated in the recruitment process that was held to the post of Assistant Professor (Plant Pathology) under Scheduled Caste Rural category by the respondent-University, is before this Court seeking for the following reliefs:

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

(3.) Facts leading to filing of this writ petition as revealed from the records narrated briefly are, in response to the notification published by the respondent-University calling for applications from eligible candidate to fill up the post of Assistant Professor (Plant Pathology) which was reserved for Scheduled Caste Rural category, the petitioner and other eligible candidates had submitted their applications.