RAVASAHEB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is working as a Physical Education Teacher with the respondent Nos.4 and 5- Institution has approached this Court seeking for the following reliefs:

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

(3.) The petitioner was appointed as a Physical Education Teacher by the respondent No.5-College on 1/6/2007, subject to approval of the competent authority. It is the case of the petitioner that his appointment was as against the vacant sanctioned post. Subsequent to his appointment, respondent No.4 had issued notification calling for applications from eligible candidates to fill up vacant sanctioned post, which was held by the petitioner on temporary basis. The petitioner had submitted his application seeking appointment pursuant to the said notification. However, the recruitment process was stalled having regard to the amendment to UGC regulations during the year 2009. Thereafter once again in the year 2010, a fresh notification was issued by the Management and in response to the said notification also, the petitioner had submitted his application seeking appointment. The recruitment process was not completed even after the said notification. It is under these circumstances, the petitioner who has been working ever since the year 2007, is before this Court seeking for the aforesaid reliefs.