V.G HEGDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is working as an Assistant Professor in the 5th respondent College has approached this Court seeking for the following reliefs:

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

(3.) It is the case of the petitioner that he has been working in the 5th respondent - Institution for more than 28 years. The respondent No.4 - Management appears to have forwarded a proposal to the competent authority to approve the post of the petitioner for the benefits of grant- in-aid. Annexure - A is the copy of the communication forwarded by the respondent No.4 which was followed with certain reminders issued by them. Since the competent authority / 2nd respondent to whom the proposal was forwarded by the 4th respondent has not taken any action on the same till date, the petitioner is before this Court.