PRIYANKA R. PATIL Vs. M.B. SHASHIDHAR

JUDGEMENT

(1.) Even on the second call, the learned counsel for the complainant is not present before the Court.

(2.) This contempt petition is filed alleging that the accused have committed willful disobedience of the order dtd. 2/1/2023 passed by the learned Single Judge in W.P.No.19722/2021.

(3.) Being aggrieved by non-issuance of I-Card, the complainant approached this Court by filing the said writ petition. The learned Single Judge allowed the writ petition and as per clause (iii) of the operative portion of the order, directed the accused to issue I-card to the complainant, if all other parameters are satisfactory within two weeks from the date of receipt of a copy of the order. Further, as per clause (iv), a direction was issued to the Karnataka Examination Authority to consider the case of the complainant under the ex-servicemen quota for the post of Assistant Professor in terms of the notification issued on 26/8/2021 and till such time, a post in the cadre of Assistant Professor in terms of the vacancies notified on 26/8/2021 shall be kept reserved for the complainant.