NANJUNDAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner herein is assailing Endorsement dtd. 21/7/2018, (Annexure-P) issued by the respondent No.3-Director of Technical Education, Bangalore.

(2.) Relevant facts for the adjudication of the case are that, the petitioner was appointed for the post of Assistant Professor in Department of Mechanical Engineering under backlog recruitment as per the appointment order dtd. 20/11/2004 by the 5th respondent herein. The condition stipulated in the order of appointment that the petitioner shall complete the Ph.D degree within a period of seven years from the date of his appointment for seeking benefits as stipulated at conditions No.3 of order of appointment. It is also stated in the writ petition that petitioner has attained the age of superannuation on 31/5/2019. In the meanwhile, the petitioner has completed the Doctor of Philosophy during, 2017 (Annexure-E). It is the grievance of the petitioner that, the petitioner has not complied with the condition of completing the Ph.D Degree within seven years of appointment and therefore, the respondent No.3 rejected the claim made by the petitioner as per Endorsement dtd. 21/7/2018 (Annexure-P). Feeling aggrieved by the same, the petitioner has presented this writ petition.

(3.) I have heard Sri Ganapathi S. Shastri, learned counsel appearing for the petitioner; Sri M.S.Nagaraja, learned Additional Government Advocate for the respondent Government and Sri Mahesha B., learned counsel appearing for the respondent No.5.