MANIKANTA V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) In this batch of petitions, the petitioners are seeking relief of regularization / absorption in the post of Guest Lecturers in the respective Colleges run by the respondents / authorities inter alia challenging the Notification dtd. 27/1/2023 produced at Annexure-H in W.P.No.2400/2023 and Circular dtd. 28/1/2023 produced at Annexure-J in the said writ petition.

(3.) The grievance of the petitioners is that the petitioners were appointed as Guest Lecturers for the present academic year, however, during the midst of the academic year, the respondents have notified the notification, referred to above, for appointment of other candidates as Guest Lecturers.