RANJITH NAIK K. V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in these series of petitions are working as Guest Lecturers with different Government Colleges and they are aggrieved by the Government Order dtd. 14/1/2022 insofar [a] as it stipulates that even a candidate, who does not possess minimum educational qualification as prescribed by UGC, could be appointed provided such qualification is acquired within three years and if the minimum qualification is not acquired within those three years and after three years, the appointment of such applicants would be completely restricted and [b] weightage permitted for past services as a Guest Lecturer.

(2.) The first stipulation in this impugned Government Order dtd. 14/1/2022 is Clause-6 and the second stipulation is in the Circular dtd. 17/1/2022.

(3.) Sri K. Ravishankar, the learned Counsel for the petitioners, is categorical that though some of the petitioners contend that the Guest Lecturers have been appointed across the State extending the benefit of Clause-6 of the Government Order dtd. 14/1/2022, in none of the petitions, those persons have been arrayed as respondents. This sharply undermines the very maintainability of the writ petition, and no relief could be granted in the absence of these details and persons who could be affected.