GURUNATH Vs. KARNATAKA STATE LAW UNIVERSITY HUBBALLI

JUDGEMENT

(1.) In this writ petition, petitioner is seeking a writ of mandamus against the 2nd respondent to approve the deputation of the petitioner to the 1st respondent University in compliance of the communication dtd. 4/12/2019 addressed to 1st respondent University (Annexure-D) and such other reliefs.

(2.) I have heard Sri. Mrutyunjaya Tata Bangi, learned counsel appearing for the petitioner, Sri. K. L. Patil, learned counsel appearing for the 1st respondent University and Sri.Shivaprabhu S. Hiremath, learned Additional Government Advocate for 2nd respondent.

(3.) Sri. Mrutyunjaya Tata Bangi, learned counsel appearing for the petitioner submitted that, the petitioner was working at Visveshwarayya Technological University, Belagavi (hereinafter referred to as the 'VTU' for short), as Assistant and now discharging his duties in the 1st respondent University on deputation basis since September, 2020 in terms of the letter dtd. 6/8/2020 (Annexure-G) issued by the 1st respondent University, after obtaining No Objection from the VTU. Further, in terms of the Syndicate Resolution of the 1st respondent University dtd. 29/10/2022, the 1st respondent University once again requested the petitioner to secure No objection from the Parent Department i.e., VTU and accordingly the petitioner obtained No Objection from the VTU dtd. 21/12/2022, which is produced herewith as per Annexure-P. It is further stated that, the 1st respondent University has withheld the salary of the petitioner from the month of October, 2022, though he is working continuously without any break. It is stated that, the petitioner has made a representation dtd. 30/12/2022 as per Annexure-Q, urging to release his salary, which is not considered. Feeling aggrieved by the same, petitioner has presented this writ petition.