LAWS(KAR)-2004-10-5

K RAVIKUMAR Vs. BANGALORE UNIVERSITY

Decided On October 04, 2004
K.RAVIKUMAR Appellant
V/S
BANGALORE UNIVERSITY Respondents

JUDGEMENT

(1.) PETITIONER Ravikumar is seeking a direction to the first respondent to furnish the appointment order as well as marks list of the second respondent in the following circumstances.

(2.) PETITIONER belongs to Scheduled Caste for the purpose of reservation. First Respondent University invited applications to fill up backlog vacancies to various posts including to the post of Lecturer in Sericulture. Petitioner applied for the same. According to the petitioner, he is a merited candidate arid that he secured 66. 7 per cent marks in M. Sc. in Sericulture, 75. 4 per cent in M. Phil, in Sericulture. He is also awarded with Ph. D. in Sericulture for his thesis on "survey and Control of Giant African Snail (Achatina fulica Bowdich), a serious pest on Mulberry". He has taught as honorary lecturer in Sericulture faculty of the Bangalore University and has also published several articles. He has also participated in national and international gatherings and symposia. According to him, second respondent was appointed and the said appointment suffers from arbitrariness.

(3.) AFTER notice, University entered appearance and filed its statement of objections. The University states that it is not under any obligation to furnish copies as sought for in the case on hand and that what is sought are confidential in nature. It wants the petition to be dismissed. Second respondent has not chosen to enter appearance.