LAWS(KAR)-2014-12-206

FEDERATION OF FARM UNIVERSITIES Vs. STATE OF KARNATAKA

Decided On December 19, 2014
Federation Of Farm Universities Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Since common questions of law and facts are involved in all these petitions, they have been taken together to dispose of them by common order.

(2.) W.P. Nos. 33044/2014 is filed by Federation of Farm Universities teachers' Association and another praying to issue writ in the nature of quo warranto declaring respondent No. 3 to be the usurper of office of the Vice Chancellor of respondent No. 4-university of Horticultural Sciences, Bagalkot and forthwith oust him from the said post and re-do the process of selection.

(3.) W.P. No. 33945/2014 is filed by one Raju, one of the participants before the Search Committee for the post of Vice Chancellor of the 4th respondent-University, seeking to quash notification bearing No. GS 2 HUM 2014 dated 27.6.2014 (Vide Annexure-G).