CHANDRAMA KANAGALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question the order dated 01.09.2014 passed by the 1st respondent vide annexure -P.

(2.) BY the impugned order at Annexure -P the petitioner has been appointed as Registrar of Karnataka State Music and Performing Arts University, Mysore, (for short 'Music University') in the place of the 5th respondent and 5th respondent has been appointed as Registrar of Karnatka University, Dharwad, in the place of the petitioner.

(3.) AGGRIEVED by that, the petitioner has filed this writ petition.