THE STATE OF KARNATAKA Vs. SHIVAYOGEPPA B. HINCHIGERI

JUDGEMENT

(1.) This intra court appeal is preferred by the 2nd respondent in WP No.67682/2010, aggrieved by the order dated 4.11.2011 of the learned Single Judge, dismissing the petition.

(2.) FACTUAL MATRIX:

(3.) Aggrieved by the appointment of the 3rd respondent as 'Vice Chancellor' of Karnataka University, the 1st respondent Professor Hinchigeri S.B., instituted WP No.67682/2010 advancing several contentions including that of there being no concurrence of the State Government in the choice of the 3rd respondent.