NAGANNA SHANKAR SOLLAPURE Vs. S.R.UMASHANKAR

JUDGEMENT

(1.) All these complaints have substantially similar facts and grievances. All they allege violation of a common order of the Co-ordinate Bench made on 18/2/2016 whereby, W.P Nos.51205-51252/2015 (S-KAT) along with connected cases came to be disposed off quashing orders of recovery from the salary of Writ Petitioners. Liberty was reserved to such of the Petitioners from whom already recovery was made, to seek reimbursement/refund by approaching the appropriate authorities.

(2.) Very importantly, the grievance of the complainants revolves around another part operative portion of the said order which reads as under:

(3.) After service of notice, the accused persons have entered appearance through the learned HCGP and resist the complaints by filing the Statement of Objections in CCC No.1026/2023 and the same has been adopted in rest of the cases. The gist of submission of learned HCGP is that there is no such undertaking and in any event there is no unconditional undertaking; for the so-called redesignation one of the essential conditions is the candidates possessing a PhD; that qualification being lacked, the complaint of willful default/non-compliance has no substance. So contending, learned HCGP seeks dismissal of all these complaints.