VENUGOPAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Senior Advocate Sri K.N. Phanindra assisted by learned advocate Smt. Vaishali Hegde for the appellants in Writ Appeal Nos.635 of 2024, learned Advocate Sri Sandeep S. Patil for the appellant in Writ Appeal No. 714 of 2024 and learned Senior Advocate Sri Prabhuling K. Navadgi assisted by Advocate Sri Shivaprasad Shantanagoudar for the appellant in Writ Appeal No. 870 of 2024, learned Advocate General Sri K. Shashikiran Shetty along with learned Additional Government Advocate Smt. Niloufer Akbar for respondent No.1 and learned Senior Advocate Sri Madhusudan R. Naik assisted by learned advocate Smt. Farah Fathima for respondent No.2.

(2.) The three writ appeals that is Writ Appeal Nos.635 of 2024, 714 of 2024 and 870 of 2024 arise out of common judgment and order dtd. 5/4/2024 passed by learned Single Judge in Writ Petition Nos.10837 of 2023 and 10994 of 2023. The petitions came to be dismissed by learned Single Judge.

(3.) Setting out the facts with some details, the appellants of Writ Appeal No.635 of 2024, the petitioners of Writ Petition No.10837 of 2023 came to be nominated as members of the Syndicate of Rajiv Gandhi University of Health Sciences (hereinafter referred to as 'Rajiv Gandhi University') on 13/12/2022 which was under Sec. 24 (1) (xii) of the Rajiv Gandhi University Act. It was mentioned in the notification that the term of the appointees would be "with immediate effect and till further three years or till further government orders, whichever is earlier".