D S VEERABHADRE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed under Articles 226 and 227 of the Constitution of India, challenging the endorsement dtd. 22/6/2022 (Annexure-AS), whereby the petitioner's request for absorption as regular teacher pursuant to the Rules called, the Karnataka Educational Institutions (Absorption of persons working as part time Lecturers in the Aided Private Educational Institutions) (Special) Rules, 2003 (for short, 'Special Rules 2003') has been rejected.

(2.) The case of the petitioner is that he has acquired the qualification of M.A. Degree in Economics and he has been appointed as a part time Lecturer in Economics on 2/7/1993 in the college which is run by the fifth respondent Management. After the Special Rules 2003 came into force, the petitioner's name has been recommended for absorption. By the impugned endorsement, the petitioner's case for absorption has been rejected on the sole ground that the petitioner was not holding NET/SLET/P.hd., as prescribed by the UGC and there is no workload in the said Institution for Economics subject.

(3.) The learned counsel for the petitioner has raised the following contentions: