Y.S.SUMATHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has filed the present appeal impugning an order dtd. 4/3/2025 [impugned order] passed by the learned Single Judge in W.P.No.23131/2024 (S-RES) captioned 'Dr. Y.S. Sumathy vs. State of Karnataka & Others'.

(2.) The appellant [Dr. Y.S. Sumathy] had filed the said writ petition, inter alia, praying that directions be issued to respondent Nos.1 to 3 to approve the merit-cum-eligible list dtd. 11/5/2022. The appellant's name found place in the said list as an 'Associate Professor' in the Department of Instrumentation Technology with Respondent No.4 Institute. The appellant also sought an order to disregard the letter dtd. 20/6/2024 [impugned letter] issued by respondent No.3 [Director of Technical Education, Government of Karnataka]. The said petition was dismissed in terms of the impugned order.

(3.) Respondent No.4 had issued a notification dtd. 25/2/2020 inviting applications from eligible candidates to fill up posts of Professors and Associate Professors in different disciplines. Pursuant to the said notification, the appellant had applied for the post of Associate Professor in the Department of Instrumentation Technology in the reserved category for Scheduled Caste.