NIRMALA HIREMATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question a notification dtd. 8/2/2023, issued by the fourth respondent Kanara College Society (for short 'Society') calling for applications from eligible persons to various posts including that of Librarian, which concerns the present petition.

(2.) Heard Sri J.S.Shetty, learned counsel for the petitioner, Smt. Kirtilata R. Patil, learned High Court Government Pleader for respondent Nos.1 to 3 and Sri Venkatesh M. Kharvi, learned counsel for respondent No.4. Respondent No.5, though served, is unrepresented.

(3.) Facts in brief, germane, are as follows: