LAWS(KAR)-1986-3-28

P B BADIGER Vs. UNIVERSITY OF MYSORE

Decided On March 27, 1986
P.B.BADIGER Appellant
V/S
UNIVERSITY OF MYSORE Respondents

JUDGEMENT

(1.) This appeal is directed against the order dated January 21, 1982 made by the learned single Judge in W. P. 5872 of 1977. "

(2.) The primary question that arose for consideration in the writ petition was "Whether Dr. Vasantharaj, respondent-3 herein, was qualified for appointment as Reader in the Department of Jainology and Prakrits in the Post-graduate Department, Manasagangotri, Mysore University, Mysore ?'' The learned Judge after examining the qualifications prescribed for the post answered the question in the affirmative. The same question arise for consideration in this appeal.

(3.) The appellant, respondent-3 and another were applicants for the post of Reader. The Board of appointment constituted under Section 49 of the Karnataka State Universities Act. 1976, interviewed the candidates on March 24, 1979. The Board, after considering the relative qualifications selected respondent-3 for the appointment. Accordingly, the Chancellor appointed him as Reader.