RACHOTAPPA Vs. THE STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) This Writ Petition is directed against the endorsement dated 31.03.2015 issued by the third Respondent at Annexure-D whereby the claim of the Petitioner for regularization of his services has been rejected. Petitioner has also sough for a Writ of Mandamus to the second Respondent to consider his representation dated 24.04.2014 seeking regularization of his services in terms of the Judgment of this Court made on 24.04.2014 in his earlier Writ Petition No.66436/2012 (S-RES).

(2.) The brief facts stated are :

(3.) The learned counsel for the Petitioner Smt. Sunita P. Kalasoor, vehemently contends that admittedly the Petitioner is eligible and qualified; he was appointed as a part Time Lecturer in August 1995 by the competent management after screening; in 2002 the very same management having been satisfied with the quality of his services made him a full time lecturer again against the vacancy in the sanctioned post.