PARAPPA SHANKARAPPA MUNDINAMANI Vs. SECRETARY TO GOVERNMENT EDUCATION

JUDGEMENT

(1.) THERE are twenty seven petitioners in the present batch of writ petitions. They are in the teaching cadres of respondent-Karnataka University (the University', for short ). Petitioners 11, 12, 13, 24, 26 and 27 have already retired on superannuation. They have approached this court for directing the respondent-University to give them consequential benefits pursuant to grant of time bound promotions under order dated 19-7-1994 (Annexure-L ).

(2.) FOUR teachers of the respondent-University namely, Sri S. K. Daniel, Sri F. V. Yavagal, Dr. S. G. Kadarmandalagi and Dr. S. R. Narappanavar had filed Writ Petition No. 8505 of 1994 for directing the University and the State Government to consider their cases for grant of time bound promotions with consequential benefits which according to them was arbitrarily denied. The learned Single Judge allowed the said writ petition by its order dated 21-4-1994 in the following terms:

(3.) THE State Government and the Chancellor of the University questioned the above judgment of the learned Single Judge by filing Writ appeal No. 2349 of 1995. But at their own instance, the same was dismissed by an order dated 18-6-1997 (Annexure-P) as having become iniructuous. As such the law declared by the learned Single Judge and the directions issued by him became binding both on the State Government as also on the Chancellor.