GULBARGA UNIVERSITY Vs. L R PATIL

JUDGEMENT

(1.) Though the matter is posted for admission, by consent of the Learned Counsel for the parties, it is taken up for final hearing, heard and disposed of by this order.

(2.) The present appeal is filed by Gulbarga University questioning the order passed in W.P.4066/06 dated 27.8.2008 where under the Learned Single Judge has directed the University to extend promotional benefits to the writ petitioner, by holding that the writ petitioner had a lien over the post of Office Superintendent.

(3.) The facts leading to the filing of this writ appeal which are not in dispute are as follows: