KANTAHARAJU M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in all these writ petitions have raised similar questions for consideration and the prayers in common are seeking a writ of mandamus to the respondent State Government and University to regularize their services or to extend the benefit of University of Mysore (Absorption, Regularisation of Temporary Full Time/Part Time Lecturers) Statutes, 2004, to the petitioners. Therefore, these petitions are clubbed, heard together and disposed of by this common order.

(2.) The petitioners contend that they have been serving as temporary lecturers/guest lecturers in the respondent University or associate colleges of the respondent University for more than ten years and some of them have put in more than twenty four years, without any break, except artificial breaks from year to year.

(3.) On behalf of the petitioners, Sri Ashok Haranahalli and Prof.Ravivarma Kumar, learned Senior Counsels have addressed their arguments, while Sri P.S.Rajagopal, learned Senior Counsel has argued for the respondent University.