P MARIBASAVARADHYA Vs. UNIVERSITY OF MYSORE

JUDGEMENT

(1.) Both these petitions relate to the same subject matter. Therefore, they are heard together and are disposed of by this common order.

(2.) The petitioner in W.P. No. 1836/89 joined service under the 1st respondent on 7th September, 1957 as a Research Assistant in the Oriental Research Institute of the 1st respondent. Initially he was appointed temporarily but his services subsequently came to be terminated and he was appointed regularly as Research Assistant Class II with effect from 1st June 1965 and thereafter he was promoted as Research Assistant Class-I.

(3.) The petitioner in W.P. No. 12317/89 was appointed as Research Assistant Class II on 1st June, 1965, under the 1st respondent to work in the Oriental research Institute. Thereafter he was promoted as Research Assistant Class-I in the Institute of Kannada Studies as the Oriental Research Institute came to be bifurcated into two.