K JANAKIRAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In all these petitions under Article 226 of the CONSTITUTION OF INDIA, the petitioners have sought for a declaration that Section 3(1) of the Karnataka State University Teachers (Absorption of Temporary Lecturers) Act, 1987, (hereinafter referred to as the 'Act'), is ultra vires of Articles 14, 16 and 21 of the Constitution. They have further sought for quashing the Notification bearing No. GUG/ADM/EST-II (T)/87-88/3286 dated 7-1-1988 and also the Memo No. GUG/Zool/87-88/409 dated 22nd January, 1988 and the Circular No. GUG/ADM/EST- II (T)/87-88/3546, dated 1st February, 1988, produced as Annexures - B, C and D, respectively, in writ petition 3146 and 3147/88 as being illegal and without the authority of law and violative of Articles 14, 16, 21 and 23 of the Constitution. They have also sought for issuing a writ in the nature of mandamus, directing the respondents to ab- sorb the petitioners as Lecturers as they are also similarly situated as those other Lecturers who were appointed prior to 1-3-1984 and to grant all consequential reliefs.

(2.) Having regard to the contentions urged on both sides, the following point arises for consideration:

(3.) The Act itself is a very short one. Therefore, the entire Act is reproduced which is as follows: