SHIVA RAO G CHANDANKERI Vs. REGISTRAR GULBARGA UNIVERSITY

JUDGEMENT

(1.) THE petitioner in W. P. No. 24747 of 1993 has challenged the appointment of respondents 2 to 5 as assistant office superintendents on the ground of several irregularities in the matter of selection.

(2.) THE petitioner in W. P. No. 18402 of 1993 has challenged the above said selection on the ground that the university has not reserved 30% of the posts vacant for women as per the government order.

(3.) THE university by notification dated 31-3-1992 called for applications to fill up four posts of assistant office superintendents as per Annexure-a. As per the notification two posts were reserved for general merit, one post for group c and one post for group d. The petitioners in both these petitions, respondents 2 to 5 and others filed application for appointment to the said post. The board of appointment constituted by the university as per Section 50 of the Karnataka state universities Act, 1976 (for short, 'the act') prepared the list of selected candidates on the basis of merit and submitted the same to the syndicate to appoint first four candidates to the said posts and keep the 5th candidate in the waiting list. The syndicate accepted the recommendation and appointed the first four candidates who are impleaded as respondents 2 to 5 as assistant office superintendents by notification dated 23-4-1993. This selection has been questioned in these petitions.