LAWS(KER)-2012-11-491

H.P. GURUSHANKARA Vs. VICE- CHANCELLOR

Decided On November 21, 2012
H.P. Gurushankara Appellant
V/S
Vice- Chancellor Respondents

JUDGEMENT

(1.) THESE writ appeals arise out of a common judgment of the learned Single Judge in W.P.(C) No.32294 of 2011 dated 19.10.2012.

(2.) THE Writ Petition is filed by the appellant in W.A. No.2014 of 2012. According to him, applications were invited by Ext.P1 notification for the post of Assistant Professor(Animal Science). Appellant/Petitioner contended that he had the essential qualification to apply for the notified post. The qualification prescribed is M.Sc in Zoology or Animal Science from an Indian University or equivalent Degree, if it is from a University abroad. The appellant had M.Sc in Zoology while

(3.) SINCE the selection of the 3rd respondent is set aside by the learned Single Judge, the 3rd respondent has filed W.A. No.1991 of 2012.