Karnataka High Court
Prof. M.V. Suma vs The Director Of Collegiate Education on 29 October, 2013
Author: H.G.Ramesh
Bench: H.G.Ramesh
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W.P.No.46790/2013
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 29TH DAY OF OCTOBER 2013
BEFORE
THE HON'BLE MR.JUSTICE H.G.RAMESH
WRIT PETITION No.46790/2013 (S-RES)
BETWEEN:
PROF. M.V.SUMA, AGE: 55 YEARS
W/O PROF. J. ASHWATHNARAYANAPPA
NO.62F, 1ST FLOOR, 6TH MAIN, V BLOCK
JAYANAGAR, BANGALORE - 560 041 ... PETITIONER
(BY MS. PADMA S. UTTUR FOR
SRI ASHOK N PATIL, ADVOCATES)
AND:
1. THE DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE COMMISSIONER FOR COLLEGIATE
EDUCATION, PALACE ROAD, BANGALORE - 560 001
2. THE JOINT DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE COMMISSIONER FOR COLLEGIATE
EDUCATION, PALACE ROAD, BANGALORE - 560 001
3. THE VISVESWARAPURA COLLEGE OF ARTS AND
COMMERCE COLLEGE (DAY COLLEGE)
K.R.ROAD, BANGALORE - 560 004
REPRESENTED BY ITS PRINCIPAL
4. THE VISVESWARAPURA COLLEGE OF SCIENCE
K.R.ROAD, BANGALORE - 560 004
REPRESENTED BY ITS PRINCIPAL
5. THE VISVESWARAPURA COLLEGE OF ARTS AND
COMMERCE COLLEGE (EVENING COLLEGE)
K.R.ROAD, BANGALORE - 560 004
REPRESENTED BY ITS PRINCIPAL ... RESPONDENTS
(BY SMT. M.S. PRATHIMA, HCGP FOR R1 & R2;
R3 TO R5 SERVICE AWAITED)
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W.P.No.46790/2013
WP IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND SET ASIDE THE IMPUGNED ORDER AT
ANNEXURE-C DATED 3.10.2013 ISSUED BY THE DIRECTOR
COLLEGIATE EDUCATION COMMUNICATED, BANGALORE IN
SO FAR AS PETITIONER IS CONCERNED AT SL. NO.2 IN
ENGLISH FACULTY REDEPLOYING TO GOVERNMENT FIRST
GRADE COLLEGE.
WP COMING ON FOR ORDERS, THIS DAY, THE COURT
MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
Heard. The petitioner is an Associate Professor teaching English in V.V.Puram College, Bangalore. In this writ petition, the petitioner is challenging the order dated 3.10.2013 (Annexure-C) passed by respondent no.1. By the impugned order, the petitioner's services to the extent of eight hours per week is temporarily assigned to a College in Bangalore as she does not have full workload of 16 hours in V.V.Puram College where she is teaching. I find no legal infirmity in the impugned order. No ground to warrant interference under the extraordinary jurisdiction of this Court under Articles 226 & 227 of the Constitution of India. The writ petition is accordingly dismissed. The facts stated in I.A.No.2 of 2013 and the documents enclosed along with it are of no -3- W.P.No.46790/2013 relevance; hence the said application also stands dismissed.
Petition dismissed.
Sd/-
JUDGE hkh.