Karnataka High Court
Sri Rahul N Shambu vs The University Of Mysore on 4 June, 2019
Author: S.Sujatha
Bench: S.Sujatha
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF JUNE, 2019
BEFORE:
THE HON'BLE MRS. JUSTICE S.SUJATHA
WRIT PETITION No.9806/2019 (EDN - RES)
BETWEEN:
SRI. RAHUL N. SHAMBU
S/O S. NINGAIAH
AGED ABOUT 29 YEARS
R/O No.2, SIDDANAHUNDI
VYSARAJAPURA POST, SOSALE HOBLI
T. NARASIPURA TALUK
MYSURU DISTRICT - 571120.
... PETITIONER
[BY SRI H.J. ANANDA, ADV.]
AND:
1. THE UNIVERISITY OF MYSORE
REPRESENTED BY ITS VICE CHANCELLOR
CRAWFORD HALL
MYSURU - 570005
2. THE CO-ORDINATOR
RESEARCH CENTRE, UNIVERSITY OF MYSORE
PAREEKSHA BHAVAN, CRAWFORD HALL
MYSURU - 570005.
3. HEAD OF THE DEPARTMENT
INSTITUTE OF DEVELOPMENT STUDIES
UNIVERSITY OF MYSORE
MANASA GANGOTHRI
MYSURU - 570005.
...RESPONDENTS
[BY SRI T.P. RAJENDRA KUMAR SUNGAY, ADV.]
-2-
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT
THE RESPONDENTS TO CONSIDER THE REPRESENTATIONS
01.01.2018, 08.05.2018, 29.11.2018 AND 22.01.2019 VIDE AT
ANNEXURES - B, C, D & J FILED BY THE PETITIONER
FORTHWITH.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Heard the learned counsel appearing for the parties.
2. The petitioner has sought for a direction to the respondents to consider the representation submitted by him at Annexure - J dated 22.01.2019 to admit the petitioner to Ph.D program in Agri Business Management based on the Eligibility Certificate for the Ph.D program dated 30.03.2016 issued by the respondents - university.
3. It is the contention of the petitioner that he belongs to Schedule Caste category and is interested to pursue the Ph.D. program in Agri Business Management. On the vacancies created to the Ph.D -3- program of Agri Business Management pursuant to the Ph.D. thesis submitted by Mr. Sandeep in Agri Business Management, the petitioner has submitted a representation dated 22.01.2019 as per Annexure - J to the writ petition but the same has not been considered till date.
4. Learned counsel appearing for the respondents - University submitted that in terms of Annexure - F dated 17.12.2018, the representations submitted by the petitioner were considered and there being no vacancies relating to the Agri Business Management Course for Ph.D. Program, the same was communicated to the petitioner.
5. However, prima-facie it appears that the representations submitted on 22.01.2019 pursuant to the vacancies created as per Ph.D thesis submitted by Mr. Sandeep, the request of the petitioner deserves to be considered in accordance with law. -4-
6. Hence, this Court is of the considered opinion that the ends of justice would be sub-served in directing respondent No.2 to consider the representation of the petitioner at Annexure - J in accordance with law and is ordered accordingly.
Compliance of this order shall be made within a period of four weeks from the date of receipt of certified copy of this order.
Writ petition stands disposed of accordingly.
Sd/-
JUDGE PMR