Supreme Court of India
Karnataka State Government First Grade ... vs State Of Karnataka on 11 September, 1995
Equivalent citations: JT1995(9)SC592, 1995(5)SCALE438, 1995SUPP(3)SCC631, [1995]SUPP3SCR532, AIRONLINE 1995 SC 605, (1995) 31 ATC 531, 1995 SCC (L&S) 1442, 1995 SCC (SUPP) 3 631
Bench: K. Ramaswamy, B.L. Hansaria
ORDER
1. It is stated in the rejoinder-affidavit that a sub-committee has been constituted by the State Government to consider the grievances of the part-time lecturers and the cases of all such persons would be considered by the sub-committee. The Minister in-charge also seems to have made a statement to that effect on the floor of the House. If that is so, it would be open to the petitioners to make a representation before the sub-committee along with all other persons similarly situated.
2. The writ petition is accordingly dismissed.