Dr Manjunath S vs Office Of The Commissioner on 14 October, 2020

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Karnataka High Court

Dr Manjunath S vs Office Of The Commissioner on 14 October, 2020

Bench: P. B. Bajanthri

                           1




  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 14TH DAY OF OCTOBER, 2020

                        BEFORE

        THE HON'BLE MR.JUSTICE P. B. BAJANTHRI

       WRIT PETITION NO. 12787/2015 (S-RES)

BETWEEN:

  DR. MANJUNATH S
  S/O SIDDAIAH,
  AGE 35 YEARS,
  NO.136/A, G.P. MALLAPPAPURAM,
  KOLLEGAL TOWN,
  CHAMARAJANAGAR - 571 440.              ....PETITIONER

 (BY SRI. SACHIN.B.S. ADVOCATE)

AND

  1.     OFFICE OF THE COMMISSIONER,
         THE COLLEGIATE DIRECTOR,
         COLLEGE EDUCATION DEPARTMENT,
         DR.BR. AMBEDKAR VEEDHI,
         BANGALORE - 560 001.

  2.     DIRECTOR,
         DEPARTMENT OF COLLEGIATE EDUCATION,
         NRUPATUNGA ROAD,
         BANGALORE - 560 001       ....RESPONDENTS

      (BY SRI. B.V.KRISHNA, AGA FOR R-1 & R-2
       (MA NOT FILED))
                            2




     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO CONSIDER THE REPRESENTATION
DATED 09.10.2014 VIDE ANNEXURE-A GIVEN BY THE
PETITONER AND PASS ON ORDER IN ACCORDANCE WITH
LAW.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING    IN   "B"   GROUP   THROUGH    PHYSICAL
HEARING/VIDEO CONFERENCING HEARING (OPTIONAL)
THIS DAY, THE COURT MADE THE FOLLOWING:

                          ORDER

In the instant petition, petitioner has sought for the following reliefs:-

a) Issue a Writ of Mandamus or order or direction directing the respondent No.1 to consider the representation dated 09.10.2014, vide Annexure 'A' given by the Petitioner and pass an order in accordance with law.

b) Issue any other writ or order or direction that deems fir to grant in the circumstances of the case in the interest of justice and equity

2. Grievance of the petitioner is to consider his name for the post of Assistant Professor in Chemistry in Sri Vijayamahanthesh Arts, Science and 3 Commerce Degree College, Ilakal Town, Bagalkot District. In this regard, petitioner submitted representation to the first respondent and the first respondent has not taken any decision either accepting or rejecting the petitioner's grievance. Therefore, the first respondent-The Collegiate Director, College Education Department is hereby directed to pass a speaking order on the petitioner's grievance relating to appointment to the post of Assistant Professor in Chemistry in Sri Vijayamahanthesh Arts, Science and Commerce Degree College, Ilakal Town, Bagalkot District against one of the backlog post-SC. Such consideration be made within a period of three months from the date of receipt of this order. Speaking order shall be passed and communicated to the petitioner within the aforesaid period.

With the above observation, writ petition stands disposed of.

Sd/-

JUDGE KPS

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Karnataka High Court