Dr. Gokhale Panchshila vs The State Of Karnataka And Ors
2023 Latest Caselaw 6131 Kant

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                                                  NC: 2023:KHC-K:6846
                                                   WP No. 201504 of 2023




                         IN THE HIGH COURT OF KARNATAKA

                                 KALABURAGI BENCH

                     DATED THIS THE 30TH DAY OF AUGUST, 2023

                                         BEFORE
                       THE HON'BLE MR JUSTICE E.S.INDIRESH


                     WRIT PETITION NO. 201504 OF 2023 (S-Reg)
              BETWEEN:

              DR. GOKHALE PANCHSHILA
              D/O SADASHIVARAO
              AGED ABOUT 55 YEARS
              OCC: GUEST LECTURER IN THE
              DEPARTMENT OF HINDI
              GULBARGA UNIVERSITY, KALABURAGI
                                                             ...PETITIONER
              (BY SRI.I.R.BIRADAR ADVOCATE)

              AND:

              1.   THE STATE OF KARNATAKA
Digitally          BY ITS SECRETARY,
signed by B
NAGAVENI           EDUCATION DEPARTMENT
Location:          (HIGHER EDUCATION)
High Court         M.S.BUILDING, BANGALORE-01
Of
Karnataka
              2.   THE VICE CHANCELLOR
                   GULBARGA UNIVERSITY
                   KALABURAGI-585102

              3.   THE REGISTRAR
                   GULBARGA UNIVERSITY
                   KALABURAGI-585102
                                                           ...RESPONDENTS
              (BY SMT.MAYA T.R., HCGP FOR R1;
               SRI. SUDARSHAN M., ADVOCATE FOR R2 & R3)
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                                          NC: 2023:KHC-K:6846
                                           WP No. 201504 of 2023




      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF    THE   CONSTITUTION   OF     INDIA,     PRAYING   TO   DIRECT
RESPONDENT NOS.2 AND 3 TO REGULARISE THE SERVICE OF THE
PETITIONER AS A LECTURER IN HINDI DEPARTMENT OF GULBARGA
UNIVERSITY, KALABURAGI, WITH EFFECT FROM THE DATE ON
WHICH THE PETITIONER COMPLETES 10 YEARS OF CONTINUOUS
SERVICES AS A GUEST LECTURER ON FULLTIME BASIS WITH ALL
OTHER CONSEQUENTIAL BENEFITS AND ETC.


      THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:


                            ORDER

Learned High Court Government Pleader accepts

notice for respondent Nos.1.

2. Sri Sudarshan M., learned counsel accepts notice

for respondent Nos.2 and 3.

3. The grievance of the petitioner is that the

petitioner is working with the respondent-University as a

Lecturer in the Department of Hindi and has completed

more than 10 years as a Guest Lecturer. In this regard,

the petitioner has made a representation dated

03.03.2023 (Annexure-F) seeking regularization of his

NC: 2023:KHC-K:6846 WP No. 201504 of 2023

service. But the same has not been considered by the

respondent-University. Hence, this writ petition is filed.

4. In that view of the matter, it is just and proper to

direct respondent No.3 to consider the aforementioned

representation. Therefore, respondent No.3-Registrar,

Gulbarga University, is directed to consider the

representation dated 03.03.2023 at Annexure-F in

accordance with law in the light of the judgment rendered

by the Hon'ble Apex Court in the case of Secretary, State

of Karnataka and others vs. Umadevi and others

reported in (2006) 4 SCC 1.

Accordingly, the writ petition is disposed of.

Sd/-

JUDGE

NB