Rajeev Upase Mother Sarojini vs The Principal Secretary
2023 Latest Caselaw 7996 Kant

Karnataka High Court

Rajeev Upase Mother Sarojini vs The Principal Secretary on 21 November, 2023

                                                            -1-
                                                                  NC: 2023:KHC-D:13569
                                                                    WP No. 104189 of 2022




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                     DATED THIS THE 21ST DAY OF NOVEMBER, 2023

                                                           BEFORE
                                   THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                                     WRIT PETITION NO. 104189 OF 2022 (S-REG)

                              BETWEEN:

                              RAJEEV UPASE MOTHER SAROJINI
                              AGE: 47 YEARS, OCC: TEACHING ASSISTANT,
                              R/O. JAYANAGAR, 2ND CROSS,
                              DHARWAD-580001.
                                                                              ...PETITIONER
                              (BY SRI. HERUNDI A. A, ADVOCATE)

                              AND:

                              1.    THE PRINCIPAL SECRETARY
                                    DEPARTMENT OF HIGHIS EDUCATION,
                                    M. S. BUILDING, BENGALURU-560001.

                              2.    THE REGISTRAR,
                                    KARNATAK UNIVERSITY,
                                    DHARWAD-580003.

                              3.    THE PRINCIPAL,
           Digitally signed
           by
                                    KARNATAK SCIENCE COLLEGE,
           MOHANKUMAR
MOHANKUMAR B SHELAR
B SHELAR
           Date:
                                    DHARWAD-580001.
           2023.11.25
           12:47:35 +0530                                                   ...RESPONDENTS
                              (BY SMT. KIRTILATA R. PATIL, HCGP FOR R1,
                              SRI. K. L. PATIL, ADV. FOR R2)

                                    THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                              OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
                              THE NATURE OF MANDAMUS OR IN NATURE OF ANY OF WRIT
                              DIRECTING THE RESPONDENT NO 2 CONSIDER THE PETITIONER'S
                              REPRESENTATION TO REGULARIZE THE SERVICES OF THE
                              PETITIONER FROM THE DATE OF HIS COMPETITION OF 10 YEARS IN
                              R2 UNIVERSITY VIDE ANNEXURE-C DATED 30/07/2022.

                                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                              COURT MADE THE FOLLOWING:
                                 -2-
                                        NC: 2023:KHC-D:13569
                                            WP No. 104189 of 2022




                              ORDER

Heard the learned counsel for the petitioner as well

as the learned counsel for the respondents.

2. This writ petition is filed seeking writ of

mandamus to direct respondent No.2 to consider the

representation of the petitioner to regularize his services.

Petitioner claims that his representation is not yet

considered by respondent No.2. Learned counsel for the

petitioner placing reliance on the judgment passed by a

Coordinate Bench of this court in W.P.No.101752/2021

would submit that in similar situation, this court has

directed the respondent-authorities to consider the

representation, in accordance with law.

3. Records placed before the court support the

submission. Without expressing any opinion on the merits

of the claim made by the petitioner, this court is of the

view that respondent No.2 shall consider the claim of the

petitioner, in accordance with law preferably within two

months from the date of receipt of a copy of this order.

NC: 2023:KHC-D:13569

4. With these observations, the writ petition

stands disposed of.

SD/-

JUDGE

MBS/ct-an