[Cites 2, Cited by 0]
Karnataka High Court
Sagar Gajre vs University Of Agriculture Sciences And ... on 10 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
-1-
NC: 2026:KHC-K:2271
WP No. 202797 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 10TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 202797 OF 2024 (S-RES)
BETWEEN:
SAGAR GAJRE S/O BHAGWAN GAJRE,
AGE: 29 YEARS, OCC: STUDENT(PHD),
R/O LIG H.NO. 45, 2ND PHASE, ADARSH NAGAR,
KALABURAGI-585101.
...PETITIONER
(BY SRI SUSHIT GANACHARI, ADVOCATE)
AND:
1. UNIVERSITY OF AGRICULTURE SCIENCES,
REPRESENTED BY ITS VICE-CHANCELLOR,
NAIK BHAVAN, GANDHI KRISHI VIGNANA KENDRA,
Digitally signed by
SWETA KULKARNI
VIGNANA KENDRA BANGALORE-560065.
Location: HIGH
COURT OF
KARNATAKA 2. UNIVERSITY OF AGRICULTURAL SCIENCES,
REPRESENTED BY ITS REGISTRAR
NAIK BHAVAN, GANDHI KRISHI VIGNANA KENDRA
VIGNANA KENDRA, BANGALORE-560065.
3. UNIVERSITY OF AGRICULTURAL SCIENCES,
REPRESENTED BY ITS
CONTROLLER OF EXAMINATION,
NAIK BHAVAN, GANDHI KRISHI VIGNANA KENDRA,
VIGNANA KENDRA BANGALORE-560065.
4. UNIVERSITY OF AGRICULTURAL SCIENCES,
REPRESENTED BY ITS ADMINISTRATIVE OFFICER,
-2-
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WP No. 202797 of 2024
HC-KAR
NAIK BHAVAN, GANDHI KRISHI VIGNANA KENDRA,
VIGNANA KENDRA BANGALORE-560065.
...RESPONDENTS
(BY SRI CHAITANYAKUMAR CHANDRIKI, ADVOCATE
FOR R1 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, a)
ISSUE A WRIT OF MANDAMUS DIRECTING THE RESPONDENT
UNIVERSITY TO DECLARE THE RESULTS OF PETITIONER
WHICH HAS BEEN WITH HELD AS AGAINST VIDE ANEXURE-F
DATED 05.10.2024 AND ALLOW THE PETITIONER TO APPEAR
FOR INTERVIEW. b) ISSUE ANY OTHER WRIT OF ORDER AS
DEEMED FIT BY THE COURT.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
Petitioner is before this Court in this Writ Petition
filed under Article 226 and 227 of the Constitution of India
seeking a writ of mandamus directing respondent -
University to declare the results of the petitioner which has
been withheld as stated in Annexure-F dated 05.10.2024
and also to permit the petitioner to appear for the
interview.
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HC-KAR
2. Heard the learned counsel for the petitioner and
learned counsel for respondents - University.
3. In response to the notification at Annexure-A
dated 24.03.2023 issued by respondent No.1 - University,
the petitioner had applied to the post of Assistant
Professor in Agricultural Marketing and Co-operation,
against the one post which was reserved for Scheduled
Caste category out of two posts which were called for to
the aforesaid post. In the list of eligible candidates which
was published by the respondents - University, the
petitioner's name was found at SL.No.2. However, in the
results that were declared after the written examinations
were conducted, it was found that the result of the
petitioner was withheld for the reason that he had not
obtained four years UG and PG degree from Farm
University. It is under these circumstances, the petitioner
is before this Court.
4. Learned counsel for the petitioner submits that
in the notification at Annexure-A which was issued by
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HC-KAR
respondent No.1 - University calling for applications from
the eligible candidates to fill up the post of Assistant
Professor in Agricultural Marketing Co-operation, no such
requirement that the candidate should have passed four
years UG and PG degree from the Farm University is
found. Petitioner being the only Scheduled Caste category
candidate, was entitled to be appointed to the one post
reserved for the said category. Only to overcome the
same, for extraneous reasons, the respondents have
withheld his results as per Annexure-F.
5. Per contra, learned counsel appearing for the
respondents - University, who has filed objections, has
placed reliance on a notification dated 18.12.2013 and
submits that in the said notification it is specifically stated
that for the purpose of recruitment to the post of Assistant
Professors in Agricultural University, the candidate should
have passed four years UG and PG degree from Farm
University.
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HC-KAR
6. It is not in dispute that in the notification at
Annexure-A dated 24.03.2023 nowhere it is stated that
the candidate seeking recruitment to the post of Assistant
Professor in Agricultural Marketing Co-operation is
required to have completed four years UG and PG degree
from a Farm University. The notification dated 18.12.2013
issued by respondent No.1 - University bearing No.AO/RT/
Quali.Asst.Prof./Direct Rectt./2013-14 has not been
referred to in the notification at Annexure-A dated
24.03.2023 issued by respondent No.1 - University.
Under the circumstances, respondents were not at all
justified in issuing Annexure-F stating that the results of
the petitioner was withheld for the reason that he had not
produced document for having passed four years UG and
PG degree course from Farm University. Therefore, the
impugned results of the written examination for
recruitment of the teaching post in the cadre of Assistant
Professor of respondent No.1 - University vide Annexure-F
dated 05.10.2024 to the extent it relates to withholding
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the results of the petitioner cannot be sustained.
Accordingly, the following:
ORDER
(i) The Writ Petition is partly allowed.
(ii) The impugned result of the written
examination for recruitment of teaching
staff to the post of Assistant Professor
(Kalyana-Karnataka) issued by respondents
vide Annexure-F insofar as it relates to
withholding the written examination result
of the petitioner is quashed.
(iii) The respondents are directed to declare the
result of the petitioner in written
examination for recruitment to the post of
Assistant Professor in Agricultural Marketing
Co-operation.
(iv) It appears that on the strength of the
interim order passed by this Court, the
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petitioner has attended the interview that
was held by the respondents - University
and therefore it is needless to state that the
respondents shall also announce the result
of the said interview along with the result of
the written examination forthwith.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
SWK
List No.: 1 Sl No.: 58
CT:PK
