[Cites 2, Cited by 0]
Karnataka High Court
Neelam Mishra vs Vice Chancellor on 26 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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WP No. 203931 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 26TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 203931 OF 2025 (S-RES)
BETWEEN:
1. NEELAM MISHRA W/O VIJYENDRA PANDEY,
AGE: 43 YEARS,
OCC: MICROBIOLOGY DEPARTMENT
R/O RADHA KUNJ FF01, B-WING, SEDAM ROAD,
AMRAVATI APARTMENT, SWASTIK NAGAR,
GULBARGA, DIST KALABURAGI.
2. ROHIT GEORGE ANDREIUS,
AGE: MAJOR, OCC: TEACHER,
R/O. 1028 4TH CROSS, HENNUR MAIN ROAD
KACHATKANAHALLI, ST, THOMAS TOWN,
BANGALORE
Digitally signed
by SACHIN 3. E.R HARISH S/O E RAMAPPA,
Location: HIGH AGE: 36 YEARS, OCC:
COURT OF
KARNATAKA R/O. MORUBAGL V AND P GUDIBANDA,
M. SRI SATYA SAI,
DISTRIC BANGALORE.
...PETITIONERS
(BY SRI MANJUNATH GINNI, ADVOCATE FOR
SMT. HEMA V S.,ADVOCATE)
AND:
1. VICE CHANCELLOR,
RAICHUR UNIVERSITY RAICHUR (RUR),
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KRISHNA TUNGA AREA, MANTRALAYA ROAD,
YARAGERA RAICHUR-545101.
2. RAICHUR UNIVERSITY RAICHUR (RUR),
NOW KNOWN AS ADIKAVI SRI MAHARSHI
VALMIKI UNIVERSITY,
REPRESENTED BY ITS REGISTRAR,
KRISHNA TUNGA AREA, MANTRALAYA ROAD,
YARAGERA RAICHUR-545101.
3. EXECUTIVE DIRECTOR
KARNATAKA EXAMINATIONS AUTHORITY (KEA), 18TH
CROSS, SAMPIGE ROAD MALLESHWARAM,
BANGALORE-560012.
4. STATE OF KARNATAKA,
DEPARTMENT OF HIGHER EDUCATION,
REPRESENTED BY ITS SECRETARY,
NO 344/345 IIND FLOOR, VIKAS SOUDH,
BANGALORE-560012
...RESPONDENTS
(BY SRI MAHANTESH PATIL, ADVOCATE FOR R1 AND R2;
SRI BASAVARAJ R. MATH, ADVOCATE FOR R3;
SRI MALLIKARJUN SAHUKAR, AGA FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A)
ISSUE A WRIT OF CERTIORARI QUASHING THE IMPUGNED
NOTIFICATION/ REJECTION LIST DATED 05.11.2025 ISSUED
BY THE RESPONDENT NO.2 VIDE NO. RUR/ BOA/ RCT/ ADVT/
02/01 AT ANNEXURE-H, AS ILLEGAL AND ARBITRARY. B)
ISSUE A WRIT OF CERTIORARI QUASHING THE IMPUGNED
NOTIFICATION / REJECTION LIST DATED 16.08.2024 ISSUED
BY THE RESPONDENT NO.2 VIDE NO. RUR/ BOA/ RCT/ ADVT/
02 AT ANNEXURE-F AS ILLEGAL AND ARBITRARY.C) ISSUE A
WRIT OF MANDAMUS DIRECTING RESPONDENT NO.1 AND
RESPONDENT NO.2 TO CONSIDER THE PETITIONERS
APPLICATIONS SUBMITTED THROUGH KEA FOR THE POST OF
ASSISTANT PROFESSOR AND ALLOW THEM TO PARTICIPATE IN
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INTERVIEW TO BE HELD IN PURSUANCE OF THE NOTIFICATION
VIDE ANNEXURE-H IN THE INTEREST OF JUSTICE. D) PASS
SUCH OTHER ORDER(S) AS THIS HONOURABLE COURT MAY
DEEM FIT.
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
1. Petitioners are before this Court under Article 226 &
227 of the Constitution of India seeking for the following
reliefs:-
a. Issue a writ of certiorari quashing the Impugned
notification /Rejection List dated 5.11.2025 issued
by the respondent no.2 vide
No.RUR/BOA/RCT/ADVT/02/01 at Annexure-H, as
illegal and arbitrary, in the interest of justice.
b. Issue a writ of Certiorari quashing the Impugned
notification / Rejection List dated 16.08.2024
issued by the Respondent No.2 vide
No.RUR/BOA/RCT/ADVT/02- at Annexure-F as
illegal and arbitrary, in the interest of justice.
c. Issue a writ of Mandamus directing Respondent
No.1 and Respondent No.2 to consider the
petitioners' applications submitted through KEA for
the post of Assistant Professor and allow them to
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participate in interview to be held in purchase of
the notification vide Annexure-H, in the interest of
justice.
d. Pass such other order(s) as this Hon'ble Court may
deem fit in the interests of justice".
2. Heard the learned counsel appearing for the parties.
3. Petitioners had applied to the post of Assistant
Professor in response to the notification issued by the
respondent - University. It appears that though the petitioners
have scored good marks in the qualifying examination that was
held by respondent no.3, the application of the petitioners was
rejected by the university on the ground that they had not
submitted the mandatory document along with their application
though they had applied to the post through respondent no.3.
It is under these circumstances, the petitioners have
approached this Court seeking the aforesaid reliefs.
4. This Court on 17.12.2025, after hearing all the
parties had rejected the interim prayer of the petitioners and
therefore, the petitioners had filed W.A.No.200007 of 2026
before the Division Bench of this Court assailing the order dated
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17.12.2025 passed in this writ petition. The Division Bench of
this Court had disposed of W.A.No.200007 of 2026 permitting
the petitioners to submit all the documents before the
respondent - University and on the strength of the said order
passed by the Division Bench of this Court, the petitioners are
said to have submitted all their documents before the
respondent - University. Under these circumstances, the relief
sought for in this writ petition will not survive for consideration.
5. Accordingly, the writ petition is dismissed as
rendered infructuous.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
NMS
List No.: 2 Sl No.: 34
