Karnataka State Government First Grade Colleges Part-Time Le Vs. State of Karnataka [1995] INSC 481 (11 September 1995)
Ramaswamy, K. Ramaswamy, K. Hansaria B.L. (J)
CITATION: JT 1995 (9) 592 1995 SCALE (5)438
ACT:
HEAD NOTE:
O R D E R
It is stated in the rejoinder-affidavit that a subcommittee has been constituted by the State Government to consider the grievances of the part-time lecturers and the cases of all such persons would be considered by the sub- committee. The Minister in-charge also seems to have made a statement to that effect on the floor of the House. If that is so, it would be open to the petitioners to make a representation before the sub-committee along with all other persons similarly situated.
The writ petition is accordingly dismissed.
