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.
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