Full Judgment Text
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PETITIONER:
KARNATAKA STATE GOVERNMENT FIRSTGRADE COLLEGES PART-TIME LEC
Vs.
RESPONDENT:
STATE OF KARNATAKA
DATE OF JUDGMENT11/09/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
JT 1995 (9) 592 1995 SCALE (5)438
ACT:
HEADNOTE:
JUDGMENT:
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.