Karnataka HC Directs Future Consideration Of 41 Guest Lecturers For Coordinator Posts If Vacancies Arise, They Applied And Qualify

Forty-one petitioners, described as guest lecturers, sought consideration of their representation dated 14 August 2026 for engagement as Academic Coordinators under a notification dated 4 June 2026.

They petitioned under Articles 226 and 227 of the Constitution, seeking consideration of their representation and the benefit of the alternative engagement, subject to eligibility, availability of posts, and other requirements.

At the preliminary hearing, the State’s Additional Government Advocate submitted that counselling for Academic Coordinator posts had concluded and no posts were then vacant; he further submitted that any future application by the petitioners could be considered if vacancies arose and they were eligible.

The petition was brought under Articles 226 and 227 of the Constitution, which empower the High Courts to issue appropriate writs and exercise supervisory jurisdiction.

The Court applied the limited principle that a claim for consideration against a post may be considered in accordance with law where a vacancy arises and the applicants are eligible.

No statute or precedent was cited or analysed in the order.

The Court recorded the State’s submission that counselling had concluded and no posts were vacant, and that future applications could be considered if vacancies arose and the petitioners were found eligible.

In view of that submission, the Court did not determine the petitioners’ present entitlement to engagement or direct appointment; it confined relief to consideration of any relevant application if a future vacancy arose, subject to eligibility and the law.

The order did not grant appointment or engagement.