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Judgment
N. Ananda
When the matter is taken up for hearing, Sri K.M. Nataraj, learned Additional Advocate General would submit that appointment of III-respondent in terms of Annexure-''A'' will be reconsidered in the light of the provisions of section 17 of the Karnataka State Universities Act and in accordance with law, within a period of two weeks from today.
The learned Additional Advocate General submits that Annexure-''A'' be set aside.
The learned Additional Advocate General would submit that petitioner will continue to hold the post of Registrar of Karnatak University till fresh appointment is made to the post of Registrar of Karnataka University.
Sri M.B. Naragund, learned counsel for III-respondent would submit that in view submissions made by learned Additional Advocate General, III-respondent cannot take a different contention. The learned counsel would submit, contentions urged herein may be kept open and I-respondent may be directed to reconsider the III respondent for being appointed to the post of Registrar of Karnatak University.
Sri Mallikarjun Hiremath, learned counsel for respondents II & IV has endorsed submissions made by the learned Additional Advocate General.
Sri Subramanya Jois, learned senior counsel appearing for petitioner would submit that in view of submissions made by learned Additional Advocate General, this petition does not survive for consideration.
The submissions made by learned Additional Advocate General are recorded. The writ petition is accepted. Annexure-''A'' is set aside. The I-respondent (State of Karnataka) is at liberty to reconsider the appointment of Registrar of Karnatak University, in accordance with the provisions of Section 17 of the Karnataka State Universities Act and in accordance with law, within a period of two weeks from today. The I-respondent shall consider petitioner, III-respondent and such other eligible candidates for appointment to the post of Registrar of Karnatak. University. The petitioner shall continue to hold the post of Registrar of Karnatak University till aforestated exercise is completed by I-respondent. The contentions urged herein are kept open. The writ petition is accordingly disposed off.