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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.