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Judgment
The petitioners are before the Court seeking the following prayer.
“a. Issue a writ in a nature of mandamus directing the Respondent No.1 and 2 to declare that, the Sociology and Social work subjects are one and the same by considering the representations dated 22.01.2026 vide Annexure – D in the interest of justice and equity.
b. Issue any other direction/s or order as this Hon’ble Court deems fit in the interest of justice and equity.”
Heard the learned counsel Sri. Kiran Kumar Chattimath appearing for the petitioners and the learned HCGP Smt. Girija S. Hiremath for the respondents.
The learned counsel for the petitioners submits that the appointment to the post of Lecturer in Sociology is not being considered by the Department of Collegiate Education on obfuscation that it should either be a qualified Master of Social Work or a Masters in Sociology. He would take this Court through the Notification concerning the Recruitment Rules of the year 2001 for the post of Lecturer in Sociology, the qualification is either Sociology or Social Work. In that light, a representation is submitted to the State.
The learned HCGP Smt. Girija S. Hiremath would however refute the submission contending that this Court cannot declare equivalence of posts, it is for the State to do it after following due process of law.
While this Court is not intending to declare equivalence, it is only a direction, a direction simplicitor to consider the representation of the petitioners in the light of what is narrated hereinafter.
The representation shall merit consideration within 12 weeks from the date of receipt of the copy of the order, if not earlier.
Ordered accordingly.