M A MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) Both these appeals have common factual matrix, and legal panorama and, therefore, are dealt with by this common judgment.

(3.) Factual backdrop in a nutshell is as follows : Karnataka State Financial Corporation (hereinafter referred to as the Corporation) invited applications for recruitment to two posts of Manager (Finance and Accounts) by advertisement dated 18-7-1995. The advertisement inviting applications for the two posts of Manager (Finance and Accounts), one post for general and one post of scheduled caste, prescribed the requisite educational qualification. It was stipulated in the advertisement that the age and other qualifications were to be reckoned as of 31-7-1995. It was also indicated that the applications in the prescribed format with complete information should reach the prescribed authority before 29th July, 1995 and incomplete applications and applications without necessary enclosures were to be rejected.