K CHANNEGOWDA Vs. KARNATAKA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Special leave granted in all the matters.

(2.) In this batch of appeals the common judgment and order of the High Court of karnataka at Bangalore dated October 11, 2002 has been assailed. The matter relates to the conduct of competitive examination by Karnataka Public service Commission for recruitment to the post of Gazetted Probationers (Group 'a1 and 'b' Posts). Some of the unsuccessful candidates approached Karnataka Administrative tribunal with a grievance that the competitive examination conducted by the Karnataka public Service Commission was not fair and impartial. The manner in which the examination was conducted and the evaluation of the answer scripts by the examiners were suspect. In particular allegations were made about the favours shown to one K. Rameshwarappa, the appellant in civil appeal arising out of SLP) no. 24322 of 2003 and two of his relatives who had secured high positions and were ultimately selected.

(3.) The Karnataka Administrative Tribunal by its judgment and order dated February 6, 2002 allowed the applications filed before it, inasmuch as it found certain irregularities committed in the conduct of the competitive examination, and in particular favours shown to the aforesaid rameshwarappa and some of his relatives. The Tribunal ultimately directed the karnataka Public Service Commission to get all the answer scripts evaluated afresh after appointment of fresh examiners in accordance with the procedure contained in the order. It also gave certain directions in regard to the evaluation of the answer scripts and the declaration of the result.