BHAKTA RAMEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted. We have heard learned counsel on both sides.

(2.) These appeals by special leave arise from the order of the Karnataka Administrative Tribunal, made on April 29, 1994 in Application Nos. 3727/82 (92) and batch.

(3.) The admitted position is that under the Karnataka Civil Services (General Recruitment)Rules, 1977, the Government exercising the power under proviso to Article 309 of the Constitution has amended Rule 8 and introduced proviso thereto. it reads as under: