REGENT COMPUTRONICS PVT. LTD.

KAMALAMMA Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

AMERICAN SUGAR REF. CO. V. LOUISIANA [REFERRED]
ARKANSAN NATURAL GAS CO. V. RAILROAD COMMISSION [REFERRED]
JOSEPH RADICE V. PEOPLE OF THE STATE OF NEW YORK [REFERRED]
SYED SAFARDAR HUSSAIN AND ORS. V. STATE OF MYSORE AND ORS. [REFERRED]
BANARSIDAS VS. STATE OF UTTAR PRADESH [REFERRED]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED]
STATE OF MYSORE VS. P NARASINGA RAO [REFERRED]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED]

JUDGEMENT

(1.) These appeals are by the State of Karnataka and a few individuals who were promoted as Readers or Professors by virtue of their having passed the relevant service examinations (they are referred as Promotee-respondents, as referred by the learned single Judge).

(2.) The facts of the case, in brief, are thus :

(3.) The Rules were amended by the Karnataka Civil Services (Service & Kannada Language Examination(5th Amendment) Rules, 1977. Rule 3(2)(b) of the Rules reads :-

Click here to view full judgment.

KAMALAMMA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address