KARNATAKA STATE ACCOUNTS DEPARTMENT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE the questions raised in these petitions are same and identical, all these petitions are taken up for hearing and disposed of by this common order.

(2.) BEFORE proceeding to consider the questions which would arise for consideration in these petitions, it may be useful to briefly refer to the case of the parties.

(3.) (i) In Writ Petition Nos. 29965 and 29966 of 1999, the petitioners have prayed for quashing the order dated 18th of June, 1999 passed by the State Government, a copy of which has been produced as Annexure-B to the said petitions. They have also prayed for a direction restraining the respondents in the said writ petitions from making appointments to the post of Accounts Superintendents contrary to the rules and to follow the Cadre and Recruitment Rules strictly and consider the case of eligible First Division Assistants of State Accounts Department for posting as Accounts Superintendents in the Departments of Public Works and irrigation.