K NARASIMHA MURTHY Vs. KARNATAKA PUBLIC SERVICE COMMISSION

JUDGEMENT

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

(2.) THE petitioners, in these petitions, were all applicants for recruitment to the post of gazetted probationers group-a and b in the services of the state. The recruitment to the post of gazetted probationers is made as provided under the Provisions of the kamataka recruitment of gazetted probationers (appointment by competitive examinations) rules, 1997 (hereinafter referred to as "the rules" ).

(3.) IN these petitions, the petitioners have called in question the endorsement issued to them by the Karnataka public service commission at Bangalore (hereinafter referred to as "the commission"), informing them that their applications for gazetted probationers (main) examination were rejected as they had not enclosed bachelor degree marks card and they had enclosed only master's degree certificate.