REGENT COMPUTRONICS PVT. LTD.

Rajagopal S. S/O Subrayappa And Others Appellant

V/S

The Honble The Chief Justice And The Registrar General High Court Of Karnatka Respondents

Referred Judgements :-

HIGH COURT OF JUDICATURE FOR RAJASTHAN VS. RAMESH CHAND PALIWAL AND ANR. [REFERRED TO]
FOOD CORPORATION OF INDIA ETC. ETC. VS. OM PRAKASH SHARMA AND ORS. [REFERRED TO]
GENERAL MANAGER SOUTHERN RAILWAY GURBUX DAS INTERVENER VS. RANGACHARI [REFERRED TO]
R CHITRALEKHA VENKATESUBBA REDDY VS. STATE OF MYSORE [REFERRED TO]
M GURU MOORTHY VS. ACCOUNTANT GENERAL ASSAM AND NAGALAND [REFERRED TO]
STATE OF MYSORE VS. M H KRISHNA MURTHY [REFERRED TO]
MOHAMMAD SHUJAT ALI SUNKARA RATTAIAH V MARKANDEYA M NAGENDER RAO VS. UNION OF INDIA [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
N C SINGHAL VS. UNION OF INDIA [REFERRED TO]
Y V RANGAIAH STATE OF ANDHRA PRADESH VS. J SREENIVASA RAO:S SREENIVASA RAO [REFERRED TO]
N ABDUL BASHEER VS. K K KARUNAKARAN [REFERRED TO]
J C YADAV VS. STATE OF HARYANA [REFERRED TO]
B N SAXENA VS. NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
H C PUTTASWAMY VS. HONBLE CHIEF JUSTICE OF KARNATAKA HIGH COURT BANGALORE [REFERRED TO]
MAHESH CHANDRA VS. REGIONAL MANAGER U P FINANCIAL CORPORATION [REFERRED TO]
P MURUGESAN VS. STATE OF TAMIL NADU [REFERRED TO]
T R KOTHANDARAMAN VS. TAMIL NADU WATER SUPPLY AND DRAINAGE BD [REFERRED TO]
STATE OF RAJASTHAN VS. R DAYAL [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SHIV RAM SHARMA [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
P U JOSHI VS. ACCOUNTANT GENERAL AHMEDABAD [REFERRED TO]
STATE OF TAMIL NADU VS. P KRISHNAMURTHY [REFERRED TO]
B SRINIVASA REDDY VS. KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD EMPLOYEES ASSOCIATION [REFERRED TO]
STATE OF BIHAR VS. BIHAR STATE 2 LECTURERS ASSOCIATIONS [REFERRED TO]
ARJUN SINGH RATHORE VS. B N CHATURVEDI [REFERRED TO]
GURU NANAK DEV UNIVERSITY VS. SANJAY KUMAR KATWAL [REFERRED TO]
ANNAMALAI UNIVERSITY REP VS. SECY TO GOVT INFN [REFERRED TO]
M D T NADU MAGNESITE LTD VS. S MANICKAM [REFERRED TO]

JUDGEMENT

(1.) AS common questions of law are involved in all these cases, these petitions are disposed of by this common order.

(2.) IN all these petitions, the challenge is to the Constitutionality of the Rules (by way of Amendments) substituted in the Parent Rules of High Court of Karnataka (Conditions of Service and Recruitment) Rules, 1973 and the Petitioners are aggrieved by the prescription of qualifications by way of degree in respect of some categories of posts and law degree in respect of other categories of posts and these changes being substituted by way of the amendments to the existing Rules of recruitment and hence the attack is directed against the proviso and the explanation to the amended Rules.

(3.) WRIT Petition Nos. 4683 -4722/2010 are by the Petitioners who are presently working as Second Division Assistants and their promotion to the next post of First Division Assistant (FDA) is under threat, as they are required to possess a degree from recognised University.

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RAJAGOPAL S. S/O SUBRAYAPPA AND OTHERS Vs. THE HONBLE THE CHIEF JUSTICE AND THE REGISTRAR GENERAL HIGH COURT OF KARNATKA

Referred Judgements :-

JUDGEMENT

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