C SUDHAKAR Vs. HONBLE THE CHIEF JUSTICE

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. 22155-22184/2010 are by the Stenographers, Judgment WRITers and Senior Judgment WRITers and their grievance is that, the Stenographers are also required to possess a degree from a recognised University to move to the post of Judgment WRITer and the Judgment WRITers, in turn, are to possess law degree and so also the Senior Judgment WRITers to possess law degree to move on to the next post of Assistant Registrar.