HS PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of these Writ Petitions relate to selection and admission of in-service candidates to the Post Graduate Super Speciality Course in the discipline of M Ch. - Urology, against in service quota, for the academic year 2010-11 in the second Respondent - Rajiv Gandhi University of Health Sciences (for short RGUHS').

(2.) The core question for decision making is:

(3.) Petitioners in W P No. 22000-01/2010 are Assistant. Professors in the State Medical Department having put in more than eight years of service, while Petitioner in W P No. 20018/2010 also arraigned as Respondent No. 4 in W.P. 22000-01/2010. when appointed a Tutor in the State Medical Department on 11.6.2007 reported on 29.6.2007. The fifth Respondent -Dr. C.S. Manohar in Writ Petition No. 22000-01/2010 arraigned as Respondent No. 4 in W P No. 20018/2010, entered the State service as a Tutor on 16.6.2007.