KARNATAKA PUBLIC SERVICE COMMISSION Vs. K SHARADA

JUDGEMENT

(1.) IN all these writ petitions, the order dated 19.12.2008 passed by the Karnataka Administrative Tribunal is challenged. Therefore, all these petitions are taken up for consideration together and disposed of by this common order. W.P.Nos.6500 to 6508/2009:

(2.) THE Karnataka Public Service Commission (for short hereinafter referred to as the "Commission"), issued a notification dated 17-4-07 inviting applications for recruitment to the posts of Assistant Executive Engineers in the Public Works Department. THE number of posts notified was 52 in the said notification, which comprised 42 from amongst open competition candidates and 10 from in-service candidates. THE last date for receipt of applications was 26.05.2007. Subsequently, the Commission issued another notification dated 08-08-2007, by which the number of posts was enhanced. THE number of posts notified in total was 104, out of which, 84 posts were earmarked for open competition candidates and 20 for in-service candidates.

(3.) THE respondents 1 to 9 in application No.1770/08, 1792/08, 1794/08, 1801/08, 1949/08, 3403/08, 4795/08, 4796/08 and 4797/08 are presently working in the Public Works Dept. (PWD) and the Water Resources Development Dept. (WRDD) as Assistant Engineers. THEy applied in pursuance of the said notification. THEy are all eligible to be considered under the in-service quota. THE respondents have claimed the benefits of belonging to different group i.e. II-A, II-B, III-A and III-B of the Backward Classes categories, in favour of which categories, certain posts are reserved as per the reservation policy of the Government.