DR BHANUSHREE K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ appeals are filed by the appellants in both the appeals who are the petitioners before the learned Single Judge, challenging the order passed in Writ Petition No.17944 of 2012 connected with Writ Petition No.21510 of 2012 dated 23.08.2012, whereby the writ petitions filed to quash the name of respondent No.6 from the list dated 16.05.2012, in selecting him as an in-service candidate for admission to MS (General Surgery), were dismissed.

(2.) The parties are referred to as per their rank before the learned Single Judge.

(3.) Brief facts of the case are as under: The petitioners were appointed as ESI(S) Medical Officers in the year 2001 by the Government of Karnataka, Department of Labour. They were selected by KPSC pursuant to the advertisement issued in the year 1999, vide Notification dated 21.11.2011. The Rajiv Gandhi University of Health Sciences ('RGUHS' for short) invited applications to select candidates for admission to the post-graduate course in Medical and Dental Science. The last date for submission of application was 31.12.2011. The petitioners submitted their applications through proper channel as in-service candidates.