T N PRASANNA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two writ petitions are disposed of by this common order as the questions raised are the same.

(2.) The petitioners in both the petitions have challenged the legal and constitutional validity of the Karnataka Education Department Services (Department of Public Instructions Recruitment) (Second Amendment Rules, 1974, (hereinafter referred to as the Amendment Rules) which read as follows:

(3.) Actually the challenge, is confined to prescription of qualifications under Rule 2(iv) (a) and (b) of the Rules applicable to direct recruitment. The impugned Amendment Rule has been framed under proviso to Art. 309 of the Constitution by the Governor.