G.N. BRAMARAMBIKA D/O SRI S.V. NEELAKANTAPPA Vs. THE STATE OF KARNATAKA REP. BY ITS SECRETARY DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT AND OTHERS

JUDGEMENT

(1.) THE Petitioners in these two petitions are assailing the endorsement dated 20.11.2008, which are at Annexures -M and G in the respective petitions. The said endorsement is a common endorsement in respect of both the Petitioners.

(2.) HEARD the learned Counsel for the parties and perused the petition papers.

(3.) IN order to justify the impugned order, the learned Government Advocate strenuously contended that both the reasons indicated in the said endorsement are the requirements for appointment and since, they did not possess the requisite educational qualification and also since they are over aged at the time of their initial appointment itself, the question of absorbing them in service did not arise. Therefore, the endorsement is justified.