VIKAS GOWDA K.P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners on completion of graduation and on obtaining degree in Bachelor of Medicine and Bachelor of Surgery - MBBS or Bachelor of Dental Science (BDS) came to be appointed by Government of Karnataka as General Duty Medical Officers on contract basis during 2018, 2019 and 2020 and have been working since then.

(2.) The Government of Karnataka by virtue of power vested under Section 3(2)(a) of The Karnataka State Civil Services Act, 1978 published draft of Karnataka Directorate of Health and Family Welfare Services (Recruitment of Senior Medical Officers/Specialists, General Duty Medical Officers and Dental Health Officers)(Special) Rules, 2019 (for short 'Rules') on 06.02.2020 inviting objections and suggestions from all persons likely to be affected thereby within 30 days from the date of publication in the Official Gazette. On considering the objections and suggestions, which had been received, by virtue of powers conferred by sub-section (1) of Section 3 read with Section 8 of the Karnataka State Civil Services Act the aforesaid Rules was made.

(3.) The aforesaid Rule was proposed to be amended and after publishing draft amendment rules in the gazette on 14.07.2020, objections and suggestions received pursuant thereto came to be considered and Rule 4 along with Rule 6 was amended. The words 'twenty one' years occurring in Rule 4 was substituted with the words 'twenty six' years. The petitioners herein are aggrieved by Rule 4 insofar as the age limit fixed at 'twenty one' years having been substituted with the words as 'twenty six' years only.