LAWS(KAR)-1971-12-4

G N GUDIGAR Vs. STATE OF MYSORE

Decided On December 06, 1971
G.N.GUDIGAR Appellant
V/S
STATE OF MYSORE Respondents

JUDGEMENT

(1.) The first group of writ petitions relates to a selection made by the Mysore Public Service Commission in respect of 140 posts of Health Officers Class II-cum-Assistant Surgeons Grade II pursuant to a notification or advertisement dt.the 21st of January 1970 published in the Mysore Gazette dt.the 5th of February 1970.

(2.) The second group of writ petitions relates to a selection made by the Mysore Public Service Commission in respect of 58 posts of Assistant Dental Surgeons pursuant to a notification or advertisement dt.the 4th of January 1971, published in the Mysore Gazette dated the 14th of January 1971.

(3.) Both the groups have been heard together for the reasons that the legal contentions raised in both are the same.