LAWS(KAR)-1991-12-13

MIRZA WALIUIIAH BAIG Vs. JAYARAMA REDDY

Decided On December 19, 1991
MIRZA WALIUIIAH BAIG Appellant
V/S
JAYARAMA REDDY Respondents

JUDGEMENT

(1.) we are concerned with the interpretation of the following qualification;

(2.) the selection committee consisted of the additional secretary to government, home department, as chairman, the director of instructions, the registrar, Indian institute of science, Bangalore, the deputy director of social welfare, Bangalore, and the dean of the university of agricultural sciences as members. They recommended that the following candidates in order of merit be appointed to the post of superintendent (general) for which the aforementioned qualification was prescribed:

(3.) the appointments of mirza waliulla baig (no. 1) and S. Ramachandra Rao (no. 3) were challenged by Jayarama Reddy (no. 7) in W.P. No. 21108/1983 and by one chikkabasavaiah (who was an unrecommended candidate) in W.P. No. 2472/1984. The challenge was made upon the basis that baig and ramachandra Rao held the post of stenographer and that, therefore, they did not possess the required qualification of experience in an administrative position. As aforementioned, the learned single judge upheld this contention.