C.M. HANUMANTHARAJU Vs. SIDDAPPA

JUDGEMENT

(1.) These appeals assail the order of the learned Single Judge dated 08.06.2012, in W. P. Nos. 15807-15810/2012 & W. P. Nos. 15811-15812/2012 and W. P. Nos. 15813- 15816/2012, which were filed by in-service doctors appointed on contract basis and were regularised in the year 2007.

(2.) W. P. Nos. 15417/2012 and 15636-15664/2012 were filed by the in-service doctors assailing the inclusion of respondent Nos. 5 to 168 therein in the provisional departmental merit list. Respondent Nos. 5 to 66 therein are doctors absorbed as regular doctors under the provisions of Karnataka Civil Service (Absorption of Doctors appointed on Contract Basis in the Karnataka Directorate of Health and Family Welfare Services) (Special) Rules, 2006 (hereinafter referred to as 'the Absorption Rules, 2006' for the sake of brevity). Similarly, respondent Nos. 67 to 124 in the writ petitions are absorbed under the aforesaid Rules of 2007 (hereinafter referred to as 'the Absorption Rules, 2007') and respondent Nos. 125 to 168 in the said writ petitions are doctors appointed by direct recruitment in the years 2007, 2008 and 2009. The learned Single Judge dismissed the said writ petitions, against which Writ Appeal Nos. 3004-3018/2012 and Writ Appeal Nos. 3020- 3034/2012 have been filed by a batch of thirty petitioners. In view of the dismissal of the aforesaid writ petitions, W. P. Nos. 15807-15810/2012 and W. P. Nos. 15811- 15812/2012 and W. P. Nos. 15813-15816/2012 were allowed, wherein the circulars and ranking list issued pursuant to the interim orders granted in W. P. No. 15417/2012 and W. P. Nos. 15636-634/2012 and W. P. Nos. 15365-66/2012 were assailed. The circulars and the ranking list issued pursuant to the interim orders were quashed by the learned Single Judge.

(3.) W. P. Nos. 16337-16349/2012 were filed by the doctors appointed initially on contract basis and later by direct recruitment in 2007 and 2009. These writ petitions were also allowed by the learned Single Judge. W. P. Nos. 15365- 15366/2012 also assailed the notification dated 21.02.2012.