NAYANA D/O. ANANT SHET AND OTHERS Vs. THE STATE OF KARNATAKA R/BY ITS SECRETARY TO DEPARTMENT OF EDUCATION M.S. BUILDING, BENGALURU, THE MEMBER SECRETARY, SELECTION COMMITTEE EXECUTIVE DIRECTOR KARNATAKA RESIDENTIAL EDUCATIONAL INSTITUTIONS ASSO

JUDGEMENT

(1.) LEARNED Government Pleader is directed to take notice. In these set of writ petitions, petitioners claiming to be degree holders in the music examination conducted by the Karnataka University and are eligible in all respects for appointment with the 2nd respondent -Selection Committee; pursuant to the notification issued by the 2nd respondent they have been provisionally selected for the said posts, but now their names have been refused to be included in the final selection list and also to appoint them as teachers stating that three years music degree course conferred on them by the Karnataka University is not considered as equivalent degree recognised by the Government, have filed these writ petitions.

(2.) HEARD .