REGENT COMPUTRONICS PVT. LTD.

R. Manjunath Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

A.G.HASABNIS VERSUS STATE OF MYSORE [REFERRED TO]
BATES VERSUS LORD HAILSHAM OF ST MARYLEBONE [REFERRED TO]
B.N. NAGARAJAN VERSUS STATE OF KARNATAKA [RELIED ON]
SECRETARY,STATE OF KARNATAKA AND OTHERS VERSUS UMADEVI AND OTHERS [REFERRED TO]
HOTEL BALAJI VERSUS STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF MYSORE VS. S V NARAYANAPPA [RELIED ON]
STATE OF ASSAM VS. KANAK CHANDRA DUTTA [REFERRED TO]
P R NAYAK VS. UNION OF INDIA [REFERRED TO]
R N NANJUNDAPPA VS. T THIMMIAH [RELIED ON]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
TULSIPUR SUGAR COMPANY LIMITED VS. NOTIFIED AREA COMMITTEE TULSIPUR [REFERRED TO]
RAMESHCHANDRA KACHARDAS PORWAL NARAYANDAS GOVINDDAS SHA MOTEEJEE VIRCHANDJI PRAVINCHANDRA KESHAVLAL M V MANJUNATH APPASAHEB BHARAMAPPA VANKUNDRE BASUDEO PRASAD BHAGWAN DAS G VS. STATE OF MAHARASHTRA [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. A R SHINDE [REFERRED TO]
DEVDUTTA DEVDUTTA VS. STATE OF MADHYA PRADESH:THE CHIEF SECRETARY TO THE GOVERNMENT OF M P [REFERRED TO]
RAMAKANT SHRIPAD SINAI ADVALPALKAR VS. UNION OF INDIA [REFERRED TO]
K NARAYANAN R MAHADEV VS. STATE OF KARNATAKA [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. B SUVARNA MALINI [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [RELIED ON]
GANGADHAR PILLAI VS. SIEMENS LTD [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
HINDUSTAN AERONAUTICS LTD VS. DAN BAHADUR SINGH [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. L V SUBRAMANYESWARA [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. POORAN CHANDRA PANDEY [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
GANESH M S VS. H K SUBRAMANYA [REFERRED TO]

JUDGEMENT

(1.) IN all these writ petitions, the petitioners have challenged the order passed by the Karnataka Administrative Tribunal dated 25.5.2009 striking down The Karnataka Civil Services (Absorption of persons appointed on contract basis against backlog vacancies in the category of Assistant Engineers and Junior Engineers) in the Departments of the Public Works Engineering, Water Resources and Rural Development and Panchayath Raj (Special Rules) 2005 as being contrary to the provisions of Articles 14 and 16 of the Constitution of India and several decisions of the Supreme Court and consequently declaring that all appointments under the said rules are illegal, null and void. The writ petitions are preferred both by the State as well as by the persons whose employment under the said Rules were struck down.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original applications.

(3.) IN the above background, the Government considered it necessary to have Special Rules framed for the purpose of complete implementation of the identified reserved vacancies earmarked for SC/STs. Accordingly, the Government framed The Karnataka Civil Services (unfilled vacancies reserved for the persons belonging to SC/STs) (Special Recruitment) Rules, 2001 (for short hereinafter referred to as "Backlog Rules"). In fact a draft of the aforesaid Rules was notified on 6.8.2001 calling for objections. After considering the objections, a final notification came to be issued on 21.11.2001. In pursuance of the aforesaid notification, KPSC issued notification dated 20.2.2002 and 19.3.2002 calling for applications to fill up 208 posts of Assistant Engineers from the members of SC/STs in PWD and Irrigation Department. Subsequently, the Chief Engineer issued the notification dated 31.1.2002 and 28.1.2002 calling for applications to fill up 166 posts of Junior Engineers in both PWD as well as Irrigation Department. In pursuance of the said notification, number of persons applied including some of the applicants before the Tribunal in these proceedings.

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R. MANJUNATH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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