MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these writ petitions, petitioners are calling in question the Recruitment Rules known as Karnataka Residential Educational Institutions Society (Cadre and Recruitment) Regulations 2011 and (amendment) Regulations 2011 (herein after referred to as "the Recruitment Rules") for M.D. and K.R.C. (Moorarji Desai and Kittor Rani Chennamma) Residential Schools, governing the recruitment of teaching and non- teaching staff by direct recruitment. A copy of the rules is produced at Annexure-A.

(2.) Insofar as recruitment of Art and Craft Teachers (Drawing Teachers), the qualification prescribed, as can be seen from the relevant rule, is as under:

(3.) All these petitioners claim that they have passed Diploma in Drawing and Painting Examination or Art Master Examination. They were eligible for appointment to the post of Art and Craft Teacher (Drawing Teacher) and hence they applied for the post.