H F S KNIGHT Vs. STATE OF MYSORE

JUDGEMENT

(1.) These ten cases raise the same questions. Hence the learned Counsel have argued in detail WP. No.1726 of 1971 as it covers the entire controversy. Consideration of the arguments addressed therein and the disposal of WP. No.1726 of 1971 wiLl therefore dispose of all the ten cases.

(2.) In 1966 there were promulgated the rules called the Mvsore Recruitment cf Gazetted Probationers (Class I and II Posts Appointment by ComPetitive Examination) Rules, 1966, hereinaftee referred to as the Gazetted Probationers Rules. Tn 1969, with a view to provide employment opportunities to the Military Personnel who had taken part in the wars on the borders of India, certain amendments were made to the Gazetted Probations Rules. The most material amendment was the one made in respect of Rule 6. The said rule as amended read as follows:

(3.) This amendment was to come into force on 10th December 1969 and remain in force for a period of one year, i.e., upto 9th December 1970.