STATE OF KARNATAKA Vs. HARISH

JUDGEMENT

(1.) These appeals are from the common order of Rama Jois, J., in W.P. Nos. 1637 to 1639 and 3725 of 1980. Respondents 1 and 2 therein, the State of Karnataka and the Karnataka Public Service Commission (hereinafter referred to as the Commission), have presented WAs Nos. 629 to 632 of 1981. WAs. Nos. 2097 to 2100 of 1980 have been presented after obtaining the leave of the Court by four persons who were not parties to writ petitions, but felt aggrieved by the order of the learned single Judge therein.

(2.) The writ petitioners (who will hereinafter be referred to as the petitioners) are ex-servicemen and were candidates at a competitive examination conducted by the Commission for making selection for appointment by way of direct recruitment to certain categories of Class-I and Class-II pos's in certain specified Departments of the State Government, under the provisions of the Karnataka Recruitment of Gazetted Porbationers (Class-I and Class-II Posts Appointment by Competitive Examinations) Rules, 1966 (hereinafter referred to as the Gazetted Probationers Recruitment Rules) . In the writ petitions, the grievance of the petitioners was that the Government and the Commission had reserved for. Er-servicemen lesser number of posts than the number required to be reserved under Rule 9 of the Karnataka State Civil Service:.. (General Recruitment) Rules, 1957 (hereinafter referred to as the General Recruitment Rules) .

(3.) Though there are separate Cadre and Recruitment Rules for most of the Departments of the Government the Gazetted Probationers Recruitment Rules provide for a common direct recruitment to certain categories of Class-I and Class-II posts in those Departments on the basis of a common competitive examination to be held by the Commission.