SHANKAR LAMANI S/O RAMAPPA; V T BASAVARAJ S/O V THIMMAPPA AND ORS Vs. STATE OF KARNATAKA; KARNATAKA PUBLIC SERVICE COMMISSION AND ORS

JUDGEMENT

(1.) In this batch of writ petitions, writ petitioners have questioned the correctness of the common order dated 19- 08-2009 passed by the Karnataka Administrative Tribunal at Bangalore in Application Nos 953-959 of 2009 and connected cases.

(2.) Writ petitioners are also aggrieved by the selection list prepared by the second respondent Karnataka Public Service Commission [for short KPSC or the Commission'], which had prepared the list of candidates selected for being appointed to the post of Lecturers in the Government Junior Grade Colleges in the State of Karnataka in respect of subjects Sociology 184 candidates [subject matter of WP Nos 26902-09 of 2009], Political Science 179 candidates [subject matter of WP Nos 26535-39 of 2009], History 180 candidates [subject matter of WP Nos 25733- 39 of 2009] And in the subject of Economics 205 candidates [subject matter of WP Nos 25740-50 of 2009], English and other subjects.

(3.) Writ petitioners were also aspirants for these posts and had filed their applications in response to the Notification dated 24-12-2007 published by the Commission inviting applications for selection to as many as 2550 posts of lecturers in government first grade colleges in the state in different subjects. Writ petitioners had all participated in the interview conducted by the Commission and their performance has been assessed by the Commission. The Commission had interviewed all eligible persons who had applied to these posts and who were found eligible in terms of the qualifications prescribed as per the Karnataka Education Department Services [Collegiate Education Department] [Recruitment] Rules, 1964 [for short 'General Rules'] and the amendments made to 1964 Rules from time to time read with the Karnataka Education Department Services [Collegiate Education Department] [Special Recruitment] Rules, 1993 [for short '1993 Special Rules'] and amendments to these Rules from time to time.