SHASHI PRASAD GANDHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ petition in W.P.No.10843/2021 is filed seeking issue of a writ of quo-warranto quashing the Notification No.DPAR 60 SLA 2021 dtd. 3/4/2021 as per Annexure- F by which the respondent No.3 has been appointed as Chairman of the Karnataka Public Service Commission (hereinafter referred to as "KPSC") under Article 316 (1) of the Constitution of India, while Writ Petition in W.P.No.12030/2020 is filed seeking issue of a writ of quo- warranto prohibiting respondent Nos.4 to 14 from exercising their duties as members of the Karnataka Public Service Commission who are appointed in terms of Notifications produced at Annexures-A, B, C and D.

(2.) Since both these writ petitions, though filed as public interest litigations, involve identical facts situation and issues concerning appointment of members and Chairman to the 'KPSC', they are heard together and being disposed of by this common order.

(3.) The grievance of the petitioners in both the writ petitions is that the State Government has not considered the directions purportedly issued by the Hon'ble Apex Court while appointing the members and Chairman of the KPSC and that such appointments have been made without there being any rules and regulations.