CHANDRASHEKAR RATHOD Vs. KARNATAKA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The prayer in this writ petition is for quashing of the Final Select List dtd. 9/6/2020 as being voilative of the Karnataka Residential Educational Institutions Society's Recruitment Rules, 2011 and also for issuance of a direction to consider the case of the petitioners for selection and appointment for the post of Hindi Language Teachers, since they possessed higher merit than the candidates who have been selected under the Final Select List dtd. 9/6/2020.

(2.) The controversy in these cases arises essentially by virtue of the requirement of possessing of educational qualification prescribed under the Notification.

(3.) The petitioners contend that they have possessed the requisite degree qualification, whereas the respondents contend that the petitioners do not possess the qualifications prescribed under the Notification in the Cadre and Recruitment Rules.