KARNATAKA SHUDDIKARANA SAMITHI Vs. CHAIRMAN

JUDGEMENT

(1.) THIS public interest litigation (P.I.L.) is over not giving the reservation in the matter of appointment of Assistant Professors in the various departments of Kidwai Memorial Institute of Oncology. We are disinclined to entertain this petition on merits, as P.I.L. is not maintainable in service matters. In this regard, it is profitable to refer to the Hon'ble Supreme Court's decision in the case of GIRIJESH Shrivastava And Others Vs. State Of Madhya Pradesh And Others ( : [2010] 10 SCC 707). Paragraph Nos. 14 to 19 of the said decision read as follows:

(2.) FOLLOWING the afore -referred decision, we reject this petition without expressing any opinion whatsoever on the merits of this case. It is also made clear that the rejection of this petition will not come in the way of the aggrieved parties approaching this Court or any other forum for the ventilation of their grievances. No order as to costs.