MAHESH A.C. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in Writ Petition Nos.15002/2011 & 21131- 21146/2011, 16948-16995/2010, 17294-17327/2010, 17481/2010 & 17485-17490/2010 & 17723-17727/2010, 19401/2011 & 21520-21530/2011 & 41905-41908/2010 & 6747-6758/2011 & 908-911/2011 are challenging the order dtd. 25.05.2010 passed by the Karnataka Administrative Tribunal ('the Administrative Tribunal') in Application Nos.182 to 185, 187, 195, 197 to 202 of 2007, quashing the recruitment notification dtd. 18.08.2006 insofar as it relates to recruitment of Motor Vehicles Inspectors and consequently quashing all appointments of Motor Vehicles Inspectors made pursuant thereto.

(2.) By the aforesaid recruitment Notification, the Karnataka Public Service Commission ('the KPSC') had called for applications for the post of Motor Vehicles Inspectors. The Administrative Tribunal, by the impugned order, has quashed the recruitment notification and the appointments made pursuant thereto on the ground that the recruitment notification did not stipulate one of the minimum qualifications prescribed by the Central Government for the post of Motor Vehicles Inspectors namely, 'work experience of at least one year in a reputed automobile workshop'. This is one of the minimum qualifications prescribed by the Central Government as per the notification dtd. 19th June 1989 in exercise of the power under S.213(4) of the Motor Vehicles Act, 1988 ('the M.V.Act, 1988').

(3.) We have heard the learned counsel appearing for the parties and perused the impugned order dtd.25.05.2010. In the light of the contentions urged by the learned counsel, following questions arise for determination in the writ petitions referred to above: