L KRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On a reference made by Chandrakantaraj Urs. J, these cases were posted before us for disposal.

(2.) Evidently on a requisition made by Government of Karnataka, which is also the appointing authority, arrayed as either respondent-1 or respondent-2 in these cases, which will be hereafter referred to as either 'Government' or respondent-1, the Karnataka Public Service Commission, Bangalore, arrayed as either respondent-1 or respondent 2 which will be hereafter referred to or the KPSC or as Respondent-2, in its Notification No. R(1)4109/80-81/PSC dated 5-7-1980 (published in Karnataka Gazette dated 17-7-1980) called for applications from persons possessing the qualifications stipulated therein on or before 20-8-1980 to 108 posts of Lecturers/Museum Curators and Resident Pathologists to be hereafter referred to as Lecturers in the Department of Health and Family Welfare Services (Collegiate Branch) of Government. The post of Lecturer is a Class-I Gazetted Post which then carried the time scale of Rs. 900-1750 but is revised to Rs. 1100-2000 from 1-1-1982.

(3.) In response to the said notification, 2450 persons applied for selection and on their scrutiny, the KPSC rejected 27 applications and called the rest for interview on different dates at different places before the two committees of the KPSC, On interviewing the candidates that appeared for interview, the KPSC has selected the requisite number for different subjects. In that selection, the petitioners except the petitioner in Writ Petition 1566 of 1981, have not been selected to any subject and that the petitioner in Writ Petition No. 1566 of 1981 has been selected for the subject of Anatomy. But, her case is that she should have been selected to the subject of Obstetrics and Gynaecology (hereafter referred to as OBG). In these petitions under Article 226 of the Constitution, the petitioners have challenged their non-selection and the selection of others on diverse grounds that will be noticed and dealt in due course noticing such other additional facts that ale necessary in that behalf.