STATE OF KARNATAKA Vs. B V THIMAPPA

JUDGEMENT

(1.) As common questions of law arise for determination in all these cases, we propose to dispose of them by a common judgement.

(2.) As on 1-11-1956, on which day the new State of Mysore, now called as -Karnataka, Comprising of the areas called 'Bombay' Coorg District, Hyderabad, Madras and Mysore areas came into being under the States Reorganisation Act of 1956 ('SR Act') as a unified linguistic State for the alround development of Kannada speaking people, a large number of Service personnel from those areas with varying service conditions in their parent States stood allotted to the new State. The problem of integration of Services of those allottees and making uniform provisions relating to their conditions of services posed manifold and difficult problems to the new State. The new state also expanded its manifold activities inevitably resulting in the recruitment of a large number of personnel in the various departments of Government.

(3.) As to the necessity to prescribe departmental or Service Examinations in various departments of Government with their own special requirements, there were no two opinions. But, on the modalities of prescribing them, the matter again became complex and even bewildering, some tunes by the Courts also rendering conflicting decisions on these questions. Every effort made by Government in that behalf was blocked and did not meet with success for more than 25 years.