KARANTAKA EXAMINATION AUTHORITY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ petitions No.2899/2024, 2093/2024 and 8884/2024 are filed by the petitioner Karnataka Examination Authority (for short 'KEA') challenging the orders dtd. 3/11/2023, 6/11/2023 and 6/12/2023 passed by the Karnataka State Administrative Tribunal at Bengaluru Bench (herein after referred to as 'the Tribunal', for brevity) in Application Nos.1715/2023, 1161/2023 and 3051/2023 respectively.

(2.) Whereas WP No.2901/2024 is filed by the petitioner-Sri Yogesh B.N., challenging the order dtd. 3/11/2023 passed by the Tribunal at Bengaluru in Application No.1715/2023.

(3.) The brief facts of the cases are that, the KEA was entrusted by the State Government (Respondent No.1), as Selection Authority for recruitment of 1242 posts of Assistant Professors in the Department of Collegiate Education, Bengaluru. Hence, respondent No.1 issued Notification dtd. 8/7/2020 inviting applications for the post of Assistant Professors in Electronics as per Karnataka Education Department Services (Collegiate Education Department) (Recruitment of Assistant Professors) (Special) Rules, 2020, wherein, the qualification, age for selection and appointment to the post of Assistant Professor for collegiate education were prescribed. Thus, the KEA pursuant to the Notification issued by the State Government, issued a Notification dtd. 30/9/2021, inviting applications from the eligible candidates for the post of Assistant Professors in 26 subjects. The last date for filing the applications was on 6/11/2021 and later, it was extended till 30/11/2021. In terms of the Rules, 2020, a Notification was issued to fill up 1242 posts of Assistant Professors and as per the Notification dtd. 8/7/2020, the posts were to be filled under the quota of IIA/W, SC/W, GM/R and GM/KMS. On 18/11/2021, by a Notification, declared the equivalence of Electronics subject for the post of Assistant Professor in terms of Rule 2(1)(b) of the Karnataka Civil Services (General Recruitment) Rules, 1977 as per the recommendations of Expert Committee constituted.