D SHIVARAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS are aggrieved by the action of the respondents, particularly, the Chief Executive officers of the respective Zilla Panchayats, in inviting applications from eligible persons for filling up posts of Secretary, Grade II of respective Gram Panchayats, as the posts available against the backlog vacancies.

(2.) PETITIONERS are working as bill collectors and clerks and their promotional avenue takes them to this post, if they are selected. However, in terms of the a Government notification/guideline issued in the year 1998, filling up of such posts was sought to be regulated by 70% by way of direct recruitment and 30% of post are earmarked for in service candidates by way of promotion.

(3.) IT appears that in the meanwhile, the Karnataka State Civil Services (Unfilled vacancies reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes) (Special recruitment) Rules, 2001 (for short, 'the Rules'), a copy of which is produced at Annexure-D to w. P. No. 37697 of 2003, have also been brought into force, which provides for carry forward and filling up of unfilled reserved vacancies,