K BASAVARAJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitions are directed against the order dated 8.6.2015 passed by the Tribunal whereby the Tribunal for the reasons recorded in the order dismissed the petition.

(2.) We have heard Sri.M.B.Nargund, learned Senior counsel appearing for the petitioner.

(3.) The contention raised on behalf of the petitioners was three fold. One was that the petitioners though were selected as General Merit candidates, were belonging to SC category and therefore while taking decision for termination of service pursuant to the decision of the Apex Court in the case of Vittal and others Vs. State of Karnataka in Civil Appeal No.7105/2001 dated 11.10.2001, appointment of SC candidates who were already selected were required to be considered. As per the petitioners, if inter se merit of the SC candidates who were selected were considered with the merit of the general merit candidates excluding the weightage given to the rural category, the petitioners could not have been terminated. He submitted that the aforesaid ground has not at all been examined by the Tribunal and therefore this Court may consider the matter.