RENUKAMBIKE R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ORDER ON I.A.NO.XI OF 2017 IN WRIT PETITIONS No.13617-13627 of 2017 AND WRIT PETITION No.14529 OF 2017 These public interest litigations are filed, inter alia, with a prayer to quash the order dated October 19, 2016, passed by the Karnataka State Administrative Tribunal ('KAT' for short), Bengaluru, in Application Nos.6268 to 6395 of 2014 and connected matters.

(2.) Applicants before the KAT were candidates, who appeared for 2011 Karnataka Gazetted Probationers' Examination. They were selected as per the select list dated March 21, 2013, issued by the Karnataka Public Service Commission ('KPSC' for short). The State Government vide Government Order dated August 14, 2014, withdrew the requisitions made by them to the K.P.S.C. and ordered for closure of recruitment process of Gazetted Probationers for the year 2011. Being aggrieved, the applicants challenged the said Government Order before the KAT. By the order impugned, the KAT allowed the applications and quashed the Government Order dated August 14, 2014 and, further, directed the State Government to issue appointment order to the applicants in terms of Rule 11(3) of the Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997 ('Recruitment Rules' for short).

(3.) This Court vide an interim order dated April 5, 2017, restrained the respondents from making any appointment in terms of the order passed by the KAT.