G K LOKAMATHA Vs. DIRECTOR OF TECHNICAL EDUCATION

JUDGEMENT

(1.) Although this writ petition is set down for orders, by consent of parties, it is taken up for hearing and accordingly heard.

(2.) This is an unfortunate case in which the State Public Service Commission appears to have acted in haste. The matter arises in this way. The petitioner was a teacher for a couple of years in Govt Junior College, Nelamangala, during the academic years 1973 to 1975. The Public Service Commission by notification dt. 5th April, 1976, invited applications for the post of Lecturers in Science and Methematics. The notification prescribed the maximum age limit of 33 years in the case of persons having two years or more teaching experience. In response to the said notification, 'the petitioner applied. On the last date for submission of applications, the petitioner was 33 years, 4 months and 25 days. That the petitioner had more than two years teaching experience was not in dispute. In proof of the same, she had produced the relevant certificate before the PSC. She had also intimated the PSC that she had experience in Govt service for full academic vears 1973-74 and 1974-75. On the strength of the said service the petitioner claimed relaxation, of the age limit to the extent of the service rendered by her under the Govt. The PSC was satisfied with the claim of the petitioner and selected her after an interview. She was placed in the 'Reserve List'. Later, she was also appointed and posted as a Lecturer in Channapatna Polytechnic where she reported to duty on 12th January, 1977. On 30th April, 1977 the PSC, without notice to the petitioner, made an order cancelling her selection. Consequent on the cancellation the Director of Technical Education made an order on 3rd May, 1977, terminating her appointment. The order reads thus:

(3.) It is the contention of the petitioner that she was within the age limit prescribed under the notification of the PSC as she was entitled to the benefit of Rule 6(4) (b) of the Karnataka State Civil Services (General Recruitment) Rules, 1957 for the purpose of relaxation of age to the extent of her antecedent service.