SIDDALINGA DEVARU Vs. SELECTION COMMITTEE KIDWAI

JUDGEMENT

(1.) THE controversy raised in these petitions relates to the validity of the Recruitment Rules providing fixation of maximum age limit for being appointed as Director of one of the premier medical care institutions in the State i.e., Kidwai Memorial Institute of Oncology, Bangalore, and the procedure adopted by the concerned authorities in proceeding to select the candidates to the said post.

(2.) SINCE the facts pleaded in these petitions are fairly similar and the contentions urged are identical, these petitions were heard together at the stage of preliminary hearing itself in view of the urgency pleaded and disposed of by this common order.

(3.) DURING the pendency of the petitions an application was filed challenging the validity of the Cadre and Recruitment Rules of the Institute which prescribes the maximum age limit of 50 years for being appointed as Director of the Institute. The said application was allowed and the petitioners were permitted to amend their petitions.