RATHNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are aggrieved by the recruitment notification dated 29.09.2016, whereby the respondent No.3, the Backward Classes Welfare Department, has invited application for the post of Cooks and Assistant cooks, for working in the Pre-metric Hostels, Post-metric Hostels, and Residential Schools (Both Girls and Boys), run by the Social Welfare Department, the respondent No.2, and the Backward Classes Welfare Department, the respondent No.3.

(2.) Briefly the facts of the case are that the petitioners were appointed as Cooks and Assistant Cooks, on temporary basis, from 2006 till 2016 in Chamrajnagar district.

(3.) Mr. N. S. Vijayanth Babu, the learned counsel for petitioners, has raised the following contentions before this Court:-