H A HONNE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The writ petitions except W P Nos.41845-48 & 41859- 865/w2016 are filed challenging the order dated 19.11.2015 passed by the State Government canceling the entire recruitment and appointment took place pursuant to notification dated 9.9.2009 and also directing process for fresh recruitment and till that point of time to continue the petitioners in their respective posts. W P Nos.41845-48 & 41859-865/2016 are filed challenging cancellation of merit list based on a decision dated 7.2.2011 in 11th Administrative Committee Meeting and permitting 307 non-teaching employees to continue.

(2.) The facts of the case to be stated in brief are that Hassan Institute of Medical Sciences came to be registered under Karnataka Societies Registration Act as an autonomous body. Thereafter the Institute framed Hassan Institute of Medical Sciences Rules & Regulations 2005 and Hassan Institute of Medical Sciences Bye-laws. Based on the powers conferred on the Governing Council, the Governing Council of the Institute also framed Hassan Institute of Medical Sciences (Pay, Recruitment, Conditions of Service & Miscellaneous Provisions) Rules, 2005. The Government allotted funds and approved recruitment of staff of various levels from 2006-07 till 2010-11 by the order dated 7.9.2006, with concurrence of the Finance Department dated 2.8.2006.

(3.) The Institute issued en employment notification dated 18.6.2007 to fill up various non-teaching posts, followed by another notification dated 13.8.2008 to fill up non-teaching as well as teaching posts.