NANJUNDAPPA R N Vs. THIMMAYYA T

JUDGEMENT

(1.) The petitioners in these writ petitions challenge the validity of the rules called "the Mysore Education Department Services (Technical Education Department) (Special Recruitment) Rules, 1967," made by the Governor of Mysore in exercise of the powers conferred on him by the proviso to Art. 309 of the Constitution of India. As identical questions arise for decision in all the above writ petitions, a common order is passed. These rules were published under a notification dated 9 February, 1967 which reads as follows : <FRM>JUDGEMENT_33_TLKAR0_1968Html1.htm</FRM> This document is marked Ex. F in Writ Petition No. 473 of 1967 and will be referred to as Ex. F hereafter. Dr. T. Thimmayya referred to therein and the State of Mysore are impleaded as respondents in all the above writ petitions and they shall hereafter be referred to as respondent and the State, respectively.

(2.) The petitioner in Writ Petition No. 473 of 1967 is now serving as Principal of the Polytechnic at Mysore. He is a graduate in Science with Physics, Chemistry and Mathematics. He took post-graduate degree in Chemical Engineering of the Madras University.

(3.) The petitioner in Writ Petition No. 482 of 1967 is a graduate in Mechanical Engineering of the Mysore University. He is now serving as head of mechanical engineering section, in C.P.C. Polytechnic, Mysore.