R N NANJUNDAPPA Vs. T THIMMIAH

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 Article 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 9-2-1967 which reads as follows: GOVERNMENT OF MYSORE No. ED 91 DGO 58 Mysore Government Secretariat Vidhana Soudha Bangalore dt. 9-2-1967 Magha 20 S. E. 1888 NOTIFICATION In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, and all other powers enabling him in this behalf, the Governor of Mysore hereby makes the following rules namely:

(2.) The petitioner in W. P. 473/ 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 W. P. 482/1967 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.