P S RAMESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the impugned order dated 07.08.2014 passed by the learned Single Judge in W.P.Nos.34075- 34076 of 2013, by which the writ petitions were dismissed, the petitioners are before this Court in these appeals.

(2.) The petitioners filed writ petitions under Articles 226 and 227 of the Constitution of India with several prayers, however, on 15.07.2014 by filing a memo, they confined their prayers to prayer Nos.1, 2, 6, 7 and 8 which read as follows:

(3.) The petitioners state that they joined services of the Respondent-Karnataka State Road Transport Corporation (hereinafter referred to as 'the Corporation' for short) on 28.04.2002 and 20.04.2002 respectively. The second respondent-Corporation has its own Cadre and Recruitment Regulations for appointment and recruitment of personnel. As per the KSRTC (Cadre and Recruitment) Regulations 1982, there are two modes of recruitments that is through promotion and through direct recruitment. Under direct recruitment also certain percentage of posts are reserved for in-service candidates i.e., the officials working in the respondent-Corporation. In-service quota in direct recruitment is prescribed so as to encourage the in-service candidates to participate in the direct recruitment and to get appointment in the higher posts.