BASAVARAJ Y AMBIGER S/O YAMANAPPA AMBIGER Vs. STATE OF KARNATAKA BY ITS SECRETARY TO DEPARTMENT OF LAW

JUDGEMENT

(1.) Petitioner, a law graduate having got himself enrolled as an advocate in the Karnataka State Bar Council on 08.08.2003, vide registration No.1897/2003 and roll number KAR/1886/2003 has invoked writ jurisdiction of this Court calling in question the vires of the amendment dated 26.04.2016 to Rule 4 of the Karnataka Judicial Service (Recruitment) Rules 2004 at Annexure-H1 to the extent it does not include in its word, the candidates like the petitioner who before completion of seven years of practice have joined as law officers in the local bodies like BBMP keeping their enrollment in suspension.

(2.) The petitioner has also sought for a writ of mandamus to the respondents 1 and 3 to modify the Recruitment Notification dated 12.12.2018 at Annexure-G to the effect that the Assistant Law Officers-Junior Law Officers of Bruhat Bengaluru Mahanagara Palike can also be in the fray as eligible candidates.

(3.) After service of notice, Sri Dildar Shiralli, learned HCGP has appeared for respondent Nos.1 & 2 and Sri Vivek Holla, learned counsel has appeared for respondent Nos.3 & 4 resisting the writ petition by filing the statement of objections.