LAWS(KAR)-1979-1-1

Y H SAWKAR Vs. DIRECTOR OF A GRICULTURE

Decided On January 01, 1979
Y.H.SAWKAR Appellant
V/S
DIRECTOR OF A GRICULTURE Respondents

JUDGEMENT

(1.) As identical questions oT law arise for determination in these cases, I propose to dispose of them by a common order.

(2.) In WP. No 243 of 1977 the petitioners have challenged the notification No. R(l) 3868/76-77/PSC, dated 29-11-1976 (published in Karnataka Gazette, dated 9-12-1976-Sl. No. of Vacancies 9-13-942 issued by the Karnataka Public Service Commission, Bangalore (hereinafter to be referred to as 'the P.S.C ) calling for applications for filling up 30 posts of Agricultural Officers in the Department of Agriculture of the Government of Karnataka (hereinafter to be referred to as 'the department'). In ,WP. No. 7054 of 1978 the petitioners have challenged the validity of notification No. R(l) 4081/76-77/PSC. dated 14-2-1977 (published in the Karnataka Gazette, dated 17-2-1977)-Sl No. of the vacancies 1061-1072-issued by the P.S.C. calling for applications to fill up 12 posts of Assistant Directors of Agriculture in the department.

(3.) Among others the petitioners who are all graduates in agriculture are working as Assistant Agricultural Officers Class III post in the department. The next promotional post for them is Assistant Soil Conservation Officers which is now called as 'agricultural Officers'-a class II post-carrying higher scale of pay. In the Karnataka Agricultural Department Services (Recruitment) Rules, 1961 (hereinafter referred to as 'the 1961 Rules') 33-1/3 per cent of the posts of Assistant Agricultural Officers were reserved for direct recruitment and the rest of 66 2/3 per cent was reserved tor promotion.