STATE OF KARNATAKA Vs. BASAVARAJ NAGOOR

JUDGEMENT

(1.) THIS appeal is filed by the state assailing the order of the learned single judge quashing Rule 3-b of the Karnataka civil services (general recruitment) rules, 1997 (for short the 'rules'), providing weightage of marks to rural candidates as void and unconstitutional, as it violates articles 14, 15 and 16 of the Constitution of india.

(2.) AFTER disposal of the writ petitions, some more writ petitions are filed challenging the said rule. So they are posted along with this writ appeal.

(3.) WE have heard writ appeal and writ petitions, and are disposing them of by this common judgment.