MUKESH @ TINO SHANKAR PARGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These intra court appeals are filed under Section 4 of the Karnataka High Court Act, 1961, challenging the correctness and legality of the order of the learned Single Judge in Writ Petition Nos. 104674-675/2016 dated 24. 03. 2017 whereby the writ petitions filed by the appellants are dismissed.

(3.) Considering the arguments of the learned counsel appearing for the parties and analyzing the material on record, the Notification impugned has been held to be valid and the writ petitions were rejected in the said batch of writ petitions (W. P. Nos. 104721-25/2016). In the light of the said ruling, the arguments advanced at the hands of the learned counsel appearing for the parties was considered in the present petitions and the contentions of the petitioners has been negated by passing a detailed order. Aggrieved by the same, petitioners are in appeal.

(4.) Learned counsel Shri F. V. Patil, appearing for the appellants would contend that Rule 17(2)(B) of the Karnataka Co-operative Societies Rules, 1960 (for short 'the Rules 1960') contemplates that the candidate must be a graduate from any recognized University established by law in India. The 3rd respondent has prescribed minimum of 60% marks for general category and 55% marks for the Scheduled Caste and Scheduled Tribe in BA/B. Sc. /B. Com degree obtained from the recognized University as the eligibility/qualification for appointment of second division assistants, which is contrary to the said Rules.