Karnataka Public Service Commission vs K.Sharada D/O Tukaram Raikar on 15 December, 2010

[Cites 5, Cited by 0]

Karnataka High Court

Karnataka Public Service Commission vs K.Sharada D/O Tukaram Raikar on 15 December, 2010

Bench: N.Kumar, B.Sreenivase Gowda

 . . .. .

IN THE HIGH COURT OF KARNATAKA AT BAN

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PRESENJT». ._

THE HON'BLE MR. JUé;$I€i§:"N I{131§m.;R , "  J
TI-IE HoI~z':3LE  ;;I:_Is':I#1'('§i«:V' 9;.' GOWDA

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Sri Reu%3eI1 Jacob. Aéivotieitfa)

K. Sharada

D/G Tukamm Rai.}<.az'
Agsszd about 28 years
¥'resent1y workizzg as;
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in the office of the
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KNNE,

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Sri Laxxrzizaamsirnhaiah.

Aged about 40 years

S / 0 Sr: Gang.§a:a}1

Assistam: Engineer

B.C.S.D. -- 2/I    --
Ctimrai Pubiic Woriiss Dep'e1u1'tm._-621:. "
H.S.R. Layaut.  .  

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These Writ Petitions are f1'.Eed under   .and 

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Depaﬂmerxt of Public Wcnrkss
Vid1*1an.21 Soudha  .. L_  _T
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Advocates I'03i__Ri3.;_  " ~ '~ ' 
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{he 1s1«respo:1deni. he1*ei..11_i-*i;r1e 'A11;1e§:'{:1'é'4~A_1:3 the writ petition.

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12

Viciheizla Souciha ; 
Bang;-1§0'1'e M 560 001 ...R&3s;)c}3?1d§§n.i_S~».Vv

[By Sam Raxlganaih S. J 0153, Advocairs for R_1;'"ié1:';dV"R2: :_.  M
Sri S G Pzmdii, Advoctaie for R:3':  " 7     
Sri P S Rajagopai, Senior Coun2:€.§,._f{:.r  4.
3313/ P S Rajagopal ASs0{:}.a'tes3,M  P1faé3a.r 1na,v 
8: K Put't,egowda, Ad;-'o<:a1iesjj. for F{é¥;'=.    .
Smé. Sheela K'I.'is.'r1na§"1, A'{3A a{o§' R5 '2=.r_v1d,RG'} _  "

Thsse 'Writ ¥'<:'ii{.ions 259$: 'fi1c:(:1 Lxtzdéi' A§ii'CIA€j.:.s.225 _:§.11d 22'?
of the C0:1$ti'§L1.i.i0n. 01' Ezzdia, prgiying to th'e:é. ofdez' dated
E9~12~2008, passed by the i£iarf:21t.2-Jsga :\d:'n...i;7:iS*;rai:§.Ve '.I'ribuna1
in so far as allowing tIz'e..Appl.i..¢éi'i.ir):i: Na,1758/1.3008, {ﬂed by the
respondent 1. 1:1e'rei.r1   'V  writ pet.'it.E<3n.

In W'rii Petition N0. _:3191.*c1' 2.-0:59 {s»I:_<A%1'1"

BETWEEN: * " ' " " ' G Kugmar V , Aged aboui, 4'.~6'y¥é'é3_1'S V Son 0f GGvi:1de:;pp2é,_?:V' x V Assisiani' Er1gi11ée_1' ' P1'e.se_ni.ly w'0rj§{'i11.g.'--at NCQ3. EXii~93g21<?.i'ify S:1.b--E)%Visi0I1 ' _ B':arigz=s,1-Qr€:~--Deveiopfmézﬁ, Az:th0rit.y . 'BEA Sfzgpgsiragz Compiex _ *I"iTSR Lagrtvsévi. " .

" ._E3€z_:1g§:E1$?@_w5€§?0 E 02 ...§3e:%.§t:§0z1er {By Sri S V E:\E21;°21§3i:3'1h21:3, S<:'n§{":r Cgkm/1s5€>% fag' Sri E? €iE:a1::gga};*:'i'2é.jg21 Redxijjgg §%{§v:3<%22é:%} AN D :

E3 Siaie <33" Kamataka By its Principal Secretazcy Pubiic Works Departmeni.

Kfikasa Soudha Bangaiore A 560 001 }.*ia1'na{.ak8. Public: Sem*ibe.._.C0Inm§S§3i013 A Udyoga Soudha R€SiCi€§T:Cy Parka House L' Ba.n.ga1o:"e W 560,----O{)1 V L Represe11ted by iié' «Sec:--tet.;1r}j ~ ._ u "

B N Keshava Pras_a_c i' __ V' Assistar; i3311gir1g3€:', V2789 * -.

Nea_1'«'C'i'1.a'11-.d.zﬁ;:14 1;:1_§/Q Li L \?V:«.1§.é.r Ta 1.1}:

Ba1;ig;a11(j1*ew 560 * K K .A¥x<%1§;%f1::V1ﬁVéihi«.. ' & % 7-Assista 13.1.' Eﬁxlgiﬂ 6&3, V"-ERD Rf NO'.94:"3'---,. "--§,:~:"r:._:_§}"1':z'a"§ é\§i1aya"

Be1'x.«i.nd.'I'e1ephQ::ez_ };"Zxchar1ge

-- .. B M Eiaaé - '-

PC FiyE{pE§iE1..&_

1.:s.a'§ys*o.;¢e {>131-f:¥é:i<;~,i.~ 5?: 19?

.. §:\j'sZ"'§§r'§;';4,ﬁ'.«'j:?,"§,S Q7: s':.3%;'a:1.'é;~ E';3g__.§é:';e:3ra 1?';-*"E'<iD E"3i"§%'ff.€3EVi_:E§V:y' wéérking" 35$, KNNL ME S%.:b~7E)i.V;ZSi{}:":

"E\1c{§{, E'i§§'@§<:s;1n1bi§ Savac%a':?;.i Tézhséeai " . E§':31.5;§a3:L1;:i:1 §.f}:'.5::¥.,:*i{:i: W 5§1 E E8 E§::eh2%:a:*e1§};§a .§'u~;s;'is€.2u11; E-7£}§f§I1~E?€F, W'}?%E§ , 4"15--.Mé1i'i'i, L'.-?'.I:§I.3.l.,'i:f é,/ 1.4 R/ at. Harthy, Magadi Taluk ]E3a11.gg"a1£:r£3 Rural Disstricti --~ 562 120 7:' G C Jagad£;*c*Sha Assisiani Engéneex", WRD _ _-- .

Office 91" the 1-\ss:;st:ant Executive Phgincar -- ' No.2, SubwDiVisi0n A. ' E\4a17keting Qexrelopmleni I3roje(,-E;

Baiavadi APMC 'T '-

'1' umkur 8 H M" T Swamy _ S / 0 Ma1EikarjL1:1ei:Ia:h _ Asgistant E3n.g.i.r1eE3r»§' WEI) g R/at NO856, 3733 F-T.CE'OS"SV 5 201-" Ma'i1"1.,x4"'*TVB'L;:.<:§~:" V Jayazlazgzég 3 .

Ba;1gai.Qref» 560 "0 E11. j VV ...Respor1dez1i.s """ Adxrocate {Gr RE;

_ S1'i_ Sa:_:je¢v.A11g2i*éi A_ssz:>cia'Les, Advocates for R2; Ski PaIldiﬁl_4AE?Sé'{?.ié{'UiS,. Advocates for R3 and R5; " u " M " W,f.Ré;"3.-3_;':>"£3«:'1'"'ci€nt:-;"3 serveci: I3asa2.V21pré:£Q_hu S Patil, Se'r1i.0:;' Cousasel for 'VEvi;'s,VBaséavaurpabhu S. Patiig Associates; Sri 'A E€ira.;1jar1kL1mar, Aév<}cai.es fin' R6:

..S1'i Raixigagiaiha S. J 0139 Ad'«;o{t:5d;e fog" R17; M R. Shailendrag Act§V<}Ca7;.€3 50:' R8} X Pe§i':i{>:1 is. fﬁeci unséﬁr 27'm.1::::§<:=:::e 226 agléi 22'? G5 "EEECV«C€m:3%i'i1;'i§a3:1 of ir1c§%;;-"2;, §.}1"Ei,§i§"i§ 2:: qu22.s2: t}f:::< CO§?£"EE1"§{§'i"l {}'{'C§€F £i'a§:.&{iV_v'§9{~i2~20G8, 3:2 A'pp}.i{7;-itiozi N<}.3¥%5'"I?" Of 218885 and C0:<3:§€€:%;:ec§ azpgictaiiaras by 'i.§'}.€ Kamazzzzkez §a§ir:1.'i.'r§is:r2a'ziV:3 x T §"i?3:.§':1.;;%}. E§2é,'1:':;_3;3E0:°t%. Si} 523.? an {E36 p€E.%£'.1E£;:f:£:§" is r_:{>:"_a'rs.&éC§,€E=d; at V. ;'%;.:1§méxi::'€«A. 15 In Writ P€:LiLi.o:1 N0. 2-3682 012009 (SEAT) BETVJEEN:

Venkaie Gowda Aged about 46 years Son of late '\s"€:1ka£.€ Gowda Assistant Engineer « «_ Presentiy work.iI1g in the Ofﬁcéz of t'~f*._1e .

Assistaiat Directoi", '§'0wI'1 Plamtling ' __ V' .V V Bruhat Bangalore Mahanagz-r214--Pellike'-{'W'e-Si) " A ' Seshad.i.rp11ram . V Bangalore W 560 020 _._,Pe'tii.ic§gner (By Sri S VA__E\§2:11'a1s_iAI11h;1i';;._:'§ci§':iQ1' Counsei) AND: ' ' _' ' ' ' 1 Siaie 01' Kaernat.aE<;a"» . V fig ii,s.§5i"'i.f11r:jpa1 V ' VPL1bIi{: 5-;?\7or1§i:fs,VV 'Déj{;:3§i't{I1er_1i V \/'ikasaVS.<;:3.dh'r1 _ 'A __ I3an.ga.Iore '--w "566 «O0 .14 2 E.{.aif;1af.c11£a State Pyiblic Service C{)I11'£1'}iSSi(}{E

- .. Udy0'g:1,S'm1'dha R'.'€Si§€§E{'iff P5a'rk;;1 H(}{§$€ 3-LB:«1Ii'g.aI0§€ m '5"E«}(} 001 V . F{epr_€S:"%'_1_1te<§ by its Secreiazy ' f":§fS§E'£1'%:'Si E7':"as:»1<:§ ?aS}$§§§Z'E1é1Z2§. Ezlginasrg 'VVRIE . "::;;aa N9. 26;. 42%: Maia BCC Lajgeaé . jf$3'iea..:' Chemdrzz '§),,23!.},-'{>a.:£' 'efé.-"'2~2i;.:3,:' '§"zm';<:. E%2mg§2:k>§'E3 -- 568 $43 K K Raghupathi Major Assistant Engizaeer, WRD R/at N<>.943. "Lakshmi Niiayex"

Behind Teiephone I33xchar1ge V BM Road E-"'e:'iya1.3at.na ' Mysore District: W» 5'71 10'?

Gokuldas Major .V Assistant Er1g'i11€+3r, RVREI' --. V P1'esen1:1.y 'vV0rki;3.g"'é1t 1 V V' No.0-3, KNNL MI'SL3bADi\gg13SiOE1"=_ ' , No.5, H:i3-ekumbi,Wﬁétuadatti; 'i'aEuk ..

Be1g;aum_'i)i$t.riC:i;A~ 595%. 1_ V I3sh}v;a.r2}p§§.a_--.'. ' Px/IajL'u' _j \7VL V i1 -' ' " V V R/ at ha:;>:;§;y«é. Ma Taluk.

'V-Bangaloréz .Rx,;:'aIv DiSé;"ri.c'i: - 562 120 G Jztgad-ee'Sha.--

Majér " V ' " f--'\,ssis'ia:'1':.L_Eizgiﬁaer, WRD Eiﬁfiifigyez {sf ¥;'.hc~::v---As':§i$tiar1."1, Ex.%3c'utia-re Ezzgizzeéx' T~§<) . 2 .f' «Sub -Divisicm . _ " ?'y'f§£13?}€i€§I§§":g{ DeVe1<3§,3II":em;. Pmjmt " :;'?§ja§_;1W.i1{ii-E" AE'1R/EC T t:'.z::'§<1.i.'§ H ' f'x>",§ Sw21m}?

~. f%:E_z1§£>r "E%,f{> ?v'§2;:§§:i§§a2:j§m':z:i2%§"§ K ,s'%.:'§:~ais:a11€. Einggirzﬁeix EFJEZD R;"aé E05856, 3?"! E' Cm:s=;ss E '§ §/ 17 201" Main, 4*" 71' Biock Jayariagazr ' K _ V Baitzgaigre - 560 O}. 1 ...R<:s}3on;j'er;is ~ (By Sznt. Sheela Krishn21Ij,..,Adx'Gc:_3{é'f0:'_R1':= ' V {By Sri Na13jL1n.da ReddyghSe1zi0r._C*0u1'1s.e1" fr); ' ' Sri Reuben Jacob, Advoqziw-T'fof'»R2;} " V Sri S G Angadi. Advccam for "

Resp0ndenis«4,<5,' and'-".(" am Sr; P S Rajagopa'I';»L.LS'e;1ior C;@unse_1'_;1'0t'~:V Sri P S Rzljaigopaj f'3$SOCiEi'i$S. ' Sr; M N PrasanI1z;:::;1d K&.P':'£it.<:fg9wd21, Advoesateés for R8) This; Writ; I3€ti's,i0r1'isii1c.d 1:;~nd§:9'r.fxr*dci€s 226 and 22'? Of the C0r1s1;i1;L1t,io:1. of 1ndia,. pray'i'ng it')"'qzV1'a1Sh*"i11e Common {yrder dated 19«12#EO'O8 £31 App1:;;a'E',.iL3:_1 'Nu.\1V3'?'O of 2008 and connected £Xp;JEji€:3ti0i--1 the am.at.ak21 Administraéive Tribunal, _.Baf1g.§eiE0rfe."sQ,fa::_0;-ii pet4ﬂ.ior1er is concerxled ai Annexu'reLA\ : 2 In Writ P¢~;__1£§5:<;_NV¢3;.,2;a:5TS;3 95.2009 {S~«KA'I'} Bafwﬁgzg; ' "

K B Nara'si.mhv21 M~L1Fih:§"«.._ Agtxﬁ "f-313011.? 5}3}'€farS ' S_;'£iyLa_t'£: K N B§i€§3fI}18.£&1}Z1 " &AS":~3isf£i§1t. u£Z.:1gi§1e€1", }?'\7\z'D ' ,P1'€:;5r:§1vi.Ij;izaeizking in the O'ffiC:e sf {he E'3_3*<:6{€;§ii1?'€"{§§;gi§E'1€3<:'1', §\x'1f21j{>§." 3:33:33 {'x?£:'ess*{.} *iB:*s..:ha1f §3¥ar1g;:3.1©z'e M.a.h.amagara Paziike 3'~.I=.R S:g':.2;;.f;§%.--

E3a::gg:a;"i{;r€ -- 568 {E622 ,..Pez1'§tie:1<==;* éiiiff;-" EEK? S §?~;E'2u"29;:=si§.:3":%:.:1:: Ssrzim' Cs:3:,m:'=s¢:%E} /4 AND:

1.8 State of Karxlaitaka By its Principal Secreizxry Pubiic 'Works Department.

Vikasa Soudha Bangaiore ~« 560 001 K£1l'7f1£iL';}.ka State P'L1bEi€': SﬁwiceAC0111::1i$$iéi§*;:<... Udyoga Soudha.

Regidency Parka House Bzmgaiore W 560rQQ1 A Rep1'esem'.ed by i--1.s:rSe(t;"€i..;1;~y " _ B N Keshava Prasraﬁ Majog" _ Assisieint :f:Il'§§if1é.€f,€ W'RD" "

R/ at Ni: ,1 E 4"? ..M;:i'in_, BCC ' 1(217gI<>L1t 'Ne¢'.{if_VC1i1a'11d1'£i' Igaxytiig-1 ﬁnk VM,£3%a.n._g2:1gretz 560._()4_O ' 1%; aj';;gg_i;1:i 4 ' '"

'§v§;13'{3r As€si.s1"a:1t E11 t*1é:s:i{.;= WRD

-- , R/at °'Laé{7Shzr1i §\Ei1a;;23f' E':/E~ Read _ _E3v6ri§{a:'patz:a.

_L§?3si;£'i:::i', -- 5"TF'E E9?' E3~:'~3Tm;:1d "';%.'<';*§.'ep%:0:.1e f':XChE'LZ"':f__{€ G:}.§V:{':,ﬁV{,}é€ifi« Bégzféé A ' V;§ss§s%.a1'z:£ EngE:1{%6:r. WEI} E?:'"€3é3:'1€:Ej; "v"J<}:"'2»<'=:r:g§ at :€<;y<:w3. §i7?~é'§*~1'§, 31%?S'u.?:s»E§§%;'§s:;§.{;:r1 N235, §'Eir€:%kz§mbi. Sa*J21da§,£:£ 'Fa1u§r;

E3e1§§aL1:n ET}isst1"i{3I::w 591 EEG ii/,...

19 6 I*3shwar21p:§321 Major Assisiani Engineer, W123 R/at E-Earthy. Mezgadi Taiuk Bangalore Rural Dis'£'.riC't - 582 120 7 G C Jagadeesha Major Assistant Engineer, WRI) ' V ~ _ .

Office of {he Assistant' Execui.i~.3e Eir1gi11eE:_1"_' A ' " "

No.2, Sub--DiVisior1     W
Marketing Deve10pn1ent°Pr€)j€Ct.

Batawadi APMC  --

'"fL1mk'ur  ~

8 H M T Swarny _ V _ _

Major  A 

S/0 Ma11ika1ju.n.aiz:h  A _
Assistapj';Eragixiéger,.W"}?<D_  _ .

R/at F[_Ci"0s;~?§  " 

: 20""  453? T *
LIayVanaga1' '-~ %   * '

Ba:11§g;211ore.V_~V 565) O.1 _ §< ...R<-:sp0ndems {B}.-Y VSn1{;-- Si';_€e'i'2i KI"iShI1é:1I)., Aéxméctaés .fGz" R1; B}-*::3:fi N8.}'3j¥_iUdZ:1 Raddy", Seniar Cosmsczi fax"

81": 'Rtgzbézrg Jaeah, Acivgcafﬁ fer R23 Sfi S G Angadi, Advocate for R3;

Rwfi :3'ia.epS not éaI§«;e':1;

. R5 8 anti "F are serveci:

<Sz"i. E? S Rz»:jag{:'pa§, Segzéez' Cazgrisei far E;-;':;"2I"}7' S Rajagepai Ass0<tia1i'.<:s.,, r'X€1'€{1{?3'{.€S fax' 928} z v7E_T::f:§s§ ':?'€:*§E Pe'€§¥;é{>§": §i.}.<:d :.21':(i.€:' :%3.r°%;;%.<éEs:t$ 226 .2é.':1:i 22? {if Aé;.hé::_ii<::1.ssE.ii.:.:.zé<>'n <}§§E1if§§£L, p'm;§;'§:z§;§ ii} cy;2a:.se;%2; iine {:e:;:":::3'1s:>:*: m'<E{:=.:f 'a:§'_'§_§;=Ii§ 19«§2:-2:098 ii'; §:p'pEi<:ai.i<;:": §\§<::,§4»§'? ref 21398 ':33? iJ::h«€: 20 Karnata.ka z'XdI11EE'z§Si'.i'€1EiV("3 TribL1na1, Bangeliore. S(;"=f£i1<=.._Gz1 the petitiomzr is {'.O§}C€I't"I€d at ;'~XI1I'1EfXL1i"€+f\. ' . ~ AH 1..h€sa Writ Pe1'.i1:.ion.s cc>z11ing cm t"o1""'dVi<ét:éiiir1'g (in-"r:i§>1*§s:--.._ this day, N. KUMAR J., made the iiQ11VQ$=vi:2g_:' 0 R D :1?) R ' ' in all thesse wrif; g3€f;i?{y;'c3.n.ga. *:&}Vi<3.v."i3'rder passéci by the Karnataka Adx3%iVi';i:§ﬁZ1'21§'iv*eV;§'rE£a};1'fia11 tthailenged. Therefere, all these up V1;ﬁ:*VAvVc:o:1siderati0n i10,ge:i,her and disposed Qiigg-I;'V\{'.i€I~a W.P.Nos. 6559 t}:<L~i'£'s'.50és,!2?:.>C3'9: _ "

2. _ . V'£"»h:;*..,_Ka.'rr::1iIaka. Pubiic S€§'V§{',€ CO§"I1ET1iSSi{)?3 {for Shari 'i1erv:%i1":21f1;§3§".i:0 as "[3333 'COm.missi.o11'), issued a ;20éifi::2itiG§.:: aﬁéatci-_ 3'§'._»%'~{E5"Z iziviiimg appiicéaémns fer E'f3{TY'LETi§J'f3€I1'i :p0S'£:§" eff AASSE:-"§1',211'1'E, Ex<3Cu.té.V€ Elrzgizwers 31:2 Ehe Public V' A§£7{>:*ké§ 'f}¢M§,s;;:'i::":t:::é:.{ The m.1r:1bs':r 95 ;30s':.:.~: n0'a:;'.§.ed was $2 in 'Vi,§1é:€=:%:;§;id r:£§€,§f§{;.a3.i(>z1., '§."v"h§='3.:'1 Cc>[§1p:"i:<.;é:«:E 13:2 from awzongsi, Open '{'G'I£"i}§}éi'f§§f§C§"§1.€§.£'£E1£§§{ii&?h?§E;?-E5 agrzaé ':§ f2*{'211': En~éaz:%:'°i;éz:<=: {%23.z1é%d22i.€s:a 'E"'h€ iziééi 'é:§2?£é,'€? £03" z"e€:€§'.§:2E sf 22§}§_é§§{:2i3..§=:3:.":£; :?;§.€}5.2{3G?, . :_ E a/'

23. SL1bs€.€;ue;1i;.]y. the CC)I}1YE'1iSSiG§'; issued another. "111.g§§ﬁjit;?;}L*£{)1":

dated O8~{)8~2()G7, by which t.1'1é": 1'i11I}T1§(*3If."";V4.'gf eznhancted. The mzrxzbm' of posts £T§Qi,if§§§d in"ifo'i;§£1_'_:x,x}é§ :éiat "

of which, 84 posts were canciidates and 20 fer inmser-;?ic1e:_c:emd1~<jIates. V _.

3. The Gave:-nr11en'i;, '"-of K:11*22'af;:"§;§<.e1":» issued a Gcmcrnment Ortier dV:{i:r:?1_c1 i3G.'O':5';C>2 i"t3ga1'di1ig"'%}'1'e resemE;Lt.io11 policy under A2-iinties the Canstiiution of E-nciia. laying §i<3&§§*t1_1.he§:' ('.fC}f»I1':_}§.==."t1'1'€','I*?L§'.<'_;"i.?\_/'(3 tf:»<3.zi113y iayer policy. The said An.:1€Xii15é:_~ 1_&1. tQ E-1ﬁ1 é*3a.ic1 Governmem Order provides a list of peféezass {x--*1'zQ"Ve%§_17é:_»T'vrsgﬁg.-..<{:.!--£gibie £0 claim resservaﬁon under catego;'y' E§~E3@Iﬂ--A-~'L'a1;2d IIHEE of the Bac',kw212."d class:-3:-3. Nm;ic 2{'2:3 (2% ﬂ'*1€V._:-xaid ;'3'§,E}§}€X£iI"€ §}I'€}V§{§€S that a C21E1C§i€"."18J£.€E: whe is ' .3; "Gro7":1.:p--_§3",Qffis:te3* in {he S€'E"s,-'E€',€S of Eéze G{3's:€:';m2.é3I1":. :3. 33.62%, '%_;:§i;;{1':>}5§é'»--.i'{:;*A'::s;:;;3r\;2":'ii<>;%: zjazider '£37352 sgezié {7.2,1€:<3g;?<§r§r :1}? balskwzird {:§_;3sses;,. " ' L 22

4. 'i"1'1(: Karmliaka R<5se:"vaté01'1 of App{)iniT'1;§i'€%:1ts Of Posis {in the Civil Servictes of 'the State] for E%L1;jjai-- C'z=3é'di'c%.ates AC1, 2000, for Short; ihe 'Act', wass bxfmxgllt iI}'£.€:"!i F€bm.ary. 2001. Se<::i3i0'n 3 of the said Act. pr'uv*i..::fe::i"i~1ia§25_%" Qf fhe vacancies ear' marked for direpi, re§:rL;ifi?:1€f1f. viii' --r.:::=a.§:'}V1 {Q{ ca*{€g01*ies of ge1'1e3*a1 :<31:=;rit, Scéhexdtalﬁi Ca1s'té:f<_ 2m_d.. Siﬁ1.¢dL1led Tribes and each ('Bf the :éaiC§_§{):'j.es 0§=.0t.1'1é:'1' 3'3_ei(:;3§£'w21zfd.»1C1.as3eS shall be reserved for rural K'c;s;if1d_ida%;es; term 'rural c:a.ndidate:' had b63611 d€;fi11.ed «i.1'1""1.h§::"'s=ra1";"1 Anti. 'l*"1"0v'is::> to Secéion 3 9f the said Act pr0'v_ide_ci 11112;:vi.he 'vr:;j1:pept of ctreamy iayer madej &113]3'§_KAiACf%2ﬁ)1(§ €13 -pvé1*.vth_e 'order of the GOVE:1"'1"1ment with rega1"d'1',:> f'E'.'-S~'E31"'x,~".§13'.V,i*:','v.E'1 §l§S.,§,{€'.d'.%iI.1d€1' elezmse ~51» GE A.:'{.i£:1:-: 16 of the C0'11:>fi£11té<iVr1..$§'1ai§"ap'p§§;*'rma£:a£:is mz4:::a;'2dz'.s '€23 éhe ease of 3 1*z,:r2:1 &C.:11ﬁ dEd'12:'i;.e"' ..b€3i01:gi§'1§§;' "£10 C:€.:"1¢=:1"a1 E'v"i€*:'i"t 91" Oﬁ"§€*E' E3aCkwa:'€§ ':18;S3}i}'"S--z_ {*'.';~'.:(E'?(--.?*.§}"_€:,..{?2ﬁi{€g()»}.'}' E. élxercéssing p<*3w£-3:" zmdﬁr Secéitm § of §,.?:'»7g€'f gairtf; 27-'«.;:ii; {.239 State: {'z§3*«.,»«'€:r:'1:z'1{::':%;: Elam iS':3?..1€?€.§; 2: G{}'»"¢31'E"HE"£€E}11. Q§"€1€*Zf ééizsied E3.G2;G.£ whiith ::§a:°:%§'i::¢s:~; {",i'33E"i.E:§.iE'3 5159:-::<:i.s~:; 22%.}: ~,T:fé?§_%:;_':.%:'{§ is E°€f§}}§':1<"%Z;':§..§{}EE G? mmi {'.'£i§"§€§§{§2ii€'S§= The saaivii €%{§%;c:";'2§::@:":§; Eﬁréer aisc §;>:'<>=;§de:n:s for ihe: au.i}:2{:ri1.§es.-1 xx-*§1e:> are cgzizgaitieziig is % 23 iS$¥.1€ Lzertifictatezs fer the saidi purpose and pres<::":§3:és"fg>rn1s tllereio. Clause I of {he said G0ve3i'r1m&*i1t {:3FCl:i17 the concept of creamy layer shall a_ppl\;_ to cziiitE§'<§ll:>;téé;'»bélongiiég_ to general <::af;.<--:go'ry and cz1l,€g0rie$A;4ll~;»X',T Gf Backward Clauses.

5. The res;30rlden1,s ,%.:z3l_' Ei{):f).liC§VV?l1_iliV.i:311 lllo. 1770 ,1' 08, 1792/08, 1794/08, 3403/58. 4795/08.

479E:L/O8 anal 4797/Q8. in the Public Works 1Dept:E_" the '_'VVai:ér----Reso-urces Development Dep§,..lv'{VJRD'D) A':;s:;:~;t.ani,'"=§,--::{gi11eez's. Tliey applied in pursaiaiace 3.? il.a_,E:-..Said"n(ji:i.{i.c::s.1i0n. Thssy are all eligible to be c::3nsider'<:d undlrér {he »--i3'i1serv§ce quota. The '1"espondeni:s have gtlafgnegl. tlfml i:w::f;el'i'?; {)l';'lJ€?lGﬁgiI1g K} Cli§f€:'{:;}':. gmilp Le. l§--A. Elwlﬁ, El'§.l.l;X aéad EELS} of B;21{*;kwa1*c§ Cl£1SS(;3S aéaiegoiwsl in fav«:3L1r cf V .'v%.>§§"£:Z{§§':*-.4@f:£,{€[€g<§:?i<£S, Cf€i"lIE3Jil'1 §::<}Sl'8 am §'€S€3I"~£€Ci :25; par the "'§f€,'Ef:£E§°'é;"&1l;.l£.f)i'E'.l ﬁsslégty al' €'.h<:=. G{}V§%I'E1}"§1€3f:l'.. 2 24

6. Responciatltis 1 £10 9 are aCi§I}.i.'LiE"i'd1yI :G1'fGUp~B officers. "Except r:::~sspox:1c§ent:-3 2 and 4, i}1&::..__'4I'eVé'2,*uihe respondems have produced cert4if§cat.es iss%.:ed.--§:5:y* t.h_é'E."7 *;11$';1*::3a.r in Form--F which. is a czzste {:e:i:ii'ic:21t.eJ£S$'ué@:%» {*0 'perfsoﬁs belrzmging to Backward Ciassesﬂ <:e':i¢;é;§Qri4é3s"' A:jt.1'1ér..'~t_E1a.,r1Tffofw ctategery 1. The said (;:er£ifi§*.at€ "p{:;fSGzzé'-3:1 whose favour it is isssueci ..130t. i',.1r'ie' (:rea1ii1f layer as prescribed b}?V__G-overnméAmj_ oV£i_VKa'rf:ataV.}_<:a.VA_in respect of respondents 2 anci 4.,' QO1€1C€§'I]€3{}..T?3j;iSib1dEiI"S her»-*6 refu$ed to issue such a CTCFUfiQ.at€ in'T'E*?_Q:'§<i_1§F'b o:3..i4héI'V_'g;féu11d that they hoid Grouip~Ei'» pds'i{.s_» am} c0nS"eqL1e11_i1y, come within 'she creamy iayer as described .»'{30v£. Order. N<>*t.i<:'§11g '£:h€ said an0ma1y a::.j1c;£-ce;"é;iﬁa:2ite3%.s'" issued by the "§'ahs3iidar and 'taking 111%; {E5nSid€F3"E~§,QH ef me Gm:<:~1"I1.121<::":%;. Orciez' am? {E26 §i::""i;.her . A Q2:§':§--§ﬁ.§.§3£f€!.': §;:<.>;S§'.§i.8:é {he :"€$;>0:1=:§en§Z.s N8. E to 9 haéé C%:'{>L1pwB *;};>':~;?;$ =.,_i:51.. Gmﬂ§;., C{:smz11i$::;fZm": ;Z:'3.§¥;}';"§::.}+£:::E {E326 $ai€E "E'=:~':~%§§c:1r:§e§:;--:3A i=';§%':e1%; '%.h€i'r C3865 €Ei3Ti1.'2{§E. be itazzsgiiisired Llﬁﬁéf Ehe, {:;é;'£;e%§§§:::°éei=s "EE«:'%, E§»§%., §§§--g2 zmcé {E38 :32? Ezhéj E3:§,4:.*,§;;W£¥.'§'i"§ <:§21s:3S€s:. /' 25

7. Aggrievezi by thte said a<:iior1 01' {he CGﬁ%fi1.i$SiGI}, I"€SpO1'1d€I3'£'.S 1 to 9 have i'r1dividL1a1}3,r filed 21'p§1Vi'§%f;ii{§it344€:*»'Viﬁeibre the Trﬁaunal. The respcmdenis N0. 2 and -<§ 1"':':1' C2lS"€.€ certificates have not been_iss:,:ed_."by' Tah.Si.1.d.arS soughl, a di.}:eCt.ion to their Claim uxlcier H16 (to:1ce1iI1¢d {72i{.¢§or3r '{;'i£1%'$S€AS anti consequently for a dirVec:i;Vi:'i':L'r; to 'CE-&.}__1 U--'1_ér't: viii???'VVI}Q~;:SOE1aii1i:i,? test under the said category V_f'(3_12'V:'&'~,'f:1'L""vQv1,i()I{T1.'3l"ld E¥.Qi5{)i1'1'LI11<':3i'}'f, to the post of The 01116;:

respondents, respondents Z, 1'1E1V€ sought for a direciion i_(> 't1i_e Cé3Inzr1iSs;s~:i0r2_r1*ot. to igrwre the iﬁaim of the said r€sp0z15d<:§é.'is fox: 3-r:§i€e t'1=--i_:_z'i'« tinder the respective categories of Bacénx-*a'rei Ciglssesg. E1": éddiiian K} the ai'e1'e:said apgsiicatiexas, $éVé:f3.E*.0tE*2.e1'" a1;§p}'£'é9i'.i0:1ss had been filed amci 'per1d::1g bczibre "'i.h€ '§':fi§:::u:2%£~.. _ " ', _::§':i&?.}>=_§§':};~;.,sai1:8 and 54:9 :

8' ~ "E316 :"€3g3<::":d@:::¥;s; E Magi 2; £31 E:§}§}§i£':aE§{}.'{'£ _I'V€?;'§':«':~..},"§*"'°53;'{}E§ aziai 3.§»'%6;"'€39 are s§::1iie1§:§j; §:¥E2':<':,e{é as éizaé <3? %/ TTTT respondents 1 E0 9 in the af0resai.d writ. petitions :10: i.nt€1"viewed on the ground ihai they are CIE1iIE1iR;g:*-I'€E'>}E§I"'€é§£'[i§3'i?--_ 0:1 the bas3i$ eff:-1136 casta ceri'.ifica$,es._ ..Cl,1ai1en'§i'ﬁg*f%;e é'a.§ d. ae':ti€51:u "

of the Commission. Applicaiion ;'N0;[_"'LiF'53}'O8 _:éi1ici O8 "

were filed.

W.P.No.651O to 6513/2009 :

9. The in Jgpﬁiiatatian Nos.

1756, 1757, 1758 aigglj ﬁre all woriaing as Assis1;.a'r1t hi. this "Ei'ae;i5a_r it:x1er1.t...4:ol" Public Works. They app1ie«_iA"'[L;.y;d's3i" §§5:»r1'eraE"":::V;1{ég0ry in pLEII.'SU'c3.'I1C€ of the n0t:iﬁc:_ati0r1 .is s»ied" Commission for re<::'ruitment of E\ssisi:a m;; E.7.><<-:<:i;:.1;i*{9':m:V' Eiig"§ﬁée1*s undey the 'in service' quota. '?he_ -re3p0:'{de;:i's. 3135- cfézinaeci the berzeﬁi. ef :r€serva'ILi<3n under t3.{gfi€27;3,§ .%fJ.I_eri§, {.1£:.:x*21}}"Cat€gQ1"y. L3 S§,i§}[}OI"§;. Cf iheiz" claim; 1':.h€}.-* V :h§i~:>..:.?e:: 'V§'Z3éjI>';'Z')*'{4§"ij'1'v;'fV§i"§.. ::€:z'€.i§"é<:aEe::s in Fem; 2 21$5s'ue£§ by ihe <.:«:2:"2<:e3med a.zi:h0:'§§j'éS_, "£71.16 ;'€sp{3m.Cieni.55 'W€E§'€i i$$2m£% ir1¥;,€3:r's«-"E699 iﬁiésrs r€:::'j;z:é:'iV:1g"{}:5::r;: is 2a;p§§<3az" far me p<53.':"ss{>naE.i§.jy" Exist by éhég-: KPSC9 ..'E'?:€;*. S2';-'}.§€3 1*esp<3§2dr3:m$ were C8.K€{i Em' im.e,m-'%.€=w Llnéiei' the >, ;/ General Merit. {rural} czltﬁgory as they were €l.igiblé'w'I,:ﬁ2dEf the Same. The responclents ware not eligible iiéfmlé-t*«"f{_)r ini,e:'vie\v if their C£i'I'1CllClalE,EI'E3 ware to be c(3'v?:.s3i_{3':~?1fvéc§.:"L:rider"

general (',Ei{€gOE"§-'. The I'€SpOI1dfi'.I:TLSm2i1"3 "21'l:l;31§l§t§élCi3},-* officers in the services of the St3.l."c.V corne Within the creamy 1ay{::1f_v'as§ préscfibed <l>rd§:li~ C111. 30-3-O2. They were motll"i1fllc:}riev}écl! are not considered under Ge11l:f"a1l ~--Q;1'teg0fj' lflhaay were not eligible to be §nie:'view*edl.AV_ zictiorz of the Commission _3'3'1 1'}Qi. (§X§.en§f;é.r1g beiércﬁt of GE-ineral Merit {Rural} cat{"ég{é'1%y._AVVi'Vl31¢ :~":2t1:i§'{l.Vv;"esp_nndents filed a_pp§.1'cai.:ons before the '{'ril:)i3ri:a1. "c';ii'ec:.ior1 to the KPSC to permit them :0 ;)3.3't.ici;32i1rz:_éz'§£16 peréonality lea. In the said appiicatiens, Atliiﬁé' 5.&ElSO"..'SOLIg§}lil llll for 2: €lt3ClE}.I"E'E{i(}§} thaﬁ; pm'"l'.i<:>:r1 of the daiecl 30»3wG2 §3§°i:":g{ilf.e.g {E26 {}«':3'l2.€I'3.l lkéleréé {:'z__,;ral} V.c;i'iI@§:;:>ry z,.::;Cl{;%;" iéreaarzéfg l;2;"%.:€€3§S' <?<)z1{:e§>i: anti pregcrébmfg §*'{>:":1}. {:15 illegal 21:15? imfaaliéé.

E 3 %v// ,.z ' 28 E0. The app1ic::;1nts~; in Ap;>1ic:ai.ion N'c§¥.'5Q13fQ7 cerrespanding 110 Vv'? N0.E$418/0?' ~ R. Rayj§§t_i2;ih3:zja'"-and Applicatiorl 510.5015/O7 correspo:1dir1g to W?:"NQ;é34i:"1'?j.(3--? K. C. Sh§Va.ku'm.a1'. working in O1,h€'If"VCr{}V€I'?1iﬁ€f}J1"D{5§)El'i'U13ﬁIifS._ They 1'1ave not been interviewed }K4?Si:3_'0-:24"i.h6: g.m1Q1.11d.'~-_ that they are over aged. 'Fif}.ey céemcﬁded t1i'1:EifL'_'i;{ L11€v6['3}fb] ~.Qf the Gezaeml Rercruiimfzxzi RL1:}es a~pp1ie.:§ tr) T'.§'3.,§3: 4éLﬁ'C1'V:i}1<:y Ezmitled for the beizefiyef age :'_e.1é§x:;i1an azs.'ct3:1vt_§1i1j;V<;}d §,}1ez'ein, in which event, U16 C0:%1113;i1"'graV'e iliegality in not sailing ihezm for iniervie\v.'7 1 1. " ' ~' péti'[.§,O'I.1Q::{;-(3. Kﬁﬁletr is working as an Assistant E)n.gi::{ee'r'; 4prcse11 t'i§.{ 'un 'd.cpa_,n;ati0n in Bangaiore i)eve10'pment' Au*:h0ritf§.?;.__ " _ H:-3 V\7£'8UE;.'é.f)§}OiI1.i.€E§. as, an Assisiani Elngiizeer in ?L;1;)1.i'C; W"0'rks;'*§}_éV'pVé11'%.ﬁ1t:%§2%i'. (izgiring E991. HES 'f6C1'{Ei'tf:'1€i":?; was in 'ié'E"'£'T:'.':&?»;5»- 7s";§ iihe Rﬁiéé {:&¥.1§€"d £3725 §'Za:°;';21ia'E~:,;a_ §311."b§§c 'i3J<;>§§~;S ' V.VE:Z1.§;{iI'E§€?§i§'§§;u_f}_€p21I'*{'.1'IT:€"E1i. S£5:'vic6S {}"<Z<2{:r::i':rm:>r:£',} Rzsieis. $88 " .x§3§;§<?%i";4;:z1:{::.;i;f:i:a fﬁfiiﬁ from, E'}"'.8..:§E%§< R £5; §:~:é.21%:i-:53 éhzai, éffzss §'\:E}E"I£'2.&Ei1'ﬁ£&;i:'.,-§3"EE§")§3§C Vv'm"§:s; {§2"z'i§;;;"§'t4;1:;:»:: S€'£"'J§£3€S} {§%€CruE§me:':'i:'.} E 29 Riﬂes. 3.988 also Came 10 be f;'am€d si.I11111ta§:e(>;.;S[§;§;":_VThus there: were S€i'pE"iI.'.':1t€? and di.siim:t re<::"L1iimen{ p_é'rt3ii:.ing to Karnataka Public Works Elrigirieering E)(_é§3a4rir;i&ﬁLT~ Karnataka Public Works h:rigaiiie>n._' E)e&'1)a:*'tr:t--€:I1f{' "21. ' not,ific:e;r.tio13. dated 22.52,.200'.?' t.1'i'::

Eng.iI1ee1'ing De'par'E.me'r1t Sgwices 7[R€;-<:rL:iir:1c§.n;.if xii' §+_,Ss'istax1t Executive Engineers I)ivisi€>::.:L:'I""~..by (.j.GT§1})6?f§iVtIi'g'€§"'=:EX€iIf;:i§':aTVi{f)i"i) Rulea 2007 p1'€SCI'ibiﬁg the x:_1_¢i{}'1{;;j' pf réériaﬁgxaegfi, 1,0 thﬁ', post of the Assis't.ar1t '".[I_)ivi$io11.--1}, mode of Conduciing conapetitive <:Xarr;i":1VéJfi0r-s,._vprﬁépgﬁatien of seled: list, eta, aw/as; _iT;<§$5:;-.s=:c_iV. v.V"1"1'3§%"~«I?_L1b1ig* W0rk$ C0;Im1i.ss3'0:r1 Vide ihfiit"

E10§,ifiCEi{iQ'l'":"d2ii€d ii'i"¢'E'§'.€iC} 2,1pp1iCI;1'{.iOi}-S frorri rsligible (',&11'1diC§21?:.€;§" f{j;',12';*.§fi§%;.'*;;vg "1;i.p 52 posts of Assisiané Executive E1if§g;ir1b_<~:L::'r {DiVi$iO:'1"+"§§='Vzmi. G? which E6 p<33é;S 233%: €a§"mai::'k€d E01"

' V.V§.t';.::3e;-wicées'*._§'és;r1{iidates in KPWE}. E'et'éi'.'iG::€:§ ambméited his . ez.T§;;.1Ei<7~:%.?it;:;:1 gi-:a;--v"a1g};g:i:2s%;' tbs saaid; :2ai'.iﬁ€:3..i:i<}::. Er: the farnzai 0f *§;'::2§.-3 ap§;éi~;éL*_'.§§i§§1 221; SE. i'\E<3.'?Z ii is S§§€;'.{:§f§{?:/3.3}? staéﬁii as 'n.1E'1€§{".§"' : M w5.......,.', 1 30 "Do you ciaim in-service quaia? : Yes 0, No O For PWD employees oniy. if 50. shade Vfine apprapriate circle" H

12. On 8.8.200'? yet anoéher :1c>i.if'E{:2uj'i&;nv.{:;é:t1x§€3 be issued enhancing the number ofvgzzeﬁsts ' 1'Q%;:.'VQ't1'Vf'£3'f:' a which 84 posts were 6:'c1}."1I}611'i:%2'§i%(T1::._'_ f'€';':V1' candidates and 20 posts f<)i"V._iV:r"1~:..s§e3rx.r"iA(§'::...Pétit£e::%*r wha belongs to category under 2A.

Responcients 3 to 8 hv23("w; b.<=,>eé«r1: appointed in 'Natal' Resources Dep2u'1,1ner1£"iﬁsr:S1'iO:§f'»WE{i)] €i:Li1;:iz1g the yaar 2002M 2003.¥__ Thii' ;5e'i:i€1*r;ﬁe1f"e§§ﬁt_e1'1ds that the two depar'::11en1:s are separate"V.Le1'A:iitié:s "1'.1Aéw'iV1:.1"'.g§ 4sepa1'ai.e rec1':::i1.me-m. ruies, Gm

145).} 1 31,99 K1333/fV V{Vfri§{é:i,i<>;: Services} {E?;ec:m1i':.rr:€:";é. €}§ASSiS1E1ﬁ'E A «f£~?;f{§,g;i:3é:§:":~=_ ';2;:;_2d &L1:r:§0r Engineers} Spextiai Ruies, EQQS was .i*3§;z&é{%L:"'~«P§L2E§'T?'{2}{_b} 9%' the said Ruies s§;e£:%§i.ca.§§y przwédess {he gztace §"iiéif}§S 0f 5% far 6229?: §:6:21i' £3? S-3€}'°Vi{?{:'. szxbjeati {:2 rzlaxzlnnxnz Ag}? 38%.-:i3Ir1a1E.E be aciéeii ii} {The §}€fC€'.§"§ia§§€ {:5 £493,211 iziazrkis gaiétzraéé ' 5:; c3emd%é_2:é.£§ £2: ézirfui. :;z,:&§3i§E;° :-':x3.'m§:";aé.i:3:":§ if :?~sI;4:<*:ir1 stazzdridzzéa ._ E iv/I//4....

AA a2:§:.§::° 'v§7.:3f{?€§§3*{, 6;? ap§31i:%21i;'iaz:;<; §"r<}::: G§i"i{?ia§:% ::2?€:=:*k§:§;§, in " "Re_:=;C%;z.r{?es; D€§321:"I::11€:*:':%i §.§1.zé§z::iiztzg' :'€S;2(;:1:§e::%;§ 3 31 has served on c{>:3i,ra<:1: basis; as Assistant I+Zr1.gines:r_"cs3.jTJu.r1.i0r ingisaeer as the erase rs121;,=-' be in the Ir*n'ge1%',i(mj'E3ep;¢:*£I:é¢_n[i. of the State. A car1dida'§:e who is working 0_n._,<;d'nii'a§:'i .baSiis.. PWD is not eligibie fez' such we§.§__1hi.agé«Qf35%'{.E)3* <3_ach'yeé{_:' of service iike £1 C()I]U;'E1{'I €ngi1.1eer ii}. the AErrigé1¥_Vib'n_ De};ﬁéi1rtﬁ'1€I1t. Thus, the ré2C1'L1§'tII1€I1't rL1I€S_ I.V~,-'{§*-d€3pVaI'{1;11€if;1';E3...{}f{}E31'EHf.€v§.i;1 seiparate fields and d€{.3artn36:1i:§_ 211$: separgité." Itgis csnly after the publicaiion of n1av1'k:3_1;is'c'2:11d'e1§giE5'i1_it'y list i&*i't}: reference tie register number thr: p€4i'iV1;i0%,';éér1'].é;~21i'1;i;~Vih.a1. iI1e1.i.g.ibIe WRD Engineer ctan.c§i€ia_t.es fhave;bs:e32 '--r:Q:ris;E:i€i*ed under iryservice post; "1'}1e_[15e1vi.%iiQt1t,r \s2j2i;t:._1_";0t: afzwan-3 of the said facé at the {ime of parti::ip:.'1_tir1'g.V_infmvé'--.r§v':"ii't'er1 e:X21n1i113J;'iG11. ii; is only after Com-.in.g to 41%:220wV<3'i" Séarne he has preferreci téxis Writ Petitien A Ch«21§€»€*z'g§i1*1g§maﬁa' :§é§éc'u0n ameng Qthm' grotmés. ':23 .:E~'1fI;--=:": Pubiic Siirvice CGE."£1;E"§}§SS1:0Z"§ ﬁg: 'aha zrepijs "befere 'iéwg '§'§*§b:;::21E 'i.r21a-*e'rs.%.:.1g {he aibresaiﬁ £1§€§.?f_8J;.§{§§"iS s§€.z21.ed éha:

15sf21'§.€;%§."

1-"W Q / / 8 E $9? / 32 eI.ariﬁeat.ion has been sought. {rem PWD in ézhis as per Eetier daied 3}-ii.-2008 a §;het.eee'py ef whi(:h:--. AI11"i€XU.E'€wRI has informed that theA»Vapp1ie:e1iie'11e{_"fe§*tVa1:dcrj by the applicants through '?='_'WI).

(C0r:1.municat.§0r1 8: Bllildiviljgﬁﬁl 03;'-VCiV}*';%ef' Resources Development <3-113;?' E;3e ireaied as applications from Accordingly, applications of respondents 3 "L0 8 Engineer, PW}?

(Cen}I11u11ir;at.i:eE_1 8%" »Bi1i}edi'ngs) Chief Engineer, Water ReS0t._1rces_ ':;_m-r¢1b,pm;:ia~«+..__ Orgaliisatiosa 0111}; have been ezlteriamed. 'ii ;.s~s§a;~"m:. __fr1a1.;={hough FWD and Wat:er Resources Deve10;>me.:_;t. 'O'I'g3_HiL3£1L{iQ~'i{"l are bifurcated ihe separatien ef the txxgqi :iepa1't:r§'eeze is no: fL1§y eempiete a.11.<:E 'ijhai. eommen. V'.se'f1ie;9i§;4jy1fg§,.§2§{ia€ion. éisi ef E§SSi8lZa1"i§ Eingiygeere ii-3 beimg ":g&_;}e:fejé;é;{iIe . §e~:j 'jihe puepese ea? ;3:"e:"ee*:.ie:*:. E1 is; in {hie ei;*e:,z:;;1.s£.2';.%f;ee'., :"ee§3enéer:te 3 "E3 8 have been permiéied ﬁe a.§3p'i.y §ef'iEt1e?".pes§' ?;;'3};* we:,»: 22.5; far &::;'s:~s e<:m:e:'3§:*§af::2 <3? Eéze a§:=;:z¥;§a:2"::1*{. E % =_,/ 33 is conctermzd the sarne has; to be 1.ra1v&r&2ed by resp9f1d_éni:"No. 1- State o£'E{amai21ka.

14. The State at para 6 0_f..i..h;:3§ sizi_i.éiiéVé£2f_': .0f'0bj.ec:v£i0fm_ "

have made I-.he:'ir position clear. T11-.e}r :§i1bﬁ1ified~i hatV; :iji'=:.¢§?1.hc ve "

insirucied the KPSC not to.

Govemmeni as irysemfice [j ri3;3a1*'1.ment'. of Public Wo1"ks and .ﬁ:'ﬁ5j'{f1;{:{,iOH C€1II1€ to be issued by t4hisA._res;)Qn:i€:}1i.4V. )y1:"§"1:.€ faci; that Public Works £)e§)2:i_rt.§I'§:~:'i1_1 h}.1s _ié§su§§riA._ VV{iC}1ii'1IZ1Of1 seniority list. 01"

AssisE,a;1"1i: "EVrs:ri§s Depart::mené', and Ir'riga1';i(>n Depa?irz1s:1*1t ?,$§'F'()+~t:§T1I'i'<:.;11'ic}:'1 dazcrcl ZQWBWZZOOB. Verticai bi1'L1:"Caii{)£*; of $Y\}\:'OfkS De'partmer1.t anti I1'3"igaii.01.1 Dep21rtme£i'é. h.'-£1011. takrsgrx piactix In ether Words, it is Si.';I'E}:I1j'ij?;€d, ' ihai' '{;h.e«'pr{3Lt€ss of bifL1:°c2m%.011 of E.W'{': sen-was » 1:'1--a::1<:iy;«.§*:;"Eés; '€i="'<>:*%;s; I}ep:5:'ﬂ;.:":'1<:é11':'. £1i"§{§ Ez*:"ig21%'i::z:": E)<::§7>23;:'é'm::%:"1ii. is . ¢EG'v<*.:.'t';';:n§::.EVfe:*.*;;:é} E§:1 faciz? §,'£":£:% pz':><:é%;<::-5; st}? ':>i£3.:rC.a1.i;2gg {he §3u'0iic 3;*5;}2'i~;55=.~§;?<:L::f%;iA:*::: :«;»::z{i Er:*ig:3:1j{;':": §£é€?}""€i{.';€.' §$ heizz;-gg ¥;.E{§§ii*i'E up Er; 819:

pmCf&:?sé;; ii: is iimmii '%'.h2:'€'. r2':2m§; <3f§i{':<=.'i's wha f;',X€E"{?iE3€ E:h€ir :3§é.§<m 34 at: one poini of T.'i'I}1€ came ':10 be pi"Of§10'[.€d to the Vnéﬁgfhigher e;:ac§1'e or r€i.ir(~:d fmm service and c0:1sequ€ni1}-*. Ijihﬁé' 3;iié";Qf5't§on exercised by them has become infr'uctu0u.s."-._II'1 ivifzféi? ' C)f: ["h'i;':".'_ necassary steps are being taken u_p.i0_ir1x-'i_te cfpf;i_C.n 'f;$GfI':;_ ' among the Gfﬁcers in variaus, {fadI'€_iS. .E'a§_Jf3ak§I1g..iﬁ-to'"3_'€;:o'a:;::=§ of this fact, arid corzsidering f;ac.i appeinteé in Irrigati0'r1 é0t1sidered for promotiorl along 5.>~'.fi:Vh E1r1gi11:?{C::~./:§""app0i'§é€';ed the Pubiic Works Depairtment, t.h € 4.éi.'§1 3;§'ir1-1ﬂ§ci in the iI"rigati<>n Department ar6a.e'111'.iti¢r§« :haVv---:=:_ "Benefit. in respect of the ri;:c:rL1i1'.1i1'c'r_a1_._at:.{},ths:Vfags?Q5 Assistzzmi, EXe<::ut:iv€ Engineers Divisioﬁ E11 pL1bﬁ;(.?"'sV'DI:kS' ':D€pE3.1'[§I1€3I17., Elfid a<:C01"di1'1g1_*y*. the KPSC was i%';s€r11cvf.€<:§ to cczzsiﬁer thff' Irrigeitisn personnei as 31.21-

- «sé'rvie:*.é" * *f?;8;1T1 &id8J;€S .W ' " VV State has pzreilssrred 21 detaiieé «::<>:,:m.er 'gefsre €12.17: E{z1r;:a,f;j;;§{a Ad'r;1ini$E':'2:§:'.iar€: Trébmzal iziaiéiing éﬁheir S!;a.n.d V523; :":1.€:3.:' $63 $111" 2153 'éhe {f€}}"3€féE'§}T§ G? {::"z3;1:31§.,-" §:£--';jJ€§° azéci 'ghﬁi Qe:3'%::. 'Qr%:i'?.::':r$ givézagg s:i"§'e<%£' £0 ihe: Said e::':"<":amf§; £235,782' peiicfjg. '§"i::€§: C0nt.:::'nd 'ihéit a persson who falls w.it.hin thti C',1't'.E1I*.«3i:}_V§"-.§_.£ftj«:f'.t'i7V is 21 person reaching acivanced level or s;1a'Lus. A p.é_rS'c}2":V_'W't;0%~Vg.iVC<:s not belong £0 either 'SC or ST or any of cl33s.:3::§"__ n0t,iI.ied by vir1.L1e of the pI'OViSi:G".{iS_§3Or1fléIj3'}'é{ir_Lii1§}f;j'1;'4§1"L':.C1€ ., 16(4) of the Constitué.i0n is Ve::1ee1;"1<5:'d__ fey haxse' graacéhed ».a7L1§-*ai~1§:e social irzveﬁ or sstatus and t.hEz:9€fi7Qre ié"i.:1eEVigﬁ:>1e "f€51'v~~rc~:§e:"vat§£;t1 as 3 rural Czmdidate. To dei'.é':'_r;1i:1c whU;he3* aiperson who "reached an E'iC1'.---'"E1}'iC€' A__S13.C:i211 A Iejvei -,_{;~:i :-:.*{:atL1s fails within the creamy iayer, ec0nomic':$ss'£:22.tu:§;~ ¢;1aIi1e1yVV1Z'he income limit and properties held'either.'b't5iefigi'11g_:Q §*7iV;_11¢ cV};9'hisa family is also to be f,21?K€I1 iI1'1'.V'~r.V!' 'r_,}'.(_-3'€}()v"i.3.VI11.".<'V§§LS.SLEC:§'}. considering this aspect and by referrirzg icy t1?1€%:sé:'-. I:'::1<::1'.}:..__ £15161 aiso f<}§1awir1g a dezcisicm 0f the Horfble S2,{1t>;7s:11evC0{:rt Eeiating {:0 {he coilcepé, of {?E'€aII"£}' Eayer. «t:he«:'OrderAvHé{{ed 33.82209: {A;zn€Xur5~:'3} {tame {Q be "%g.;3:;::3§V1';»--.V_«§t :18. jzéssi. and proper :«:m{§ 31:1 a<:.::><m:i21::<:€;> w}'."é.§:: the lam? iaid &{}:>m;" $1516 fS'Lzp:"€§:1::% C0u:'?;., " AA 1%: " Fa. £3 i"u§*E.h€:'r s22%3rm7'%':.E:é%:i magi. ii: is :1 $<--E:':"£?'.1s::d §:aG$ﬁ.§::>:1 ' 8.% E*é1W 'J 21': {$.36 R-"€'E°§,.~' Gbjféﬁé ;'{::31'"1.:?.€p%: 95 E'€;?3§'Ei"'£E%¥:§G§": is ':10 "re:--'£86 38 the status of 8. group Of persons to reach the 1eveI"0f"-pezjsom; who are at the higher level. 'I"1'1:;:%; being the §)0$:é:t'§{t$ri>,vVV_':{*g--.:§§siidbe noted {hat admiéxediy, the persons xvh0...,§_ﬁ5_eV1Q1*:gT' ti) Zotheréﬁ Backward Ciasses under Article the; C_<Aj 1*;b53fLif:vi1.t:i'(>n"ﬁaref. V deemed to have 1"68.Ch€d advemce:t;¥¢ ihat of {he persons who Vé0 r1{>t"¥_)ve'1":>r:g cegetegerieea Spectiﬁed under Artide 16(4). {,heV311_§_p'ui§;neV€i;Cievernmeht Order while .insisti.ng Co;j1{:e:';).ff_:'r3f"Q;*ea.riij}"layee for persons belonging to other Article 16(4) of 'the Constimtion prescribes; {he canchldaies beloriging £0" ggenei;a,1 1*:1e3~=it_. claim of the aitandidaies Ceuld be eX1,e--nded preVx%i<'i_'ed %i'..».th;eir Case that. "me ;>e3;'s0r1s §3e1.0;'1gi11g tie ,E3ackxi?a::€;i-C1é13se5"ufider Article 16(4) of {he C0nsi;it;u1i0;1 a1j.;c_;_E. genera? h1e'r£i. car1d:;da?;.es are equaé in siaius. Such piea 'V ' eeé:'i'}n<j'{"E%eVV'ezzieﬂazined for {he eitrngjle I'€EiSQI"1 ":";%:23:':'. made? Aréieke ' E e'i'<:.

\ ';gm?;»<;jer is Caizferred 1.1§,}{}I?: the C~a{;v"£., 3% éijiezziiiﬁg .'f3§.'3'.'~'.'?:'§f\R:'E§i.I"e";:v!.£.:': in view" (3? the sseiéiled peeitien, 213:6 a§>5pE§<:':>;r1Eié;"2z:'e iteé. e§'2"E!ii.§e§:E E8 the ?t3e§§.e,f§ﬁ;. Sf 'EE'2»e {%:}*¥e:":1.:::e§1é. " AA GTerde'r'::ﬁcEe Am"1exure«~5. "ﬁle azbeve nar:"2:%,'.e€1 ézzeia pssitizm 3% L//..

37 of law L1Z"i11}iS'{.£1k£ibI:,---' demo'11sir8J.e that {he app1ica§'_:'£3 not made Gut any 02136 which V»-'E1§'I'3.I1iS inf.e_¥'i"é§re:'f§g.€'j:«--..[th.e irilpugneck order and 115-"nee. they 35:: _1.iE'ib1€f J["(')v'1I}¥".'.fV: £i£'$:1é£iAss<:d «€111 "

law.

17. The I'€SpO1EC1€}}'; _ 339.2, 4» ':3, fi-1.$<:1 separate objections. They co:}'{é£1VcE,--.Vby v.§rL«-:,.zc' of fiote 1 in the Govt. arder, rule': not apply to direct recruiiment of posts W11-irzh. insists' Esra :ag'p'i*es{:ribed period 0%' service in a_V13Q\vef:"V'pV£:si "<)1'1€:};;§{3€If_iVE§'{1('3'€ Viiiki past 21 qualification or eEig;i'¥:5'i1£é;_ ." - En" i;.1g;t;21n£;3'ursL1a:1£ hi} 1'10tifiCa'ti0n dt.' }?«4«Q7 I and' '1'esp0'r1de'r11:s have applied for appointmem'. Et,':"V'$'-iIf'.VE":tt1'\?-'i'£?_€' cemdidams, Le. by virwe of heaving <:x;3$;--"ie1r1(:€:1;E*;£:v"p<3é'£ of ASSiS'§8.r1i E111g'i'r1eer, '1"'E1€'refe:we, Ehese r€Lssf3io1:zic:'1:s fa};{ié'.ﬁd5er 12:3 e>s:empt.e-d eateggrjg arid the Rule V :«':"0n'ij;a:'i:1ée:% Es" i:1z1p§3E§::21E}§€u S§;'.{?{}%_'§€'.ﬁ}7, ii 2:233 iimiiandeii E316 '--SI:%.te azatgéeptecé éhé-3: €}i'd€*E' 0%' {he Eiiﬂ' in 'é.eZ':E'1TE2'E.é of {he AA E?'Jx?D.=... 19%??? hag ﬁifﬁifiéfii E§E3SC ti: ézxipiaixzené. éha ggzziw {:5 {he {§§i*€{3§.'3._{§§2*éi'§EEt,'{.€Ei G2w§3~»€3L'E iasued by "éhéi "E-?':';iH:::i;§aE §€Cf€?21'F},?, E 38 E<ZA"1.' dated 19-12438. A copy cf the said <:1i1"eC.ti0n 1:3 produced as Arzriexure 2. KPSC iS only 21 re<:ruiti11;__§ b0d:;rVT'._féé'}"§.ich is 1'eq_ui1*ed to make 1"eC.rL1i.t.ment. in acco'rdan<::e Kﬁ.--3"1'ﬁ"l.. ?.M1:i'ié':f.f_ and R€g111a1,i0:1$ laid down by $116 Lcigislation _ it }.'2"£C'~,§§I'S ~._ any locus whatsoever to maintain] the _§1bE}V';E_ \-';';'{'i"i.'-.336:-i,i1§0Vf1,V:A}'y'I1€1'Z'H. the deCisi0'r1 of the KAT' 113$ beé-:1 a.c:cepi,é3d.Alb}? t1F;:,<3."'St.'a£e Government. On ixhai, gmund V".--'.EiII1tV"I'}'.1'€3'VV'£i¢'51V":l'J{ iigtiiions 'to be dismissed. Even in.é~h_e of Vfpetiiions the respezzcfenis have filed C01-ixjtcif'i*2¥isE1:*:g"i}ieVgtry Same grotxxlds.

18. """ . _ vhf'-h€ '{:3ﬁaI'1:-::1<:g_fe ii*:"VVV--{}1ese applications was far app1y'i'ng'ihe' 'f,T(.)V1L7L€i:6}3.'1."Q'f:'V iayer to Candidates beionging to general €ia_LegQr5}? s_3ri'1;§":'e g';§_::'ound that the same is in vi01aiio:1 of 83$.' 3 Qf t.he"~AgV:t)V' '"fh :2 reaporzdenis claim; ass per the Kannada . - «véL:'S.ie5r:'A0fV'A'L.Efze Ac%t: 'f§h':)v*is:> to 8:303 pmvided thaii the <:0nc::3§t of H{f'E'.{*32Vi'1'f1§i no: axggsiicrzabie '£10 G<2ne:"2>.i E'~£E£3§'£'i. 21:25? ifzzéegary E '<:f_'§3a:<:}<;*a2;*:2§:%§;§Abiasseg. They':-3.£f<:§'6., 1:19 Gem. Orziez" daieci §3--2--€)E W£§%.3§{§" 23:31:: }T§.E3.'i?€'. ;}:z"e;i:ee::;°ib€t{i §'l??€1"§ <?z":%2:m},.-* $211:-'<:§" is; algmiiitzébété is ?

gab 319 Ge11e31*a1 Merii. and herme the Govt. order is ir1y§3:>_E£1€..§(>:1 of Seciion 3 of the 5'-XCL

19. "By the impugned Urdar, the '£'ri§:1;1;;§_:éx§V disf)'G5,.e4d4"'.._ of 40 appiicaiions including Ehe. €i.£?k§i>i3iC'i1_ti»iV>'n'5--._ séaid7.._ respondenis 1. to 4. The e1[3§);i£Tati'Q\~;3g:;§ /-are 2iV3.'3.'C>'§.'7.§3:ci that the Govt. Order dated vv1ri"i»:* _Ei Genegal Merit (Rurai) c21x1didz1ﬁ;~s_ 1a5&r'eV:V' 2ii;1vd gwescribes Form } is in vioiation of; Act, The Tr'ibLmaI also held ﬁe R€scmi.1;men€; Rules appiies §3C~27'I~I'iéSSibE€« There is no Compleie biE'L1r%:tat;i0:'3 "Works E)ep21rt1nen?i, and Irz*igatio'I1 Departfxzgfﬂ; aiaﬁi pezrsons working in both the GEe§a:ft:11e£45;%sV_é:1'f3,é1.igiv§:>Ié"' '£0 apply for me posis in §)'L3:Z"S1.l'c1I"lC€' Of [E3<52:1Q§:ii"E{;fat:i0réV;" ;§'.\._§_§§f'1€V€§ by {he said c<m"1m<:r1 Order da¥;.<--:d EQW . 'E..;?g~é£}8;; pi-?'t.§%;,i{};1er -- C»:>:1::ni$s~:§'.{m has pr€i£?:":fe::E §,%1§$ haze}: of . \;2.ﬁ*E':j.1 ;:ss:%;'§':viV<>:t{s=.--"' Gm: paégitéom pz'ei%:.rz"@:E E3},--* 1:216 f?:'1f';}}§Qjg'€3€S GE"

iE3'»:_;§3EicVT'iE;2'a:£:"E:é2 E%1::g;iz3::%<:§"§n§.;; §}<:§3a2"§;':z":<:%:3é; _

20. 40 The p{}i"I1'(.S that &1E'iS€'. for c<ms§d<:=rz11.i<m .8; wréi p<::*:tii.i<ms are as under:

(11 {2} 'E-362, Eemzs cf me not§ﬁ'cta:.ior2.

Wht3z:'her the Kamaz4aI<qm}';.zbiiC.'Sér":2i§¢€ C0r1'z.;nis3io:1 has locus siandi z.o[c!101iAi¢zA;g'C._ i:f1€'--._C4i3'£i£3I'VAQ[ jI:I'ae~.._ Kammaka Admi.r1is1'.r c:1_.i.L5(9_ Tri.lc}L.:»r1aI». =1Lé?:i%2';»"2, ﬁle Govemmeni. has» (2.C'C€p{€(i."ih€ 3afd:kja¢ign1e;'iz. am} .5 seekirlg Io z'r71p{er71ef*z'E.:h:3Vsaz71té; ._ 'T ' Wherher it1.--.<2:CLpp3:i.ccs}_rzis" A:é'rz._£iiled to the b€I'l€f{."{, Qf relaxaiforl ';}:f'§dér Rule 6{3b} of the _G:;=n._er'aZ Riecruf i:i:11e:1.i:7Ri_.;wlefs. 'PV V _{.'f"cc~:% C.rr3c;77i;; layer policy is appiicable to ' M iriserbice CC:-r.fz_i:i£CEttI"esf9 ' Wizeii-';er."f:E1»é5.emp£oyees who are warkirzg in WRDO aré"'eiz'.gib£e to appiy againsz. fwserazzce pOSii rzozgféeci 41 POINT NO. 1 LOCUS STANDI OF KPSC Whether {he KPSC has locus-«:i:'lja:2di 113;) c}_1e1Hei;;ge vtfié E}'.fd€f:' Qf the Kamaiaka Adminfsl.'rai:iL:e Ti:i.b11:-ﬁat! 'Vwhc2;1"~1}_ie' G{,§VL*er?£~.r?:eI2.i "

has accepted its judgmenie arid ff' i.t)_ ?§'"i".pI€?7?C}':§-I.'vV

21. Sri K, Subba CoL1nsei contended that" the Kzirtleéiteﬁiem'V1§i.;:§§§§§v}E';er2riceVVébﬁexraission has no locus si.and.i to against the order passed by 1',i*1e"'a*:ci.17':---uz1és._1 on ..t:f1e1"i1}S' .:é;"s:..i_1_4__V;é:1r1:*:{>'i; be said to be an agg1"i<%m--"e:d _1::$e:'s<3':V'":;¢i.::5 'iii (*.(3"L1:i:-lei: of the Order, the 'i'ribu11aE aiiegeti iliéé KPSC and haci passed any st.1*ictu1'éVse.ic§ ?€V,h.é:L onfy the KPSC can be said in be an agg--§ie'v%:ﬂ §>éErS"€;.:":_a.:1é, {hey are ezzéitieéci {:0 clméiegégge {he same . :§3efe;6::« '§ehisA"€Q:zrt.. On {he questim: sf §r:':4e:"§>rei.e;i:i0:} of a ~.;j'r0;?2>'i.séia3;5}f'_v» .{:£°*;1;:%m.?, car 2: {§é}1--~"€*.I'}"1E'§}§;3§';?L, Qzdegx wE.3.e:: zthsz 'Z':ri':3L:z:221E §2e;;<:~ §'E%~§,iZ1:C§' i'2£Li§'{ 2vii.E': fghe i;1i'e:'pre€.at.§{>z3 E33; me KPSC zmd has * 1%€:;_§e::"€,§=it§ {he sgaéd 'i'i';'i€E"§}:'é'.'?E%;§.§f}§"; :3? the ::L:E€:%>; zmié 13.95 am} 1:.E*;:-'3%j:"afe's_§i.i=~':°§ {E19 €f§r<>*v'€:"I'1:i§':e'::%;. did 313%. {*h2--'&'§::%:"2ggéir {Ex-é S_§Ei§7;";%';",' aneci an 42 {he cont.ra:'y accttrptsd ihe ssemze, the KPSC has no.«'lz>c}'15 .3:'_Z'GJ1df £10 cha11e'r1ge the order :3" the Tribunal.

cont.<:'nLion, he relied an seveanl juci_gmb§:r1.t.s of i.'he. Ea;)eE:>: vCOL13"v"[.-" " » 1

22. Per cont,ra., Srti N21z1j:;ndaAA[fiyaédyﬁ'1é:;ir:2e.;:§V«STe;é.ior7--. Counsei etpgaearing for the c:é>'n1 €r1ded [Viki-;<;:'{ .:,V 11:<3': '§;«r§.13.*V§i':::* KPSC has 21 right to <:haiieng'6§"1:.:IVfT1.Vé o;."der if arﬁy adverse remarks are also on meritss, if the interpret.a£i®. pfé{c;§cii ,"tz_{_'1?.-?SC is not accepted by the Tribuixual,' fiéz: {hat the KPSC is an Authsawity" ;fé)'1";?$ijt_jaV£E:d =%.1fIde1' the Con.si.itz,2ti0n and it is expected ta S(Z§"Li1;3'L'l1€}LlS1:f_ﬁJ1'If;}.'£i;;"ﬁhgé" «S*cat.L1i.0ry miss 9p€raE.3':1g in 'ihe field and if 111116: ..ir1vte::"p:'et£ati::~:iV plated by the Gaa-*er11rz1.e:1é or the auihezritiézs <7{:rie*::"V:_f;_::;é¢f. is <:o'ntr21r}; E0 the S'i,a§'.L1§{}E°:f pmvisi0:1s,,; >:i'1v'.ghi4 is <:.h:3.§§.€ng€ the 5212:? srdar befare {his Couﬁt 2:331 "iii.$'s;pp§:f§:~'{?;f his c{>m;<3mi<>:: ha-"r :"s'.-éiéea 0:": she: L} LE<i;1:1.§I}1€t}:3E. 9:' A;;Ve;:'LA5gj_o%;n~: in tbs. case 9:' mnﬁm PRADESR PLEBLEC sggvfcg' aamgzssrerg ;%§ sgﬁmg Efﬁfﬁ ﬁﬁﬁ V» ioimjmgs 552099; 1 sec (1;&S}999.

23. Chap1,e3'1~ ii of Parbxlv of the Const§_.:.'t:t§'@.r§'«deals w1'I;.h the Public S€rvir::t? C{}II§§11iSE-'>§{}I.1. A.rti£:§e 3_1--:";3. (§1€fé1"I'5:';_:"~%.7*..-"i"{;'}*1~ _%i1<1V€:

esta'oE§shm<:r1t of Public: Service CQI11r;'1issir:ré"' 'I"{>f_'v'i'«hE:»» ULf1i(}.{1"2'1S_ weél as the S1316 and Ariicle 320 'wiilh «'={:1r1_€:'A§"'v.Vi?'r1<:'iiV{>'ﬁ_5"oi_"the Public S(fI'\~"iCff Co'rm'nissi0'r1

320. Functions of Public Service Carrifnisﬁions {I} II" sI*t'aVii{bé~.JI.I1i':3V Iﬁhe Umrm and the Stan; P11.bli.cAVV_Sér:;ic€§_V £:§'oz'2ii:{71'i;<§é%iV;:=r':i. {.0 cond.u<:I. exarI1iIj:va:iQft_'3 ap;}DirIir§iéé}:t:.3_ {,§f' {Vile services Qf the §Ui'ti"0.r__1 !fh.s{_s_(§I=z.qic«3's i.h_+r3 Si"a1e respectively V _ _ I'f,s'i':.¢i'II-giso' be {The duty cgf {The Union Pz;bi--i.C C'Or"x'f§%i';is~:\;{or1, gf reques{"eaI by any zma or"xrr:>Mre2v .S£c::£é'..s;o*..i{> do; to assist. £.hos<-,= Stakes in 'V j';:r::r'?*:fr1§; 'a.rj€f a~p§3:*aziing :;che:"r2s3:; <zf':j0£.z2.f:' :¥3z:rz:i:.:m3r2.{.

"."an_;; s€rL;zEés fir)? whicffc. c'a.ndz'd.af.{2s possessing V T. 'V3?§§e§?i.::2.{}:;;aai§[i<:*aI.ions are :"eq::,ire:d, "f'?'2.e ifnzion §--"'*zibE.§.c S€?""UfC€;? ifzzazz/m':z':':::'=;°z".cm. 5}? fifié AS€,Cif,€ Pzﬁjéicf S€r':>ic?€ {fa:3'zm.:Tss:'{srz.g as {$26 €955 * V mag; E36, s;'§2::z§.§ e:?cm.s:2zf:e€E ix' 44

(a) on all matters relating {<3 melhocis of reCrz.:i4i:men_i:l~.V_ (".0 civil services andfor civil poszs; _ (1:3) on the principles {.0 be followed z':*.%._ l'rr?.::zl::iirl2_;;jl appoint'ment's to civil seru_;ices__ar1d;j:5l§S'ts'.':an'ti £3:

malcirtg promolions arzcl l,ra,z1s__}'eri3 ."[foz.n"w.o~n_g f service [.0 £UlOl.l1€I' and on file suiVi_;§:.l5ili1'y 'Qf' ctamrlidaies for such__§ilppoi11lfnenl:s,V lg3;"e§3<:_}:c62';eic32"ié:

oriransjers; K 'H b {C} on all disciplli*:a.ry .elj}'eel.i7Ig llperson serving under l ..V__India er the Goverfuvzerzi inlﬁ Veilvil capacity.

ir1el2l1,dll;§Q' l;7lr:vr%mofi;1llé of relating lo such r?":.att:e;*s V. l ' :n"_}és;:}ecr; Qf a person who is l '*servilig'l:§i;r4lha$":3_elf':%ed under the Govemmenl of '=.llzl7r;l.ia Or Q)" a St'at.e or under {he Cu2':{;rI,.lﬁI'1' Iylciiclzlor under' me Gouemmen: Qf an I:zdiarl"S'E'::::*e,' in :1 civil capaciig, Ehaij any cssies i:2Ci.2;"recZ. bl mnz in de 'enclin le al meeed:'r'z s V _ J K. 9 .9 E? Q A ..§n:;.l1:':':.z':ied ag<;a:'r2.s§: him. $31 ?'€Spe<:'E 53;" aczs done or . pa;rg3or{:i:1g E125} l}e ﬁsme in {E263 e.><e{::.:.§.f0r2. Qf E253 dI,£l'§,} Slzauld, be paid on: Q/" ﬁle Censaliﬁazeecl Fzznsd ggjﬁzdial on Q5; Elie cage ?":'Z:f§__;; ee. 61.251" Elle €a?%s:}§l{§m";e:§. F%i.m.€E, 33;' Else S::::z.§,e; 45 {e} on any claim for the award Qf a .per1sia11_e:"'mJ'~~. respect of ixy'urz'.es sustained by ca pergéri' serving under the Govermneni. Qf rag':-:4 aer=.z"V'f1eA T Govemmenf, of :1 State or"u:2der 'c:r;~;>w;~': v:','_rf2_ India or under the Goz§z;a4rr1.::,{"ae.n::. («jj car"£"',Fri'clV::i:.'.}j1 Stai;e. in (2 Civil eap§;:c{.;y, arid. eazlgj qz,;<%§.z.ie%1 £25 'ifo. {he amounz ofculy s21::;}i'*;m:ard,'.. V and ii: sh.a,l.li;=.e_ ;au1};:i.c "Servi.ce Comm.z'ssz'.0n :15 d§iL*I'ee_ ar:igV:_:v:wxcLL:':er se referred in them arlel.-"en. igzrly v_ rriikiifier u,r-Inch the the Governor, <€jj»fVI.i'i,.é'a tvci-ﬁie m.-

ihai' 'i:§§_.e £'resVieEer1I as respects the all 'India .,dIj%€i also as respects other :~:eruiceS._cir:ii in corm.eci':ion with the ogfjairs of 2'fi'"i.E,:?V' V{v,'1'I'1.i(i)vf";. and the Gezverrzorg, as respeeis {ﬂier Se:-'cases and poses in e:mnee£.ier2 with {he Qf a S'I'{11'.'e3, rnziéy make reguiaéiens 'V ' "_"_vs:;3ei5:§f'§;§r1g {he maaers in mhiefz ezfzher gerzerailga ' .ei>--f fr: azzgg ;2<2r{'icz/ziar eéass Qf ease er in, a,r2.g; pezrzziezzéer <7ére:g.:21${"arg:.es, if. sshégii nevi. be r%e:,?£;>s§;~f~::zrg;j%:r 5: §3:,§E2E.€:r ;'E§:;>r:.%i:?e (f0m:rm.:~;s:'<sr: :15} 3e C::ez2§;z,£E£;ed repealof vQi;fé'1€3I1dTTl€I1I'. as both Houses Qf' 46 {4} Nzmling in Clause { 3 } shall require ..~::e..E¥:1bli:C'.j' Service Commission to be consulted T the manner in which any p,rg>:;isior1'fejerf_e:iTia in clause ( 4 ,2 of Article ITtQ_y' respects the manner iz14':_1_,:h:c}!"a ~mé~'1yi;>.e*~. ' given to the provisions"QfArl'ie'Ie 335 V (5) to clause { 3 by {he £?%g*2s£d{:'ni:'o.r the Governor All regz.Llaii5}h;s*A.rftaciee. under' 1,?' gbrovfso Q1' (1 Vsrmxe smzz-.,be_ aaz.¢i"-j'o'r~V.':_n_o': less than _['oL;.~;'ieeri'dag}*:s b_e_3'..b~'re"etief:-.FioL{Se Qf Parliament; er ihe5§E.{(i--z1ée.:or;'e.ach Hozxse Q!' the Legislmure of {§"i~1c>1'V.;_\fS.!;aI.e_, may be. as soon as §2f1eg.*are made, and shall be S1£iq;'ec£"i'<3.Suchmecigficalfons. whether by ugay Par§€.e§zhen£' for the Htause or hath I-muses Q)" the "£,egisEe£fiiIi'eAQf" the f;5ifc:uf'e may make Ciurmg {he Apex Cazmg. 131. the case {)5 Siam of £5.19. :23 [AIR 8'? Supp SCC 481}, Cieahilg w§'{.?: ihe f¥;3§':{";E'§f;jE';ii2 "¥.§.Z1{';€§I-

3;; G? 'ghe Pu.b}.:£<fi SEi"'if}:£f€ CG§'nm'£:<_=,.:--3:%..(}§'.a E1223 Iﬁleéii 22$ 47 ".30. The Cornmission is an inciepemrienI.~~~eXper£; body. 1:. has to aci; in an imtlependeni: r1:§:.cirirzer zne"A making {he selection on the pre5cribeC{ "r'2'or--{r'ﬁs."'= II. may consult {he State Govemrniirétjj. etr:Ld::'.£?'t€3 Court in reseribin ('he n0f'.I_rLS'. or 'udqi?t5 *£he' P Q . . J _.-A J 3ufI.abiIif:y of ear1d£{idi1:es no _ f1on%;§"""are prescribed in. the Rules.»"".,O:e1--ee fhe «.Ccf:mnru':ssion deierrnines ihe ::_I".t'L'9I'}'7'1S"VAVCl!v1a'.fA,i.""3%"(i(Tl,.Ei:3S selveeljfvorz. on the conclusion Q)" exCin"_zi.r2.a£ior1 and submiris _A£;s_i; QffiIi'e* to the C§<)I;e_rfr§.:rw1e;g%fecEiff: nolif :;={*,§b"e+1*VV'f'f1e seieciion by ioLuSérzr1§;"VdbLL:r1, {}?r1é-- ..!'"} .C)ffTfI.':'p,'5' "ail =3--he mstance of {he .»GOL1€7l'?UR€ﬁ:E:;. }_",'-ﬂme praeiiee: Q)" revising ﬁle result jive é}{CiT§3i?'i'(L:iOfI by changing norms is foilouged it:ii_f';';*e co21fusz',c)n and the peopie _ 1.vili "E.os'e €_fcI;{IhA~.2_ir1"~~:'he i.z1si.i{'1..:tion Q1" Pubiie Service Conlmisﬁ'-0:1" azzai {he a:;§.f1er2E:écif;g; of seiecégiori. ""§ee§,/'e_:::;:i_e.3 Qf the opinierz {Thar the Commissécm shozdd V' = .s3i"an<i in éfzese maziers in ma§c€:'z§ :':'§"z.e seEe;7?;::§:1 in oseeardamre wé£':?"2. z'.'§"2.e :':o;'ms fixed 59g; "--Ea:§; 4' G?' _}'¥:<'ed by 5:, in a{?C0r(Eanee wz'€.§2 Eau: ".a.z%'2§§§4fE2.se:2::ec::3' 52;; {he 03€rec£.z'<}ns egg" she S€;a{,e £32-€:sa:er;:me:":E' 2e:§::s=:.s;2;3{2:°:e:5 E3; msg? §%€:;.zEe5;" «mm: WW"

\ 48 Again the Apex Court. in the case of INDER Vs STATE 05* J & K1200-41(6) scc ms; held 2_a_s5:-.t.z'I'3.ic:'i"l:;.z'f:'*------.l' "' "The Public Service Corz1Iniss_ic12 his a ifbdg .

under the Cor1.sliI:1.Ltion. EQQZCTIiSl'(I.{é:;'~§'€§3;1SI€1l£'€eSJVl its own Public Servicc Cor71§f:is$;fcr1 lo .';_:_§.c"c»: constiiiuilcnal req1:ire%}1cfiIi..V_ fc>rA."{:l1__eV clfscharging flis duties V U"L€.'C(l>l'l§liZ'Ll§['i()7L Appoirltmcnt, la ill': ._ n1uﬁ'l:' in consonance wifh 'ihcco'nsl%f.};11l:cﬁc1lgﬁfczaisions and in cory'cr*m-iljy u:ilf,fi"i.»h{é'& (T4;ll?Ld'_]"I'€(£CiOIIl Qf' p,«cecLlz::_i;c ' ' 'Qf..::f1c Conslftultion in1;9?)se$""VVtlVii'l§:1, "--:p<;§ii f:.%1év--_ Eﬁiafze to conduct \..('3;'C(ELfI'Vi:l{I'E5CL'1:'i'.éI§i,:_;'rOT'""illé3. 'cL;«§pG'i.nV!i:1§1e:1.l:' to the service of 1'-,_lhe P1_Ll3'llc Scmice Commissiorl is also s?e'3gu1-'rcdl ._'l:c--if'-bé'-.._:ucciis1llled an the mailers _ enui'neraZec£--_ I,i.z=.7:c:l§r:*~:'u Section 3.3.3. While going v€'?U'Gl£Q?"l " l-?r.eV____§e.£ec{:iorz process we Commission. musi scrupulously j2:>llou2 i':'h.c siaitlaiorg " gpgaraiirzg €31 §;?1e_ffcZa'.. 3'; may $6 {F191 fer {'E3rl§}f:;§z{' }3L£l"§}€}SE3S, j"<::r €XQ«?'}E;)Z€e fcr {the p{zi§:}3{}S€ 53;" "'$l1.c2'"{:E£sz.iz'zgf :1" can lag; :i<)z.:;;":. 55:5: <>wn, procedure. 'lzc {3cmm.§.s:5€cr2. lzzyasscccr, magi lag; d.{m2;is $2.55 prcc-édzlrc ;€:.?°:z::§;E§; in c<3;2;§:,>r2cmca-? :,s:z'.€_l':. 331.53 si4a£',:.:£lor§; mics. Eff cam"z.:>z': §"c:;.ics;> czzzy Q,€ffI§O??; zzsfzicﬁlz 5+ E. 3 49 per Sf-3 would be uz'0la{z've Qf the ;~:I:'a{:'u£:'<}ry rt.zIe;s'~.c_§"r°«._¢ makes the 3511-7153 fr1c){)era{:'iue for all im.er;'1'I""a;;tj;~c.i.__} purport, [Juan far the ]')i,U'pOS(_;' Qf si7.c)rI.Eis'if_r2g; fI.53é Commzssican c:anr1oI.ﬂx any kmd Q1-'c~z.:?:¥cg[f}f'z.:L:rkS;'3 Agair: in the ("$2156 of STATE OF} vs "

MANJIT SINGH AND OTHER_S'*--.{2OOL?' ._!1' 1} 11.631 as Lmder: ~ "'1 1. Tirze'~_Co_r31;7nisss'i;>fé"V- .d'E?bi:L?§'S its powers under Ari"iCI.e £32091" ElieCabst'i'fm.i:jVf1. well as its linms i,0s"}.a }:1.de;:>er23d¢;r¢zI. -.gi1":<'?ij«j}:£i:'=working Q1' ("he {Eff»L§.'i.ITIOSHf§'i"¥;*C)!"Z"ClI1C€, It is also not ;u.nder any pressure Qf {he G'C}1?fL"f"FlIT'E£;V"I'1.I_., ":S§£,i$TTlil.i'€d on biahczif' Qf {he

-- .. app<2uZ'ict_rj§{1'E3€3r32%ﬁfs§forT1. But. a:. 1:319 same z:'irne ii': has ~;?:i3rgib:"§""}i Egg;---§=?2.=e pre:>::fsi.0ns; Qf' @516 {am and hzzzs also .Vvi{}«.ja,£3zT1i*c% __b;; {he miss and r'9§;;.£iai:'i{2ns 0:2 z"'f'2,e s:,zi3;'eCi 1 " :'<§.T'V§'::'§%:e imic» ::scmz.m: {E15 g3<)Zi{?g_.; {£.e<?2"$z'0r1s :,:.,-M052.

{£5-'".£L': L':¥:_;2g'z1:'.,":.z'.z'z. 5.53%: €§(m'2(/air}. 53;" sf.?'2_e? 85633.8 {_}<:§::e:":'2.z'§'2.e>:23'; IE. . V':€f5;z'2§':{>§, fmgmse 3'5. 5; (}E,{.?F? _§3{}Z§¢f,'§; ::?é3{,*€:;£<3:': in :1 mczzéer §j:€g_;€;:'16§ €5.55 ;}:m>z€-2z,:.:

Again. it is stated as under:

It is to be noted that, under clause.

Article 3120, the Union Public Service Corr1r2"t:éssi(:¥n».'ﬁre the State Public Service CoII*crnissi.o_.rz~;~~l::_aE. be consulted by the G-ovem.n1en;t' relating to rr2eI._l.10clSV Of 'V recruitment in civil serviees:'.Var'.dz_/'or 'Ci;/u.l,VpQS:':§§;~.. promotiozzs and i"rarL§je§s as. 'lifffll suitability ofcaII.didaieesv'Ve£.e--§; Tlte c:§:>r2.<_;_lill'w,t:f(:)V;§1. may also be in regard ~t.:Q discfj5li'3:.aryj"r:lat't.eré a;{]'?éet.ing a person serving ze:rit._Vl/V-' then find that elausfe [41 part;ie1{E»arlg,z_pfcieieleélltiiat rzotrhmg tn clausef 4l3%l~t:t:.'Sl1t;_ll iLr'el;Lz'i're:.V ':[email protected]§tl:atior1 Q/' the Corntt1l§¢_sta'rt tt'a_t:'l*ae marmer in ushich any in 'K-Xrtjicle 16(4) may be made er ther:1arnte'r_'li1Q.. _:iL--,:l1:i.¢.l1 the effect' mag; be given. {:0 the apfoigis qf' Aftiele 335.

'V jimtele deals with reservaz":'Gns and Article '~.gaert:'afa'$;H to eonstderatiatz Qf :*e$er:sat':a:'2. T. 'e§§tzé:4€;;.{:e%;£: 2;vz':.l*2, the ma.t:zt:en.a.rtee Qj' €:ff'}'€.c::ier2.ey qf t:?:eV'a§.1;'§'%i.3'2£s£'raE.§or:.. As indieatecl, earlier; clause .--,§4} '~ "slat" Atﬁele 32$ {?§€',C:if§:L," gjma/'tales; that, . »;::'t::%'z§z,:§t,e::t,€c}n :55' the {fs:emr'3:'z'$§§:'{;;'e: w<>:.z.E{/f 320:' $8 necessary in the maaerss ?°{?§eC£,E"i?TtQ :10 Ar?1ie§e>.:€ E 5%) é a, and 335. '.I'herej]bre, it. u,-Quid be a. mcI,?i'{.£3r of to be decided by the State CrOL'€3?'T1ITl8?"£f. as__:;ti"tv!ia--.i.: ;. ' measures, if rwcessary, may hem M regarding resema1.ion.s z)fs~Ct~13I"s---- Inat-:r:1£'e:$7.L:z"1: a? "q;f_;_ ejffz'c:t'enCy in services. v'Wi1ej'r€..:' qualification or az1g T'p_rescfi.f3¢ cfE- st:aTmtiard 2 qfi €.j[f£.ciency over and ab0i;eri}1.;3 provided by the Rules =Sia{:e, it 'u3e:>:..:£_;fi (1535 be for me Comfrz{$'§--forz~'_ f,'{}~ z.?J_'1_p.(§s'e_ any extra qual§ft'cat:ion./St;and.ar§{ for rnain£a::1i}ig.. V" azgfficll, it thinks.

may NQV ¢3fzs;uL@I'i:éitfon with the Cori:z;71is;: $tg3f1, "rm'1tI.V:,>§r.§, is envisaged in z}iéé,::-- ;;1rI.1'<:Ie 326? Q[' the 'V-Consz:v:z.£::ﬁf'c...f"' .' ' 25; ' ' "fT'E1tV"T('{f'.f{'?'1"VA"€:,..%h'§"}$'L'£b}iC Se-mice Ccmlnaisséan is 2;. bedjg Cregied. 11n€§€;'. C¥:;1r2sE,§i.'uE',ioI1. Each State c.0nsd;itu%;e5 its A «Q*5§§'r? F'§§:biE{:._.Sem.riC€ COII'§§"}:}iSSiO}'1 $2.0 meet 826 {?€)ITS§.i§UE§OTEaE . }L"~€§f§?:iii£'f33f§".§{':"ii,T§T{3=i' iiile pasrpaaet {if £§.iS<:E121rgiz:g iiéz duizkis iiiléfm" the "V ..3i2.8 x::--i"7 {Em C{>r:5§§;i.1:.:%I,3?.€2§:s. 222:: wﬁrii 213 E23; §?;m:§é.i&; fi,:;>{1 'E'§*:<-3 éziizm. The C{:'§:*;mis5S-£011 {§€§'§'L-"€':;'§ its; p{3"%)§:'i'§"f:1, :,md€:'§' ;-"i.ri;i{:'E<% s 3% 52 C011'1Inissi0r1 is an izzdeperzdeni. €:Xp€'E"{. body. It h21sT,_{C act in an independent manner in rmxkirzg the se1§3{:';:io;i"L-{;~11VV"'the prescribed norms. Ir1Ciep€r1der11i and fair --s;\_?é>r}:;-i.3f;v.g-"bf *th'e_ CO1I1I1'1iSSiOE1 is 0f utmost i1I1pQ:'!:._anc(:_. It _"i.:Vs"'r'1"::3T%;':.9ti'p§)0S£;-d .' fL1I1C¥'iO§}. under any pressure of t.1=s,_c C?.-0vxé1r:i1¢.«1.éx1t.V§'-Apjjmnvtiéfrsent to Si-:'I'ViC('3 in a S¥.a1.€:: n1u.;:2_L be: 'in CC}1'iS,f3'i'vi'-tlfivﬁffi. vifith fix; (:0nstii.u!T:i0r1a1 pmvisions and -iii"*~C:OI1Ik3i'm..i.ty-- with "i,hVé "a L1t0r10rny and freedem of e.x:eC;,11_iVe a_c7.Li{j:3_._ 'While geving _E}11*oLagh the selection process the vCQiTi1"I1i'SSi{3'E1. lzrjwéwjr, must. scrupulously follow the stamtory yixlcs ._i9;; ihe field. The Con11:1'1issi0ii.fhowévexz.émust lay down the pmceciure strictly in C0I1S{)I1£'.}'1{'i>E:W'iEh €1ht:* §9 '{---=3Jii;2i't§I"y mJ.eS. The C0mmisSi{::n should t'.ak_6-- f'Em1 si:.;::j1d'in' :11.é:kif1g the seiectiezz in a(:C.0rda:':<:e with the ::'c.:f12§ .T.,g1xe.;:§ by §Véii~'{-' 01' fixed by it in &1CfCOE'dEiﬂ£T€ with fan; :V"'§'='t--1."§:ViV§';.'ﬂ:1'V;:%","E'"£'{?v€'V3C§_ the €'Ii:'<-:*{:1.2'.€>m_r,= sf {he -Séaie Gm-'€1":zz11em and ?¢.;_:'§=»:,2p;':{:>':"*£,':'Qs;iTV'by Ehe Rules' A26. " The: K21z'°z":a:.21E~§a Siam: Legi$§ai.m'€: izas $::€:;{:":.e{§ 213$ "E§_a ::::--nataka Pubiic Service Cemmissiarz Eﬁenﬁueé af Business g 53 and Additional Functions) Act, 1959 for the peribi-fﬁxzxggce GE' its funC1;§<):1s and is prcvide fax' the €X€§*c§§e'- {'3-i"-- :::.:é':rt;2z.i'r1 additiionaﬁ I'L:'r1ci.i0r:s by the Commis-ss'i0n. Thf§ 1:-':E3.idA V€ria~.:'§'I2'2TeI1,t was passed for $1336 perfarrzlazacq of t'§c:.<2""i'ui:ii;:tif}v:1s'goi thfé C0m1niSSi0r1 under the C011s{.i1uz.;ior1 OI't;:1i'::1e§° z11<:_§%'--EavQVf{}1fjthea. time being in force. Chapierlli deaés 'w_i.t.h e1d§iv§iio':1e21 ii«1f2~::VtiC--I?:s of the Ccmmission. One s'L1r:h_ é;d_di1.i0zé.:;1} 1"u.rVV1c:t'1','i(3}Vi:.aé.'s"ct§5n£;21i:i<3d in Se<:tti0'r1 E6 is the condtzci: bfservice"€X';iniir1a'§.i0ns, Such examinations; which Vp:§rsons"Seﬁi;3g<.in cc:}ni"1:c':e:;"L'§{2n with the affairs of the State arefeqztir-?,_d§';--£C 'p'é{:a§§4;~u;ir';r;1er 'die Conditions of recru_ii'.me:1i"Ci?-»s(;1*§:<iCe:--.;u*eVa1p_p1iCab1e to ihem and which znay be I10tifié€i by Cf<€}'\f(.i'}'5.:';1~.'{Ii§'j;*.TL_?.Z""E,§13'd€§' thia S€i'C'{'iO§":, and such other exarnit1at:{ms"as §-11333 Ea' uetiﬁed by Gm-'e:'11:r:e:1t. from iirna to i,i_:;i:£: sham, w:£.t"E1:'e{_1_é_<;:';. f3:om. such date a.:~: {ha Govezﬂmem 21133? 'appgmﬁi, bé*-zrjanciuciéd big; the': C{m:miss:é0:1 in aixrerdanceé w§%.;.h :T~:_:;:C§': vvftiéﬁés a3i::_:?:'1a}:' be §)E'€S,=C§'ib€{§, Sintgiiztariy, §,}1€ C0:m;1i55i€}:": is :;;§__s{> em;§{:?;§::éVf€c§ 11:*:€§£:*§' Se£'i.i<>:3. E2? 'é}"i{' 2u:*:,E}<;:'iLy €?:€=I§1}_TZ=€f;§E'.1"1§. is <::asm'§_us::: §E§{Eﬁ'§'":'§;f"§é?Lf.§{}E'1S fer" &?L'g}§}{}§Z"}§'I'E"E"§é;"f§'"§§.:%§ is ﬁ'1<: §;£%r"22':{:<:%.§; ::;§ " Ejurjaé ziéﬁheriiiess and ii: sizaéé be £E'1et Cézxy 5;? 2,51% C£3§:<m:§;Ss$i:3}:1 "s,<> Vﬁrf:-~w Condmxi $uc:h e};arni:{';at:i0I1s. Sectiom 1.8 of Act empowem the G0verr1m<~:r1t ':0 maké Ruies for ..I.:l'1€ pU.I'p{)S€S of the Act in Consultation with :1oiifica1}i<>1'1. in the efficiai gazette. .e";cc.a1fdin'g1y,V GVG".rérnt:;eritL. in exercise of the powers conferred }:;y»S?3'eC'ti{3r1s"'15" of " thzz Act after consultation wi*;";h the" .F(é{rr1ata1{£i' Pizbficj'; §3érvi{,=5: Commsisssion has Inade the RuE.;:é'*Vc:e1Iied *The_K_ari:afaka Pubiic Service Commission (xunctioziza R1_11es,.1973'. Rule 3 of the said Rufes provides thai.;"\.§r11's:n;§he:"C_Gnir:njssic»n is Consulmd in mgard to the making gi_"':'u}cv$ (ff '1f'é3cz9ui::I13--é11t', relating to any servime {hexCE;_m_n"i§ssiorivshall ~r.1dvice on 31% matters relating to ;*e<:rL:it:I1@§1't m.cI£:<ii11g«..1_h'@.'.methoc:1s of 1'ecr'L1ﬁ'I11€-12%., minémL1m qua1.ifiCafi0.'_1'is. sy§E:1b'é_zs_ for wriéten examination if any, pzfijﬁicipiezs 15$ A-be foliowed in rec::':.:i'£me:2':'; ané guch othar V ' .::1".';{*::t€i'é, Ruie 4 626315 with d'ireci. :'ec::"L1§%,I11e3:f:%. by €X'ami'r1a:!;.'i::;§1 §1i£§.€;. cEe:i=.2:§$ WEE}: rE%{::"ui'%;.::'1em't. by S5{;'i€£?'L.§{}I'1, In ba%L.h 'mé cascﬁ-'i__'%E;ie Cemmisséan shaﬂ 3cmi.i1f:i2:',:3 the a;'f;;;>Eica§.:e11$ ;°£<£:<?§'2z€:::§ Ema? ad .:.i$.&--;i<>:: s::§:::"z.:'iE{:a'%;:.'"«;* 3:} s32,.:{:E": {E5 E'.§}{>E~3{? " AA agépiégtaiiéayls are in oxide; am? wira fuifiki %h.€ 1°€:*q:::£:*e€i %5/// ..

COI'1diiiti)I1S. in case of direct. rectruitmem by se1€3.ct_.ti'0:i';«.'_i1:V.vshaéé s<:3:utir1i:2..e the appiicatiens rec:c:ivr::d a11c§ ma.}<_.::""s~éiVt::ti.ié{1s"«in accordance with the Karnataka S€'21'{6: Civi1"3¢nii_€ré=$ {}:)'iJ;é§C4['~.,' rec:'1:1itmer1£: by Se1e<:tion) Rules, ]-9'7'3--.--. &'\«VEf1e:1, 41.19113 Cc$m.1ﬁ<1is§s~i0hj is Consulted in r'eg.§a'r<:§ to the SL1:i'I.£lb:3;1'i'i}'v 0f».a:1y"c2i'r1:éiidE1ii§é or " Canéidates for p1*<3m0E.i0n, R'L:.1§3 6 €V§"§W_}iE3'i3kX-'€IT§§'"{h.€, COIﬂ;H1.iSSi§f1 for "recruitnlerzi by pITO.TI}0[iOfiL""'-.iI:;}'i{i 3a1id";jrdiﬁ 9ti(5;j; be selection G3' on the baaég OI'$611ig_fi1'§;C'}:iI1'ivfIiéi'i"t."S T1"1L1S, a free hand is given to the _ the GOV€1'1'1I'£1€'Zf11'.

which has to c:0r1su1t Lvh'eV«f:..3_c::111:'1-1i_.<s»sL§ic;§'.tAi'.afi'€£_ nbt. the vice verssa.

27. I ' Fforiﬁ -~ {T19 aaffdifesaid staéutary provisions and the iaw iaid Ei3}.>if17,Vb;\} 1.he.Ap§§:; Court it is clear that', when once the assséggtaiice G§ 1.f§3€v CQr:11n§ssia:>r1 is smxghi far in 'aha maﬁer 0:"

. 'f*€"CfE.Ei'LIIl€'f1VT.'"'-fiiihﬁf by éirecii :"e<:mi1;rz1E31.1*L by exaxzrzizzatéan <3? .~.(§E:ﬁr;:€*£'.V ;:*é§:»5:f;_§i~§ﬁie11t. by Sﬁieiééioil G? :'c<:r:_:it.m:":t:1'¥:: 'i3f§; §3fG§11G§i{)E}§ itiéé aL:f.h<'3;"§i},? has 'is §:1{§@;3e:}.e:i&;3.£§§; act in ac<:G2*da'r1<:€ 'wi'£'.§1 'aha ~E:?;:.,_;}€§»;i !z:r:<{§ :*s22=§a{% ﬁne: S€1'3C§,.§€§I1b E; is '§"i{)'L abéégeci ':9 am, 232% per Eﬁégz" dia?:%;;.22,§£=. sf {hes-: @X€<:uiiv5-: is zéieaez 2":':a£:i:e:*:3. "§'§221*:'. the reason why an inciependem. aui.hc>;'ity like the COI}1IE1iSSiO}'1 was previded Ufldﬂi' the i11di.a'I1 C{3nst.itL1"§.i()r1. Stalte L/eggii-Elzléeures have passed e1.1aef;Ine11t's giving effeci: to corlstitutional previsions. It is the GOV€FI1IH€f}d[, xx-%§1';%r_:}1 1*ias_{(')"-._ e01:1su.§i the Commiseion. CG'r'n:.11.i.':3S1'é::11.. ;iI'1de;'V".I1.C-4. stalﬂutory 0§3.Eigat%0r1 to C(}IZSL1§i: '~_'t.:}:i€if . :*eerui11mer1t' to be made ﬂy' C-OéI1'fI1:iV'S'E5E'V€§V;'1 be i:1 COI}.S0.'{1€t;¥1C€ with the="c:§>I1si.jv{t;éi.i.ef"i§2iu p_1j0xr*is;fc5:§:s the Acis and Rules goVe'rn'ir1g 31 categ01*'ic21l.Ey states appoi:1tﬁ1en1:s, §'1.)s:'Qrii'(,rt.;'Q13A':-3;'a.;;d' £fm'ns£e:'s, made by any AppOi_11i',i11g1;P§i.';;1:h'Q;{*i§.y -I£i"~«:j0I1_t:mVention cf the relevant ruies of I'E:Cru.i'£r2'1ue1'1L 1.;}';£i"'I5§;i:":1éi$a§ia Public Serwice C0mz'1.1i:3$31011 (CQ;ns-Lziiaiicrg) 1.958 shall be reported t9 the G:;»t}ez€I1:z1ee--:TU;' by 'ems! Cenmxisgian. TI:1e G{)'$--'€§"I1I1"1€i".:E,. shall 'V',€fu.:E*i:§s§':._«V M {he Cemnligsion 21:13.; i:1;€'e:'t::1ati<>'n K-Xihiith éhe C':j§}§'£'}}7§'1'1h_-'§.i"§.'i{",'~:1,'";;' eé:m$E{ie:'s; it §}€C':€S;'5El§"§,:-' fer e::<):"s,s£:ieraté{m G? 2:23}; maE:~erA;*eier:*ed £9 :31 fag' <:<}:'::~.m.££.at'::{>:": unless:-.2« it: €€;'i"{i§i€:(§ by the _C"z1',§e.§ $e::::'e§,az'}-' is £§::3v:;%:":":§mém €.';*z;":é. s§:;m':e :?;1:"::zzm'. Ese §'L,1:';":§s§ns";*,{i 5'?

Without undue labour or shzmlci be withhetld iI71:""L.KI:.1:L'?'K.f'}§,i1£)1iC ir1i;e:reSt_

28. It. is in the backgr0u'r_:_1d..Q[ thé and the Rules, the iocus stand: 01" "the;'Ce:hi1ni§ss:iQf1 ft) :t':hé11.-zjage the orders passed by the jL1t§§'{5i-?§..1 21:V{ti1<§V:1*i1'i¢s' '{:'h§\€1.'ir1g§,VVf9;11l'Lvv;i£?'1 the seiiections made by it. is VV

29. The --_C_as<: of A.P.PUBLIC SERVICE con;M;ss:oNv:..¢; MOULEESWARE REDDY dealing xvith 2: case:

Senrice Commission which had Qf the Divisien Banch 0? {he High C<:s=.A.1:'%.; sf Jiid.i:é2z§;.'Li're hi' Qgzzdhral Pradesh which had Lzpheld ihe &0:vhdé'r3.--."'§«as*:sed b§;""fh«e Andhra Prackzsh S'€E1"{,€f ;":d:hi;';is,t:'21E.iv<3 :'i"bu:_§e.§ 1"1éi::i_ iii; :_.mder :~ 'f'fZG:." '--§Q'::£e 5 Qf §.§'2,€ Pubizc Serviaie C0mmz'§;s§<}:2, 5333563, . '::2?2s32'e;=z.zpc>r2_ Mr, Pmbhaicar péaafzazé reE:'{zzz<:e> :5 H05" :5?"

%:"::.:{:§?; s;£_::;n§§'§.{rm2.cé: E3': <;§<3 r'a::€:<-3 2?: :2. c"§gi,{%*s3rz:3:":z':;"i.<;>E4"E.a 5:': wiii Ezazze :10 appiicﬁiarz in. {1 sage 53,?' {his z*a<:az',ur'a The law canncsz. be permmled :10 act: ur1_fE1f:_'Z'y, .:'<Izf "-- cannoli be arbitrary. The coumrg is gouerjjed' --bf;;. rule 433]' jaw and net by men. Thus."__aZz.1;0L{g'h T' mistake had. been cc)IIIn1iifeC€' 93%;;

same carmoi be directed be"per;§e;faied because the CoImniss{a:1._'u::lZ }5;a.ve--!0 a.tad--e:7i;ake selection process aga.i:1'afi.céa pariicarriarly,:'v_ir{1fiei);: ﬁgf' t:i1e_facz':' I':ha't' t:'h.e_ Stale Q,1TVV§F&11d.':'1(a Pfadsasfz. not question the O?'¢L;Z«E3?".;i§"{3IA'~}E'?_(3(f¢'§~3'):L_;I 'r;?.1eV,+"1"'r.ibur1aI

30. Relying O2"l""iJ§'11??:3 ' jLic1gg;1.1e:af_ cantended first-fy that, the 13';;'Ib_1ic;%Se_:1vic'c C..f')'%"1"iII'1iiVS§};'*:iV(51}u Tiéid no right to Chalienge the order §3.';1§.sef{j as well as, the High Court.

Secoigcily if.Véézrs..__eoz1te:§tie§§ .t'ha1:', when the State Geverzluleni has attcep-1';ed "{'r.ibu11a§ as weli as the High.

Court, %;hLe~,C0mn';_isAs§e»'f;..--'has :20 éovszgze $t:ar1c§§ E0 ehaiienge the saziijie 7be£'0re"'i.":':--e«,Ape.x Court. "E'hoz.2gh tine quesé;':io:1 cf éocus A «s{.:m.di °s;§¢';r:s"«::;<}'{. decided expresslfgr $1: the zaferesaxid jaadgrzzezﬁ, in Em-3 '§E1}:*:*Ei$ " Q§'~.?,'§r~1eii ;3212'é,17e2.:1:»1:° itasae, {he A§§e.x Ciztzm'. heié Ehe _;;;f"£e't/';"a;r1;e;e"'§r_:§' "me. C0mmi§eS§on E§':a'£. it £23.:-3: {ta uzziiefiaaake tifirz Sela/::E.§'{§:1 §22"2:3<:eé=§-£5-5 a;_§21,i.:f: if ihﬁ :3:°de:' pazészégegé by %,h=. E'§§;_§;1_ €0u_:z"§, _ ~~ % 59 as well as the Tribunal stands was :19': a good réezzsen for inbarferirlg w1't.h the Said Order. In that C:<>r:1ieX't ii, .3;hat the p€rs;<311 who COII11'I}§U€d the I1:}isLak;e was_i1}é1e {'3x't3$;f'€rrii'ﬂé1a:

and the CrOV-"€£'3'1.3.'IE€E1t'. has accepted the:

preferred by thﬁ Com1<r1issi0'r1 to 1'L1'1(34'§vL1"§.'_)1'f;:"TfE'i€:_: 1'neri1;. '1'he'refore_. by no s't1'etVch 01';hir;;é;g§ha11:'§<jrv;-._hii' C0<L11nd:'.b.-:ed'$3id that the said judgment lays» thé ;;r0;;dsjtibir1""Gf 'iaw theiiz the Commission has no locu§"'=s:{a:2§fi té+ch:2§.11eﬁ%ge an order passed by a judicial '1;1fi'i3.t_zn2.d. " leadrhdéd Judge whe passed the said judgment ﬁg"; had an occasion to CC3'13Sid¢'K1A'AV '3.'11ea V:A921ici.4Vq=uVeS.t§Q't1 specifically in a subsequezné, judg1I1er;t 4*-.vhe1*é:_ thtz. $42':-§._d"'p":§riior1 of the i3"<1I'§§€§' judgment was br0_:--:gh1'. 1.0"h:s'n{3tiC€, Afém" rleiicmg the same, the Eearmzéd , J?a2dg€§--."§<:;1Ss .$§3€{1itE{§3;H§? c1a1'ifie<:i the }£:gaE pasiiirsgg in the C2156 of ~ 4VPR}%i.DESH PUBLIC SERVICE CﬁMMISSIGN Vs 'gyms ' 'sgaiéﬁavarﬁ ms OTHERS {(2069} E 36:: gmas; 99$; _I}?'ca}.mg wi€;}1 me quéjsiioh of {mus s2':<a.m:§z' af '€.§2€ §3'u"::»Ei:: ,S<:*é""§««*§{i%:;3 Cf}§'1'EE"E'§§SES§{}H éiﬁ {':E§aE.i::%§1§.,§§é ':.E":€ {'_§Ia"i§€§"f% ESL 'ii-$3.8 hs:-Ed 21$ V';::':2de;<' : ~ %/ "46. Sofar as {he question. Qf Zocus s{:ar2§;i:"{3jTV_':j}1.<;" :_.

appellaxlr: to file this special Zea1;eV__';_§eI'i.i:ie_% i' 4isT concerned, we are Q)" the tjpifzitjn. U'.-at _.1Tf... h:1_.~: the locus srandi. The High Ccaurzf"'::'tofife2'ii§; fieseent, asweie A GOMS dated 31--_2_2__zs:3e7___m: ':i':..;m-s a1;;o"%A:;¢::'_g?;;:;§;e "

No{.§ffCaI.ior1 darted 27»12':«.2§i;e7. {J-"zhg_'1~1§g:-zt:oz,i%r's judgrnenr: i5 {'0 be iII1pAieeﬁ'1eraI.eVti-.eA <2 j'reSf1..s.eieC£ior1 procedure has z'.c;>.b'e_Azmdefzﬁozkeﬁe the appeliani. FurI1hermo"re, in :':e_r§r'ns 1 Ruzg 4 of [he Code Qf«C_1'v'i{ 1r)f;D€'€{.il,,£:??E3§=U;{(3 §Z{[}p(31§'Z1I'8 eou.ri:'. in the event. finc5';g_9,5_ineri_i ._if'L...{f1e._"appeaZ a!" the instance qf one Qj"5z'f1e reS;poz'ide:z.!:.§§V"may aside the entree a__j1.tdgiﬁe.§_ui_aciZt'I1e--z.4g?:_canofher respondent; had not zappeafed *.€hz2feaQa:.r1;:;r', The Commissiorz had L:4rifti£3r%'mekei':. :he..:..:a.€I< of holding preiiminary e:<70m1i:ia.€j_f<5::. If h.{2{€.ef:>El0z,:>ed the preceofure {aid i.,£;EAs>z.:'>:3.& in {ism%iOi§ficai'i0r'2 z':~:s;1.:;.e€E in Ems befmif' and '_5.;"§:VO 5'v:'.:s' isszzed by the SZ.a£'.e, H, Iherefbre, »::{)u5d ':eI':.é_€?iE§;:;:f:?: ea zgirif g;e:.i:.£en.".

C5} L----4

31. While: rei'<3:'ri:1g Le the a1'0:*esaid }r;:.d§I':.:é:<1_i in P CHANDRA MOULEESWARE REDI)Y's case?_--'1;ha held as u.r1{ier:-

"48. In Chandra zwozzleaaaarai-éead.;} '« Staie had. accepled the jz_.tdgrr1é~n rfaf theI¢I--£g?t CCz1fjZ. ' A mistake on the pa.r{~v..Q:fV.a:;f1e Wffie impugned direciiori zL:a,3_.ia:'c,tL:es§ior1 .i:Iierejr17_ was in maxi context. c:-_5:fbrje:79ie'r;;'::?azi;2a observaiions had been made. to befiiied up LL>f1{2rs3a»;:.___a infill up only ten po§:_I':s. ;a"I.'f_";e.iI'rib}1aal Siaie tofill up all Q;"A';;d'?1ra Pradesh did. not Qj; i?1é Trib1,m,al. Even the 7¢¢,A¢'0r'*r1'r711's$ii';§:i'~ was Vi'aQ:t"r'r;t1air"ed. to carry out anyfresh e«xaér'cz'se 'Io Jwiz';7'z the direction, Qf" the Trilaaztal. £ h.e arder of Ilhsa Tribunai was moi.

Ef<:;«u:.;:;a. ta 'be-----:.a.§y":zsz"§]'"ied, {he Higfz Cami" rgfiaszga to .vv'E'?'1%'I€Zj,:A{E€.""§'f€,°_' ézhereaaiizh. 'f2"'he {)bs;erva:ior:.s were made 1 iii'-{fie afbren1er2€.f.on£-Ea. C{3m';€x:", '§'hs.3rei1:};#s:, ii: is £23621? in P CHANDRA . = E£QU£;éESWA% R.E§ﬂ§3Y"$ casaa in pZ.§:'§"£§é,E2i§"1€f;': :25 '€,ht:*: diZ:°eC'i'iar1 ié;s;::e:>.d by fhe 'i":"i'i3Lx§';£iE._ éhés {Z{>m';nissé0n was-3 :":.{>§ :"e<;':.23i2f'€z:§ {.0 § aw Carry out 2111:; fresh ézxercise to C()II}p1},-' with the direQ{li:)_f1~.Q.f {he T1':ib1,mai_ I"*1<>w<3ve:', in BALOJI BADI£AVATH'$--- {he order of the I--Iigh Court is to be in1p}er;1.eI;ied,"'4?.,f1e.CQii1%i1is:giof;.._ had 'E0 undeﬁgake the task 91*' pre:}.irz:»inary' €}<;£fi'ﬁ}'}i.E';?1ﬁG1fi'.W;}1iCh~ had been 56?: asicie by the High C§)LlE'?{','." :;<,._m. ii "

was hekd 'that. if the :"e<*:r:;.i'i.:>;a<;3*r1t;.ggrrjcess c{3'r1'uc3;;_cte<:i'; the Commission, if it is found 1'a€a11'"v.rii,h 23.f1ci_ 'sci:-1a$é.;d€ the same:

and if the Cammissiou. beCa;.;:3*c.. 'E.ha'£, 0rdex"--..is.~E:Qmpe11ed to redo the wh.o1e thiz1g_. --€'.hs::3 }Cﬁ';i1Vi:.1.i:S:~3i_or1 is an aggrieved person. : . V

33. The .V:'C01:1VIi1i[séin_11' is a consiituiienai authority created z};34d€:r. the C~'}'1i:ai'_.i.iL:{i0r1. It has to function in terms of ihé,co§';5:'{itutié1?:2L3.,_Qlfuxsisiozas giving €ff€fiC"E, $0 the objeci; with » iw-h_Vich E15,.'§S 3if€§:f1SJ{ii4[iZ1;€C1 unéer the C0::Sm,Lzé,.::};2 anti 'éhﬁ Siata '-£...'*€2_'.£.L:}:'S§€'§.1é:"C,:]'::?9' ':§éfi.m=:S its f::nc%:.i{>r1s--3. pi-18868 fa 'ism-* and $§3E":{iif§.{', fL:if§<:%,i:§:2s§'2é:'e eassigzzsé {.0 ii" [.'§.EEC§f:'§° {E156 S1.e1i.'ut€. tbs C(}:'£1FﬂiSSiGi"i "ff".?.;'=§,S: ééié wgrk ss?;.:°f§=L':£E§,.=' in zzcitisriiazxtéé wiiéz Ehgs: ss£.;2.i:.2%.s:":;

§:%i"<ji:'i.s§0:2s, Wheégg im E216 <:<>m:=-:-2&3: of "ésiéhargging iii? Ea:.w:1c::'.é::>r1:~3 AW 63 is of {he opinion that these aC:i,i.011s are in accardzxnce-.__with ihe StatL1t.01":,-" provisions Elﬁd if ii, {@615 the 're(:rL1i%.I:§~£i%1i.ﬂdizc by them is 111'1I1€C®SSEiZ'i1y Found fauit. wiih bgf.-fr §11_r:uiiC'iaE '§;T0t1y whose decisioza is Contrary to the ,<f,-*.:ai::_.;i40ry' })1"E)iiis%i':>riE;.{;:c':rtIa.i.nV1y. they have 3, Iighi, £0 challengﬁ 'die ofcief' _}j2:$ée+'CE~..Ei§%.:the judiciai amhority. The I'C'>£*;_,"§.¢£";~3.f:.V fO"I' "

I'{"1'CI'L1i"£1'I1€i3'i' §T)1"OC€'.SS :i.sV__n0t. the___g?:tVifA;':V:<3_:*i;1»_7 It is'* Lgfinlaie result. if any aciion of the faL1§¥; with and the Cemmission ha.-sv to :1'°'t':5;%3 again and if the .e;Léii_;$n a.c<:ordax1c:e Wﬁh law, ithﬁy jtldgmexlt Of a judicial body which7ha:"»; f(3'L1VI1.C§:_"'fabLIIi_'K "€';Ti1;ih 1;hei:r' adieu. It is immateriai \VI'1€31§'i€E' aCi;iQr17f_).f' me Cm1";miss;1o11 is fbund fauh; wiih by n1af£<ii1gf. any %:E1.€;gai.i0;':5 agzmlsi '£.h.e C0:n.m..£ssi{;'n 0:' au.:*§E3L1ting A«{:1V:i§z1'"ﬁ{§€:§._<)::' purel.f;' 01': proceduraé i1"I'egz:.1a1'i*;.3* or beiﬁgg V{§§Z}§3§l"E3j..:}'."}{ £5} <?0:1::<:m.§:>::: §h2»1:;. ¥;;.h.<:t C€;zn:"r1:i:<3si<}:": hag '1"t;{)€}'2E'§E.£E_§, "E5 79:39 1%,-'iih {he app<}3;mr:1e.z:%;. in azrzy §3£1§'z".'ic;;L21:* £i{%§::§'rii2::::%:§%. ;1f'E.:%§' ihé? :<3%3E<:<:%.'§:";:1 ;3:2:3<:€_é:e:'~,; <}v€~t:" zzrii if {Egg " $c:%.§@C:,iié;: is 529% asicie, they e::am::1<}é:, be Ergeid is be e1g§g;:*§s:*xr€=:§ 84 gyersons, car1r1c}4: be accr3p"Iied. 'E'Ii1eL1gh the C0n11z1is$§{>i';:--.»has no persenai interest in any cf these 1':';'C','f'L1Zi.':1. I}:1€:i'§'L",.:'7.E13 21 c0nstii'L1E:ic)n21I aL1i'.horiiy when it. has condL'1ctec§._fh<e~:;;:Vii:?§Iir§f1 i::.__ accerdance wiih 11163 St.at.ut0ry' pr(;~«:§Si{>-ns e,I1d_.if sv: :_Ch 'S§f'1€£3'?{§G1;1:' is found fault. W-'1'1i.C11 as i:11prope}'.;§r:i j1I<}g2£i','* being an ixﬂependezli aL1t§'1<3:1»'i«t;':;,:?'§'V~.i,1'" it {i»*3a1i.s £53: 'EJLS: ac:ii.d1'1Lé. and Show that their a(:.1iQ:1s gig?-e--VV<V§ii'ﬂ:f-i'(:i11},{'in .é€','(.TOiTf51E1vE:§1{'.€ with iaw, that can be done only 'order in the superior C0'ur1:. erdea" f3'.nd.i.11g fauii with the se1vséc§iG§j__ pr0c::$s1' «gar?-gmi be iaken away, in that 'iJi€V'.»' of ihi': :11afiI'c:é*V,_«. '_s§ré}.Vi1<3.1Vﬁi"~«.1v,_1"12;1_--the Comm:issi0r1 has the locus Siandiio'a:_haiEef1g§'e~ of 3. j;?.}diL';i£{1 aL:{ho1"'i1y, <31" a quasi judicial éia_t'§;oVré¥;3s-'.ifA{'.h'"eVi.f..'L'se1e<:t§0115 am set at rlaughi. by t1'.1.e§11 r1Qi'_§:0f1£§,? an %;f1e..gz°0L1::§Ti sf maﬁa fidézs but even baing C0ni:;'az*g :10 V ' «éaqéyieg '"'£t:ﬂ5:. <>'g:;5_€:n. is ihesm to Show it; the Sup€£"§O3." C<::s:.,:.z°é;:a ihaé {he I "r;:.af:;;;%V::§m_;e:';t. 3r3§<:~.<::€.i:}z; p:*0::s3ses3 which. éézegajg haws dams? is; s;%,:i:é%.1§i_ i.i'i"1""a'2"%,C'?{';{}3;'Ci2iH£E€3r with law and it E1213 b€€E1 uzzzzésécasszeriija i.:";*:..%,-:%';i.§'e*§":§{§ '$33; a j:.z€§t;<7§ai :31' {§,'éE%.'E:':'§ ........n ':.::=:ii:?.2T2*:§ ;«'m::§';::§r§é.§;, POINT NO.2 AGE RELAXATION whezher Ruie 6{3)(b) Qf the C}_eI.1e_r_al R{3é§iiff:?i_1:c'riI'vRulesliczg got: oz,'-<--2r--riding ejffect over Rule Q]7_ 't,?:J.s;' G£'.{'£(E'~?"(il fV€€R:-r;ii§r_ner1t "

Rules and 2007 Rules?'

34. The learned Co=.:11Sé£. fc:r_ t.he.'i'{P_SC Siri Nanjunda Ready, sv.§3m:iLs t1'1a'Lre;g:1?L1%':::nr:fi*ts; are done "under a special law, namely. the«.K2:r1ia$.a,ka T7'L1'b3i»L:"W01"ks Engineering Departmem. '(R1-',v_3€IVI'L1.i'L;FI1(3'I'i'. Assistant Engineers. DiV'iSi(}"i1{"--I,by:.C(§ii.}§3f3'(,€T{}f--_}§:Xé1.1'Eli.3Zéi;é,iOI1) Ruies, 2007. R1136 5 of the Said ._Ru1Vé's .prV<§Vide&; f"0r 'age Elﬂd acaciemig: quaiificatien of the (1aI'.id:§(Zi'a't€f$.=,H."é1'}E§Q'.}QI46'éiCi€S that': Th€)I"€ is no maximum age. limit; far (1',£§;"i":ﬂ i:Ci.:v"-*.1j.(.E-f:§ cfaxiifieterit: LI§':d€*.Z' §Z';~S€i'i--'"iC€? q'u.<>i:&, which in ii'.S€§.§' 3:3';'r:§a:><z1€i'o:1..._in«age» TI1E3I'€'§O§"E"'.n "£1116: provisiozls of Ge;1€~ra§ . 'R.§3{T1¥'!_;§.'§?{'§{f.'§"§j'~ R'Ll.1€:',S _;3:"0v§€§i:1g Eb?" :7:.ia,x2.u;.:E<m <2? agé: is 225%, %%g;:g%;;:;{:;a;':e§%. %, 1111 66

323. The Karnataka PL1bii{: Works ..'E:{§g§fie_eri-mg Iﬁeparimeni Sewi.£:€ {Re<:3:L1it.mem, of A£BSi'Ejs"f2iI"1T;"

Engineers, D1'visi<m~1 by Conlpetitivg: »£§XaI11i'i"i:-1"£;izj';3) 'fluiss Q'0"[::i':?' cfe=a,l.s with Z'€CI'%.iiU11Ei1'i¥. to the pas?-gyf Assisyg 1?ixecuéiV€ E3-ng§i1fr;ee1*. "

Rule: 5 deals with agaix actadcmic é1e§_EtVi';:f'icaiT;'it3f:.V«:0f_Hca_:1d§da.*;?éés which reads as under:

'"5. Age V a§.;:ag1.eéira.i¢»ﬁraxaliﬁcation of candidates:- Euery:psé'rs5:?i Laﬁo. {f;ﬁS_'_.a(:I;ain€d. the age <)~f'.v2.1::'g;.<_ear:f: ?9V'L:i1i years in the {he Scheduled C515{gs,f_S;t:_fieﬁiL:ie;§i*?fifrffie:~;V/Cc;:¥'1; 38 years in Case 1 ' '.téV'bEz(,egor"y 2A ,3 28/ 3A! 3B:

Eirty Ofiher candid,af;e:s as on the idsi"daIe'j'iX'<'3§Z Qj'appIicaz'1'ons shaii be

-- .. eligiﬁicfo' fir}? recméirneni Lmder {hese rules. . E-?ré*r;*:'*'-.e~:;'.«'{.}2.c1t' ifizere is no m:::;<'£;rm:.m age iimiir ' fQ_r candid.afes c{3znpe£Ting :.:.n::ier in service . ég:.4;{):;a., . Carzdidaies must be §"z0§<is:3r 53;" (2 Degree {:1 Czivii Engirzeering 5):" {jfr3z2sirz:Cé:i9?: E"'é€?m0Eog;; & Z§»:%':7;:'§;z:2g;Is332"::>:*: §;z'a;z.§':s:»:§. 59;; 5: i§:2.i.:>er5;§§'§; §:'abEis§:£%rZ by :',am in Irzdfcz a::d.j'mr7'2 an §ns§f§:z.§{:e a:pp:'<::veo£ by the g/,.

AICTE, or a f)ipZr;;>ma Ceri1f:caz.efmn1 i:I.z<:>. .:1TI?$ii--IiI£€iO?'L cgf Engineers (India) that he ha:-; pasgéi:i<Puar.:::s:.+ﬂ. 6}. B Qf the Associate Membersmp E,scc1m:nrqti'io}1 c;;af'.fth'e--.. Ins£'i.iiu.£"f0rz QfEr1gine<2rs=:: {India}.

35. Rule 13 deals wi1.h £;'i4§T3{'3fIf=iVEA1..'i.i()E}> Qf 'a.;3g)Ii.c::é{"é,--3f(ij1*1._VQ§' Ge'r1ea"a.i Recruiigmeni. Rules a1fx€f§:'i'iw.';'€£1dV.S " " 13. Applicgtion"bf*f34criér;1l Rééruiifttent Ruler» E':)((,'£"IZ1i""QF"!17~.'."(;"L'~.'-_§:L')(i';4."_V'{b. ('3f'V.:?;:?1(i:ffi1'£?f'S for which provision is nf1a.,d é_ in Ijflﬁse i;t?"2"e prou1'sions Qf the' ' ;{{§r,n1cf§jaica SI;a1;é _._SjérLvices {General £Zé<,'fc1_ii%?.1ei~_} R_t:.ﬁéS5 i"9'/'«"V/_ ffor" the lime being in s'?;§dil_"b¢" a;2p li.:i:ibZe for purposes Q1"

"r€c:*z,:£iriie.:jiI: uv2idTe%*'*i'}'1.ese rules. 875 _ .. R1112 with 21p§31i.Cat31Qr1 sf Other P311163 which r%79§é*i9:_E1;S :.1_nds:§*f" ---------- ~ * Application of other rulesn T F16 '_"_£{aj:'f§":é§£a.E>ca Cfvii S{:'¥"viC<€53' Razéesf 3,326 KQFFEQEQKQ ' Services §'C0n.du.cE} Rules. L966 mic? aéi ::>éfz(3?" miesﬂgr {he {ﬁne baéng z'z%:_4f}::m::{3 regu.Eai:'::'.ng {fee m:"zd}i§':'a:":s; 53;' :%sré5:":>z'{:e 53;' {:~<:=:;er:%.:?*m2§. S€?'E){};?EZS m5zcf.e3 2.:.i'z.{£e;>:° Size §}I'"{}E?§S{} La jirzicie 33$} %/'/ 68 Qf the Cor1s(.i.Zu.t'i0n of India, in sofa?" as such. rules are not coI1sz'si':em'. u;i:'h the pr(;:.%isions;{7_f those rules. shail be applicable to appointed under {hese rules. "

38. In supp01'i. of his Con_I,<:r1i.§011,_-'*{.h'6%''Seniéuj "

Counsel rtaiied on 1.\>m jL1dgmentss 'of t;i'1'<;-. Apérx (3:it;'rf is ' rep€)rted in AIR 1961 SC SPINNING AND WEAWNG .90.,' Vs; STATE 0?

UTTAR PRADESH in pzxragmgyh 9 and 10 ii has been hcfid as L1.F1.fZ§€§7: «b h' 'V _ v'ti73*:.e:*<3r"ygill _' be Complete h.armoz'zy }'z;9u§.s3vér--§f"'§V:§e._?i0I§"~§.zfas{:eac?Z, zI':a£"' Cifﬁfa} wiii appiy in .oii te_r of proposed dismissal or '"disCf1arQe__ éxc£a;§:. wfzere an z'r2qm'rj;; is; pending }:iif:'it':':}: the %§i é'ti2'2iz:g Qf {3Z,.23,'We:3 reach $31.9 same _ l§)\g*,'. appigizig a.nof:?ter zwsli fC?E€){.é.?3'?£ miss' Qf Vv<fo}3:';;«?jrziz§?VE,§{)rz mat: gesrzerzczé pr<>v€s:':'3:2.3 ggieéd. 5'6 specfai g:_:?s*é;z%:1;§f{}:23k Tfze Ze5:;m{-351 AE:;0m€§;--€§{:I2ez's:zE seemed " Vzj;§'i- szgggeszi ifzazl a.;:F"::'££;> zihis rz,:E£:' Q2" £:0z2.s;Z,z'z.:€z1i<§:'2 is {;;>;;=Ez'::i{z;b§ee :0 rz£s;e:2§z,2e> §j§"i§'f =:.'.<>E"§§?i{fE. ?;:3:i:.:2ee.:'z 3'38 5_;,zen.s3:"{:E §:3?"{}{}iSii'}f'? in ::;:r<ae 35:5': and {$2.8 5;;2<,>c§::s§ 2 %/ 69 provision in another Acl, the rule ccmnoli ap}r:l_l;l'-.i'a~.l_ resolving a C()1"§fliCI be1:ween general ancl.~«~s.;j_e.cialV.j' , A' provisians in the same legislative insz4mz:";erI£','vilffiisl SlI,Q'Q€3SliOI1 does nof:'fi.nd Sll}f,_{I'3.0I'l in. eiiilievf' ;:iifineipl_eV or aulzhorfly. The rule llhljlli aené:ra«l_ 'pf0«vfSiar1s k') should yield to specjﬁlc prk:::vz'szior1s shall' an"

arbitrary principle ma<,le_'"l:r_l; laLl;yer::.VV a;.;d'g.;'l':egés bu: springs from the cor%':::2er1_ unciers::ar1.di"ng of men and u;or71en'__i"I'~1at zblten ,same person gives two direciiions or1e.s_'eoL='e;7£I?;gv number of mailers z';si'ge:1e;:lal"'ari;I 'aIic>l.l1e.f saonly some of them g%:s--l'::¢;-::;~a;;»n.1;j.«;" l;l1ai:A..i.hese""la£ler dfreclions slioflld _§}'I'e1}ail---- these while as regards ifesl, eazilfer clifééelziarz should have e}fec1,.

"gin Pfelilﬂll:"»S{)lll;l;'--V,A{fl'8.f3Q--53 23:12 1032) quoted in Cfaiesl £)f't'-- S§.ai.a..l(§e--~sleaze at; p.206. 6"'? Edition}

-- ,Ror71i'lll;s:\rI.lI2'; n/1em';i'oned. Elle rule 2§l2.us:-- "The rule is §f_1:az'.__wlzerie'z:e--:<«lhere is a parfzieular enaelmem', anal _agge*::er.a§l enaclm.en.::' in {he same si:'al"uE.e and she 1"§€?éfl'§:vF'..T{5T§§9€e'3'l in its masi: eaz*:2_;'3«:'e?2ensfve sense; l.l,_'*'}E,lZ§ evemlle £.h.ej'?:2rm.e:', {he pa:*:z'::?:.2.la2" €F'lQC§,3'":"'i{;'?'1I.' .. :%::zs:' be aperaliee. anal the ggerzeral er:.sa:7§.me?iz2': rmzsz Ejle z.e.£€e_2*": is aﬁecéi. (mfg; {he sz'.§":.er gaaris agf ilze s§:'{z::.;.§e la ié§§?.§{.'§'l ii mag; prgéggerlgg ::z;}g3l_:;"' gr. .

The rule has been applied. as dgﬂerenlr pr"OI)i.5i.Or13 Qf ihe same slaiﬁle ' numerous cases some Q1" wlzicll 25¢ T menticmed; De 'Wimon 1:. C$"€3(1S€3,~.[I'8.28}5EBli'lQ United Slsaires 9. Chase, siege);-A1..:3§5 -.2':2,5 la}ff';er__1I& Carroll 1). Greenwich Ins,_Co.. .1 ll

10. Applying i'l1i§"r1ll.e.Vqf' eai'1sl?fllr:I.l0Vii i.!1(1l in. cases Q)" conjlcl:i.~~lgelweeaal :,S.1'3VV{:"C?I:/{'€C pz"c:»l?isil§:2 and a general proL:i.siérl1_.:.i1e prevails over then. geneyfaiv .g:§':'oi)'{.s:;:;_rzl lhe general pfOI}lSisjfl'ﬁ.l:?:;.€5l§e§-_fmlgjltlio.§1,lef1:x'C'Ci§:eS wl1z'.ch are not we musl hold that:

VCl.(.5{Cl} .,1>:as;,_n.o .,gpp'l1c'a{--if)r;_ A5': a case where the pee-fallpf.{ml$§£0ris.Qf7Cl.*23 are applicable.

39. ;/-Xg21li":1_ Cmxrt. in the cage of STATE OF RA,;§As:r*r£AN"'Vs.:lGo1%I KISILAN SEN rep<>z'i:e{§. in. AIR 1 992 so '1.795-4_'§1l¢.pa%¢<:.gra1>h 5 has held as u:1<:le;::

£§noi'l:er argmzzenli 232:5}: has been aof';l:.at::-iiced on behalf" of fﬁe r'es;><m:f.emf: is er': Elle " basis; :3?' Elzsie ;.'2§% Sf Eilze l~€aja9§:§"laz': Se?°:3£ee§~; élialeg 3.952 d.e::'l.ar2'n§ zhaii "an :'r":e:'emeni' Slmll erelizzarilgg 77$ be c1.?.m:wn as a mailer of caurse". Ii is argued since this Rule does not aliow {he provisions fixing a fixed rate Qf p5:;_;--*if'c>':'ff untrained ieacflers as an exeepr4ie11;«--.Vifu:aVV V cannot be given effect. (0. T rm; In.+3r:'f;':

argumenr either. The r;°LL€e c0nsi'mCi'i.on Q)" appafe2'?.I:lg; eo:1ﬂz'.ei.'ir1g'v "${.at:y;:'erfQ provisions is weil estaI§Vii.'~;?u;>d _jbrV' ~;zeze}IeVZd.ir;ig and giving effect': to (2131 we pro'Lii3=;e:1e.é9"i3;§:_ft1r es"iI. rﬁay be possible, and _fc3f'af}ei<:i'if1gf.ﬁle.'"i}i:1::efp*rei'a€:ion which may render any btiose. In {he presenf; Reieg dee{i'§ii'{gV_.__;eifft payment, of inc;rerne:«?_._t --é;}j_ gertsefaf I'e%r7'*a$ .=_u?1ile the Schedule in :'"i.}i.'e 969*' :na';§és" a: special provision Vivgoverrzirigeﬂieeé »ez.;4ii~é:j:«:iii--:1ed I.ea<:h.ers, attracting the Iﬁezsdrrw "gere1erdZi.I§i2;s'?'Speeialia d.erogam',". :'.e., if a

-- , speei'a?V_;j:3re2;?:s€e:1 exade on :1 certain, suigjeez", that Es:z:.uE3z;ec%i:' ieV"e;<c?.:.4decf.ﬂ-om ihe generai _;0rem'si<m. '£'%1e _ {Sehevei:4le in the E969 Rules, Eherejbre, nae:-33: be

- -p.%*ez:afE ever' we genemi prezzisymxs 0f 2 §f;3§ Rz:i'Eeé3_, ?§'€},. Fmzz: éthe :;%f{3:'e£~::a:L<§ _§1,:{§g;e;:"1::%':':f.'.s;,_ ii. s::*Ee2':§ éézaé; geﬁemi gwevieiezze SE1<2L1£& jeieid $0 epeeifie erea-€$i{>z:$* E2; 1'10: 9/ . . p'1*:3*%.?§S--E'eI1 A. 72 an a;:bi'£,1.'ary pI'iI"1Cip1€: made by lawyers and §'l1dQ:€$.':b"i1_t Spills fmnl the COTI.T1fIE{)'I1 u'r1de'rs't.2mding of 113621 and woméri." Rule is that, when.é:ver there is a parti{:L1§ar erkzictriieﬁi 8,I1¢if -ii 'gérgeral enactment: in the same saatute a11dM *ghe 1att:@r"tTaEieri"in'~iLs more conaprehensive sanse would «ix-*e1*91':,11_<3 'the f3rm43'1i pa'r'£iCula'r enactmezai. must be :{3})é;rg1'iEve3 'c'-Lﬁd . 'Lhé.:_"'g¢V:1<3;'ai eraaciiment. must be taken i1*11'.Q"'2aft"ec1 "only 'toVt.hé:G"£her*':paa*Ls'Qf the si;atm:e to which it may prOj';€:r13i apm _111 case of<:o:o.i1ict between spectifie pr<n?i--S_if,':;1 a:_I1d;_gei1e'1"21I'proviszion, the Sp€CiﬁC provision prevaﬁs over t4§'*;e_ géhe5:*a1.--=.pi*o§fi9_itm and the general p1'0viISi0n VG.;11'_\,--*" '£:(')«_Vss'L1E_:I*1' cases which are 1'1Gi covered by the Spe§:.i.fi<: p1¢.<;»\ﬁSi<:>z"V24."---.__E'i"'«:1. Sp€{T'.i.':"i1 prc::}V'isi0:§ :35; made on a cterizzfizi sub§§_:Ct;U?Lha'1 slzbjeet is exc1u<:1:-:~d from the gcnszmf "§_'i; " E2': ihis baickgimmd "i}~;'h€3T1 W5 iaek 21%. the p';:4Qxrisiv:5:1_$4:'.v'0§ ihe:'s£:: ;:u}1eS* .iI{E -S8 far as :"e«::2"L1§i','In€z":£', is the K21'r:é:;:::§§{2": Péfsaéii? EEEQETRS §':E1gi.£§€€fT§§E§ §E}e;3€;:r¥;,11":€%§:é S€'i'Y1E{I£3'. in " "p;1§;liCL2§Etf is the Asaisiamii §€xec:ui.i%:5~ E:",r1g§i§3ee:"s5. E}§:ar§s§..z;>:: E 'S5,: V-Lv,;:£...~ {3} 73 Conlpetlitive I£xan1.iI1a{iGn$ Rules, 2007' Th6 RL1.§€:$i'C}1' 1977 previde for age limit for e3.p'p{>i'n't'.m€n¥'... It is cG:3'{ain<":--s.l 8. Similarly, Rule 5 of the R.LIl€S, 2007 §)r0x*i(}*é,?s academic qL1a£ific:at:io'n of czxndidaies. '1"_'h1:~1"~3.f§;:fé3;'=.3.v«1;@n__€133 special rules specifictaliy pmvicle {Gr age-1' 9_1_V1L~'..V_,;i{§é;;:1e':r11__i_c,*.__ qu3.1i'fica'{.i013 Of Candidates, it 0\Ie1A;"1jié€:l§.lRullév_-!B;{'l) with. the Same a.SpeCt. Rule _v<'$f-{lie riilgs of f2.{£}O"}5_;'CEee:l;i;"€s tliali the Said Rule 5 has no appIiCatlllG«£1:ltGvVtl1e qiiota 1.6:. in so far izrsewiita Candiﬁaztes poslé éarmarkecl for S€I'ViC€ quota. ln respect": "Oil:'l{l'l€:fl'i~,i.'v~1f}lE3"'_1'118XlI'i'1L11'1'1 age: is presc;'i§3ecE_.1"7.'1ffh_<;'réfo1'<23'ii; is not 21 case cf re§a,xa%.;io:1 of age p:"es<:ri§:)er;E. in--Rtxlé,_5"..§2j'17..g;:»erso11s othef than the i::~ssez'vi<:€: ce::r1dida.}:é$.4_V The said 2053? Rules tie 3&1, prcwide fcfzr reiaxatirm 0§,.e_,é.g€ Emit ;3ri<'3.3§::;'ibe;§ in rule 3 l~i9wm:'cr§ Rule l3 malies it V ' »::léEa1* €:*:sq_ce;31;, 313*: respe:<:¥;. 0:' maiierss €03' whiezh gsmvisriens are Vé;:.£1{'i[€_§'1:._?;fE';;és;$ EQIIEEESS 'Cl"zf:T p:"2::**v"i5_;§<ms»:§ <3?" 'i'.l'li° §r<:az°:':21'z.aZ§2:z S?;..a¥;.@ civil

-r :2-'s€i"=é:ic€:S {{$_£%tEe:"al R€{:m.ii.m::m.§ Ruiesl E9'??l E62" £1326 {time biting §11;.l§l<3:"§it:;j éfigaii bi? ap§>l'§<723;':";2l:;=: 5:13" §3E3,§'§}€}-.':§{'. <2? :'e<?r::i£.::';e;2§"1*;4 i.'..Eff§Cl€1;"'l1l'1€S-Bi? Razlea Rtiléf E4 2*s£S{} az:1":§3l.i.fEes:; ': 32:; 2?.Sp€{_'.§= l Therefcrre, when the Rules of 2-007 do not prm-"ids :f:¢«lgi'};;1ti0r1 of age as contained in s=.:b~Ru1€:(3) 0? Rule 6, (3) has to be read into the Rules (£2007, st$"i11é§t: Véige .];:'i1'itu prescribed in the said Rule 5 3t2m:cis3:1'I'<:1r:;.}<:eR:1_ if i{he 'cbnd1iI1%i0ns "

prescribed in sub-Rule (3) of :R".;1\1€3 'aV¥.'i*:;fac;4f'.f,%'c*i}; VS}.'§}VC)t';RLi'1C of Rule 6 reads as under:

"{3} I\'otLt:.1.§i:;§':.3za}_'td:§;";g}. afﬁdtéhirig C=0nI':ain,(-3d. in sub--rule (1) the n1axi:rf1:Lﬁih§fe _--E:'.g:9;v*a'ifj_'"<3b;4jappoinfmen:

shall ef1h: t:z:1¢e?:1 the _,*"oi1<)wz'r1g cases. is _ r}z<;r1I:i§3: :{5jd"rﬁ1 z'i1ély;~ """ Q "f:j;j;*'~.' ca.§;;»""'};j' a candzidatie for V' '~f.?:Lj3j:,»(v4)4V1"1'2_l_:rV%:<2_i"tI,' to a Ciass IV posl on the ésigablishmeni. cf a Minister, Qf Siate or Depziigg Mi?'1.§S{i€T, 'vvb;,:;j'¥ve years, if 3216}: appeirzirnsrzig is only for the duraijiorz Qf {he term. Qf Qjfﬁcce sf such 2':/;'im'sz1er, 3%/I'ir:i;<sE"€r Q)?"

Smifes ar 53952553; §'JI£'¥":§.SIé'?'f {E9} in :';E2.s5 sage Q?" :3; <?and£.{ia:'.'s3 :,.:;E2o '£3 az' wag §'%{}§C§i?E§,I :3 g}{}SEJ zz:2.a'£e;" zifze G{}U€I"3'"£m€3'":E 6}?' Ci Eacai a:.z.§,%2z}r££;g; 0:" {£1 E//....

375 Corporation esizabiished by a S{a.1'._e* or a Ceni'ra.Z AC1" GI' esE:a,bli.she:'i"'bgj..'j:--?if{: ;_. Gouerrmlenl unclear <1 };}r T Cenirai ac! a:1dvo'am--e.d off co.f;'f.§2'{§.I1{«_:>:.;1' ' the Govt, by $519 :_"I'1T:.zr 72}':§é:z:j» during wV1?:'i/J2 .r'_s 0r [1.,§CI£T' "

such _pc:~sI. 'VII;-an ggéarsj ':.L:?é_:icfi<é:z}é%* is 5633;"

42. So if 21 £:2if1_cEidai.(~>7 };vh{§LT'~.t1;:)[5'iies for re(:ru;itrne11t under the RLE1:3 '7.O07ﬁ'fhd{1g1'1.1"1AE2. 'C{§3f3S :1{Jt passess the age as required z_:.r'1c{C.r_ i?,:.,:1-8 5-:éLt§$i'i.es»requi1'e'ment of clause (b) of Ruk: "[*8}_§)I'j.RL{1£é::58. 0E7_R'u1e::,' "1977, he would be eniﬂled to age 11-)1aX3_._t;i01'1'a$V 6:61';-t2ii:1_€'(i~__i«i":*-- .1116' saié proviso. Mierely because in Rule 5"€:£_'{'. 'the. iTy,1g"«-ski "fnaxi11'au'1n age limit {Or candidates com_;:_svei.iI1g"G:ide:17'.'--i23¥s€2:'%Eice queia is 1E1€Z'i'{.'iGZ2€&, {hat is 1:10: 2:

cgiée Qfage. §e3a§x:a.€".i.0.n £0 G"thEt:*$ and that does 110% some in the » fwrzgy Q{£v'::;3.§:}§§{éajat%{§:1. of Ruiiﬁ 6{3}€b:E and ii, wimici :':{:'£, hawe ihﬁ . £:;§'f&¢r-csf-«:;§x<::f%~:¢:§i:1gg {he mid §}:'Gi£'i::31§{:=n, E E 3%.

76

43. In fact, the Tfibtliiéll on an eaﬂier 0c{:a'::~.i<3m a1SG {oak a similar mew, w}1ich View has been affir'a1ad..'n37.;i f3{'§'§:'Vi'.':T-;.i'01'1 Bench of this Court in the \7\I.P'N0.2e'3O21~3E/9?', whgxuzé it held, the 'Kaur11.a1',21ka civil Services: (_C3.r.€::_1era1_-'Ré'<:t;*u_ii:1Iit3n"L}V R:,;1é's5 1 19?'? as amended Wou1.d Squarfsly _.21}5§;1§§'._ HSf3};'fs''iCE:''.._ 4; can.c1.:ida1.c:s and as such the fE:£4{'11'_'11:.g._ of AE&dn1§1';.4éé*{,.f:i:iVe Tribunal} in resspectt of f;1IOS€V>C;:i'f}(§idE1"£:.E§;%Vj_I71§5v¥;. afn <i"v'prdper azad needs £10 interference. 'f'Ems.___ '2'1-ﬁsingilal' Ca:"§iér1t§b1'1 raised by KPSC was I1egativeé In View of ihe rnaiier. the Tribxmal wag-3 i1__1._h~c§i;:1ibi1g that the aforesaid two a._pp1ic_2iﬁ{Sv a'Vr£ e'I'1i.iVt'I€_ d $0 age }'€1£LXE1{.iOI"1 and $116 KPSC W-'{:1S nei jLi'S.tiﬁ€C1V in 'Iitj'L V.--them fer i;1ie;"vi€:*cv on 'iixe greund that th.€f,?<--..g:'1"e age §:)é§I"r;<%1é. it is not 311?: dispute mat. if {Che rgk§:1xé3.iLi.<>1A1 is Véxiezaded $0 these: ifxxza a.pp§§{ta':1E:s. than they w<m§.<:i V' .Séi'§.i.S§°'. '{.hé'~;'€qL1E}°€2}1E?1'}%. of gigs 213$ i.h.u.5.s eiigibiét mat {Kai}; {G ij§«":_;:f9 «::%§{;3:::é';§:21€..§<:::1§ but 2333,20 ti': "£38 <::83§€t<% fcx' in£1.ewi.:3w. En '--{.I?:::a§', 2'i€§€§%"L'$§" §:.h'€ :11£:'§:&5.e1: aw herzzbja Reid '$19.2'. Riﬂe ﬁiiﬁéébi {}§ ihe ' ~ s§i;3§:dé;' :'€.§2,%,§<.€:d ':0 %;'§:a'£ s:Xt:€m., E€;{;.k%:f~;<.€;§"v.?§'?'? 2:1E}§Ci§i€3$ 321:2 am. 2?:,§}?;§s §é:°<;ws2::;*i.§'3€:<?: :,::1.e:k~:.r Eiuisr 5 3 77 POINT N0: 3 CREAMY LAYER POLICY Whemer 3'\feu= Comprehensivejﬁreamy"I;.ay:ér.Policy <:£ ai"éd 30"" March 2002 is appiicable to irt':ser;Jic(3' canc:'idt§"Li'e'S :i;3.I1i}:1V?_a'a.v(3 "

appliedjbr direcr recru:'Z:meni::wider 5%V_cE1€Tr2go.<fy'?A.V¢:

44. Sri. Nanjunda R§:_ddy,r._}€ar:<1'ed__Sen:i<:>r Counsel contended that in so': £21: as {_:Tx<=:(i'z"v=Li3v*~;N:f'1'1':;*1f11V of 5% in--servi.ce candidate is CUE?C(f1"'I"1®(ZL"-":10.pf3I*i£3Ct':_Of'.§€3};'\?}'{§'€'f.£1 the Eower post. or experience su§:th_. post is Vpres?':1fibeé'.'""Eve:ry parse}: who has atta1ir::_ed 1,11éA'2Lgs<~t _Qf"5:Z1 ~y§ap_s, _who has not zitiainsd the age 0138 '€3£l1'S, eiigfibée 't<i ' ~21 "3.E,\:';'»».4E;u£ in so far as iI1~S't3§"'v'§{I€ uota is

- _ . 1 eor1c€:rne'c'%;.._V;w 1::12:r,:>s:iA.1::,1'izr::i;~'L' age Iimii. is p2:e$<*;rs'.bed. E-XI} thaif: he I'1;3:§;_§§,O satésij,-I {he e:iv.<:a14ien21E q§,:a1;T§i<:21:.ioz: Llfiﬂﬁ? the R3168. ' f'F§"§:eref%:'f::._'xixE}€n 21 p;'esC,rib€é;% p{*;E'3{{}€§§ sf 5a<3:*s:§{:e 1:1 {hats §0*e.>:,»-'32" post'. ' ":3; é:2:p§:;:ji€;::{:.€V £2"; a pe:~;%;., E5 é;";<>?. a c{:1'1<:i§é;,é:>;%": §}E"{':{?€idffti':'{'. fax' a3;;}pEy§;;g; jmg C@:":1§re1'u:=:§3,esive C2'€21;1'1:; E,-2-3.53:? sf 2802 ﬁg ::;3gé§:::j;>:;:e"§§ an ihzii Szzéﬁ E35333.

45. Thts 'E'ribu.:":a1 has: Cate§g0;"i(:a11y 1"ec:<)1'd.tid. é;-._finding to ihe efiéci t}1at no S§)€:'fCifiC permd of ;',5&'.I""»--='i(Eﬂ'_."§:;'S n{:*cé{'ed prescribed in order to become: e1igjb]e__t9 21pfjIj,.? 3191* ivI4§#S(:-3f';"'};C€'_' Candidaie. The cand.i.da'L<: must h;21Ve;'pu.i iIi».$Cm;it: S§Cfa5§(V"}§.'_EiI§d ' he should corltirmrs to be i:1'Vfs'c*sj;§(?eV"i0 "§1§:'.:)})}fv3'/ ﬁiid that is s3L1I'fici<-:r11 to g1.tmct ﬁjsaéicyi. T1143 learned Ccnmsel \.r1'_§:\2\z of the Tr'ibu:1a1 is contrary to i'.he,_0bjec1 1I:"i'1;hfxv'i:ﬁgig' '(i:(:)'V'i""I'}:'§.)I'€}'lE3I'lSi'iz"(i' Creamy Layer Policy 3T.x7»"c-':E;"c;i11f].:'.'!.)1'<;3"EfC'i Yh§f:'.G{)§§€£"1'i'II1€f1{.

46. """ ..§f:fo1}j7f;'f19_"ifaéiizs se.i: d::t aibzwe it is Clear that KPSC i5sL:eé;1 twe. z9:0Tt:i-i'i,Ac€21Lbi<§~11;:é"" ~.fCa1"' r¢ecruiE,meI1t of 104 Assistant E:1gine<3:fs"{IL)i';»'i§ié;z§;~».1.}§L'*.,___0u€ of the 104 posts 10 be filled up, ?5% is €:2%[:"§11a.;"'§.<;¢€i f%:,--.2_f 'irjri-?iI1g {ﬂed up by Wag: GE §.>rGm::;»'i.i0}:2. in {h{§','i"€'Iﬁ8§ZE§I1§§h2Er§§}_, 2.0% 11% :0 '£36 fiﬁed up by €ii1"€c:i: 'recruit::r1€zz§ ""*.?€}E§('I.'"1' is @3532: E0 evergfezze ir1c§z:zs::E3;::g_; 'aha: §3e'r3<::":5 'R-'SE16 am in. A :3s_es:'"%s'i:3:§;'~3£§';€:§'r'€:2é;~s iézér I'€3I"}7:£1E§":iE1§.§ 5% 9f p<}s51;,.:55-5 Ezavii "E10 be fﬁieci up €>:_1§},;-* §:i:}:z:" :.§}é:'Si:::;':$ whi} aim? §H§r3i*§"§='§{,'fé*. ii; ES in i§":Ei'§l {f{}§1'E'.i?X'E $23 aha naeaaé far i:r1s:3:r'x.-ice eta1':'1cEi€E21§,&s ezgaéxi %,E*1G.:Ia«e gmsis Ezmve <"""""""""

./' 79 to be ﬁlled up accorcling 1.0 the Z'f3.S(;'I"v'E1[.iO'I1 p01ic:§; T:}I.' the G0v<--31*;2men*;. in which ev€nt pe1"s~;(ms3 wha fall 1,1§Ed€§1f"Q_$"{'i,éT§§§§i?'i€iS ILA. 118, 111A amd BIB are erititied to 1*ese%:va1i.i'§};:z. [I11 C1'isp'L1t£: that. the appiicams who c:};1.§m_ 'I'€?ES€'I»;,'.\V;-'"é.'i";i'(),1§'1 .a'1"1V b'6}0'1="SVg"f:O_' ba<:k'warc§ <:0mn'1um't.y and thzlt' i}}1ey.._;;zEve '€}z'0.i.tp "B"-.%JA_0f§'§.mi:'r$.' The que§5i'.icm is 'xuecézmsei t.h<:j<; are Gr{)i1p 'B' <).1'"{'i£ié'rJ:é dt*4a'€i;"ir1g';fV. .21 pay Scale of Rs.6,00{)/-- to R5,»; I.",..200/- do *;.h.éy fa11'VVtif:10§€1' §\§éw Comprehensive C'rea.my 1.a1ye;'...Pol.i_c:y.."and iI'1'11.1§ e;2~fC1L1c§ec§ from appiying for p<}si.s 1'1}f;;E;E"l"'l.~,'fC')'3'5 .{:21r1diz:1aies and Ciaim 1'ese'1'va.1ion atnong {hem _

47. " ' is afisc 11'Oi i11 ciispﬁte i.h-aa. ali thase persons filﬁd app}icf'a'tiC11s; €':h?c'f,r"x;>c3'1»'6:* Cajiéd fog' the writien eXan1ina§.ion, 211} of €h.em héia-icéé 1.)aSs_e{iz 2"}: w'rii.'£:e:/2 ex2m':§§:;1§,i(;:1, '£:h:;:r<:<a.i3';ez* %nt§;m'211;i®ns wife' $562111" {:0 t.i§e}:1'1 '10 aé',i€:I1.d fihe i}1i€I"'»'iE*.'W basaved on §,§v.'%§3'~:"r§:?:§°i:',.__ "§'§zi:ejL,§*'a%§--.£§« 'aiifwzzd {E7163 i.:1.:.e:°v"§.c%w, E31124 i.E":%:%§_: wﬂe 329%. _éﬁ?_e:}x3.:é:<i"3,<}<__insi::i€: ihf: izﬁesrview Ezziii 9:1 i.?3€, g,I'<}%.md ?;.f:".a2::'z. §..'i<3.I:}-* " ._;':':"f{;3« ii-;":«¥; _€E§§;E'E'; §€: a?::':{§ 'i.E1€§;' 2:31? €:X{'é:.s{§eGi 'é}e:;?z:1.:s§;€: 5;'? €;?'%5:"

€;'<.>__:{:'"s;3j_r::i""s§%::$:£*:£% C:*<:am::g 12.13,-*<:r ?<>i§::7j;,»: it is; in "§'§"i!:3..'€, {"?{"2¥":'{.€f?'2€;%'_. E_.im?§: 80

appreached the "§'§ibL£I:'a1. The :'eas£>1"1.s assigned b§;..'{.i'1r§iiPSC as is Clear {mm t.h<: statement of sbjecéions is, Nme 1'"i.£§:ih.é"---ESE'e--'3v Comprehcansive Creamy Z..aye;' Po1i.cy bexc1L3.dVés""1;h't:s3é=G'mup officers belonging ta the backxxraijd €_§€}}11'IE1.L1»F.1ii:}?. 1i'::V"L<;3&1"€?i%:_1* {,0 "

appreciate that comention to .2~1.._H1oc-3}§ air, the said policy contairzed in A11nEaxL'm=:~11;VV "ANNHxURE-1i«--t&"G.o. pg SW15' 2225 BCA 2000 dated ;30f'=-.1$7IcirchT'-..'2'_O(;_i_°.;.j.

NEW.COMPRJEHENSWE cP.E2;1mE' LAYER H .z3}--:3ci¢"" iéééz 18(4) of the C0ﬁs§;i1:i.ﬁﬁ}'Qn bf th e fégllbwing pe1's<:>ns shall ,1'1m: _b£:, e1i'g;ék:1e"--f§3;*._ reS€:rs:z21tio1.1 of seats cf p<>5ts categorised V 'N A' 4;::1d<:r"'1_1gx,_£1B, 111;», and ma.

T13'is"-»1fLiEé will not apply to abject ._1T€::1*i1i.};i'11en1s; is pogts which insist on p§"es€'ribe€§ period of Servicsé in a =___i_Q_W€:1' pasi. or e:xpe'1"ienc:e in 21 §)0:-31:, pmfeassian GI' DC{ii3.p9J[.i{)§1 21 qu2zi§§'i{:21*{1'on <31" ehgibﬁiiy.

'}{'}:1:i:-3 :°u.1é3. apgaéiﬁg ':0 E§{}§}{S§ SE?"

é2mgi'§.£,e§"{s} sf {h.r:=s persmng gpeiéifieiszi E3§:.E{m.;:

E3:s"$s§i<§€:':?;. <7}? I:':{2i§:1 E-".i.::€ P3'é3$i<:§=:3%:";%;. «:3? ézsiaiizia {a E {b} {C} Aéi i'L1:1C:.i.€::{:a;"i€$ haidin 5 Cabinet. zank 83 saié Order are 1:10? eligibie for rese1'va14;ion of seai.3 'ai""'--po$ts Categerized ¥.iI1d€'I' HA, E18, EIIA and H18. in Qiﬁeﬁ persons m€'I1t.i0Ia{:<:1 in the said _Q.rCie;' ﬁle _.;\z;éw_ Compmhensive Creamy La}_:€:;' Pd'1ic:yf'ar.1.£:'1 éxr_e"~r_i{>t V€'zVdt.i:i'€%d to "

reserv-*aEi0r1 though they be:h;{:fLg..

The _p€I'S-01'} to whom that 13{>1ic.:_vf_,L?:'VV'*c?=_1::§;;i.i§.:ss ':s~';V':4L::f.'.:f}E.E1LE1§Z'} clauses 1, 2, 3 and 4 under E which falis for interpretation irfxthis "L 'fIi:'s fills wiﬂ riot. apgylyv to Véfﬁect recruitment:

to pasts; "wI1ié':'z' {:i$;.i'si t).r17a 'pféscri.bed period of s€3z'v_iTC"c?fLn_aa?.{0Lz:§3f~«_p()s£ or €Xp€I°i€?1C€ in a posz, "}:>r{§fs2sS£o:1'«.€:rV :<';c;:i1:pa,i;ior1 as a qzzalgffcatioréz or eligi-?:43iAl1'i.;_,v."' . "

4»§..j; 'V 55; c.afe£:'a,;§&Vre21d:ng of E:h<;:: aferesaid Note 1 makes 1%: . Risa; _'Ef':;3;:.--, 11'E2.Ve im1€:.1ii0r1 9f aha Gox-"'e1*;1:3'1€11i wag 1'1i3"1;. 10 agépiji " _{':'i.§ g.;.Nt:vLf~{:{>:r;::'p}:e1'1e1:.::§xre C'1feamj; L.:1}r€s§° P<:§cj~; ii"? 'EW{} atiéass-:~$e5~s sf p{é:";--'s<3:v"--1's$ {E5} :23 €§imc%i. §"EE{§§'1.E.ié.ZE1€E":{. and £19 §}€,":;'~3'§.§:"~. azshiaéh irgsiséi. an V A.3:-_p:'i-:é§::?:"%%:sec§. §é:':§i0€§, :3? 9--5<%z"2,:*§<:e: in 21 Em. §3<:e§».vé;. :3}: {2} is £§§1'."tZ'.'(.','{", . , as-3-. L§.11.:i;e1.";: A. 84 recﬂlitlnerlé anti to posis '~.-x.-'hi<?.I*1 izzsisst on a p f€s:?rib€d experience in 3. 90:31. gzrciﬁzssiﬁxl $1' G{?CL1.§)3."¥L>1'C;1".i .,.€t?§5 a qzzaiification or eligibiliiy. Themfore, the i111.é:I._1I.i0I1"iés~it§i€a1'--;_ 1r1 the Case of direct recnxitmeni and {O p{3_'7.-3'€':')»..';T3.€3I'i€)f'f1"0bf [email protected]"x-'ic:c~: in a lower past. is 21 qua1iI'i(jation'o;" e:_><:1.)'i{-':r--i.r»:_§z"1-:::V:V p6st,'.__ p1'€3f63SSi()11 or 0C{:u.patic>31 is a C1L1a1IiE"i_£:2i!._i0:r1. than"theygi:i<.oi1't_0{' the New Com 1'€her1s1'v€: Créa1.t1i'3{ La ?€'r' Policv' .A1ineX'u:'s¥

11. If those two conditions ism: HE}-9:, p:iesc1'ib't:C1_f0:* eé1i1gibi1i.1y than the candidates who i'a_I.I"w:,3nc1.Ve1' _G-:"eLr3 in the service of the Govemmezzé; or holds an Public Secter fall withizfn thc "CC_-1'eaii1y--.L§£13?er_P$3i.iLty anci am not eiltﬁled [0 res€:1v9;i:iuoi1.A 50,- , Eﬁittzrgﬁrefi-§zg.' 1.%:is pmvisiosa, the Tribmlai has heéd . _ Gatzergmzezzi Grder giaisszi. 3€}.3.2QQ.,;'2 in {1} has {fiearigg :°z.af<3oZ am: {he appi€c<z?;€E>ff.§; <33"

irearzzy La;/.;<«;>r pr2yz,<:*i;}i€3 30 55:13:33: :°e:*:m.€:'rn{2s:::s vv;;«§2;>sa%r€§c2i.:'zg {E28 .:<;erz:2}::g> <2?" é?}f§}Qf§€f§'E{T8 as; :2 £g:.:caE{,§%{:a§.ia}:'z <g_,f'eZ§g§b:'§i:§;, 'E"!"1;<3u§;?": 3'25) :~:§}ec;;'fz'<;*. periaéi 5* 85 Qf service is prescribed, in order to become {"0 apply as can irvserzaice caizdidatge the Czfi?.;i'Ci€«>f.i_t§Lf£t'f':. ~ ' must" have put in some service anal" Picﬂ s?j;:o.::L'lc1A T Continue to be in service to }:,«e"'e£ig'ibZéf'§ £<ij iti}3;"§j£g,;:' . person who has not put: in afzy S:§3I"L2I':uL'€' C(§L>II?1V('3"':"éidfiﬁ ' {:0 be an in-service ca{7,;:1_{date; ' Me:>reiy 1bs§:35.1Vi'Ls&€2 rig." deffinitze period Q!" servic&:..L {.ii'V.cxpéf£erj_C::3_ V bu}, it': does not: n_rzea.r1 ~__I'h~;{ pér£~:0n_ ;;§ii'hoLL£' experience or tiuilli b%3CQ:7.1é".<32igible. In {he circ:umstance3, 2'2: is that aniy a.

person wfze_ is V' sefijice and who con{::int;:es _i.}2 2 S€i._I*i,'i;CtL' will become €iigibxleff:.'._V:»V' ._ ,_ _ . ..

$1. """ of the 'F1'ibur2a1 it was COI1iZ€:I""id.f;'ld" i,hatV,V in question is Soieiy for the in- serﬁce {€a:;§i.r:1aVi.Ve§s."i:i. qu;é;%.e3§:i.0n. The'ref0r::~:. {E23 first cendiiieza :0 be gfiecified is §'i€ I'11L1":':a1i1 $6 in service an {:16 Ciafg he makes an A22g;:§}V§i{€.éi:§afE.,A 'E'§'i€:§""*;?€<3 §*§.f¢"~1'»»-"e is fmii (>231. '£7516 22.§3p§§.s::2-'zéiiarfa {2£ 'E\E::}£.€ V .={}T;"Viz:-.gé;:<:§':Vapersoié. Ruie E <::3.i.ega>;'i<:a§E}; gmiezs it wiii not '*a;§3pij; £{;7.£.ir€i%::7:. :"::':7'r:.:i¥;.':":2::%:':%;' am? 31:; ;§}<}s;és~; Whia':h §§'2§«;%;;<~:§"2'. GET} '3} 2:

§}:*E::S<_tz:.i.'@eté""pa-riad sf s<'3:'*».ri<:t": in 2;. ism-'{;=:z' pas? £33' (2% :":~x'§3e':"iem::@ in g 86 a post, p;'0feSSic)n or occupatimi as 21 qL121i'if'iCai.i0n (>i'e1igibiEii3f. Mezfciiy 'zaectamse 21 pei'S<m is in S€I"ViC€ he is 110i'. e1ig_ibi_§=3~..§.0--._appIy to the notified post. He nmst be in service, {he 1'equ'i.s1'.*L€ quaiiﬁcation prescribed L1nder~t"::<c

52. Rule 5 of the Karnateﬁia I;'é;i%3'1ic 'wor1_{s :«i1§';;:;1%:1e;~::;g "

Depa'rt,ment, Services Engineers Division} igy Rules, 200'?

p}:'€S3CI'ib€S the fc)1i<3x*L*iV1'1"g--_€..V::i;1._1aﬁﬁc;V;§tV{d§1_'L§:}{E3'; ::i:1.i.gibie £0 appiy for the pasi. af Assistarai lDi:.vis.ion~ 1 :«~ V ' academic qualiﬁcation of VV gc1i'¢ciiVcit1_ViV;_c;z_,§{_;. E«I;fEr;::'person 2,912.0 has armined the 2I ;.ge%a;~s not ai;i§ir2.ed 40 years in the ' " t'3£IS€:" of. ;._:faVf1dicETaI.es belonging :0 the Scheduiezi E"{:QSV'i'f;'fS,1!SC?;ié5iLZE3d 'fr:'besfCa£~E; 38 years; in Case _ :'§::;N§.ida{'es beimlging to cafegery 213 ,5 28/ 3A ,/ BB; V in case 9;)" am; <:2§.§:er <:ana'.€::£az'e.;<3 as; an {fies ..__Ec2L:~.:-i «€IE.<:z£e fi:<<3djE:>r reaeipi <3' app§.iCaE'z'<2:fz3 3215155 §'}€ " _¢E.£g:'.bEe 'E9 appigkfbr :'eCrz,52'E:m£an;§; mzder {E1638 mieg. Pm:>z':1E.e::€ zhaii §.??_{3§'€ 1'5; rm m{7::a::'m:.::21 §:'m:'z'. for cc:r2€E.ida.§.s35; C{>::zp€§,i:25;; amgfm in ssszvigre agzmia. 87 Candidates Inns: be h.0id.er' Qf a I3egr(3a2;

Civil Engirleering or Consm.zcz:'ion Tc3crI1.nj(§1c)g,*iV.,i_*-. ' Man.agemer1t grarlred by (1 Lfrliversiiy T by Law in India cmd f"'om an I1":.:;!:1ﬁ'z1i'€;' a;3V;f}f:é::.:'<>cViV lay}. the AICTE, or a Diploz'na -._Ce1I'I§f?Cdt;¢a j;f€j':fd {h§ Ins£'1'mi:'ion. 0f Erzgirleerg {1rIdia)'-- he Parts A 8:, B Qf fhczi '"'Assoé1'.a.t¢ 'v.;'\xI{er}V§i;é?}?s"}1i;p Exami.na2f.i.on. Qf the Ir1si'iI'jz.z.i{0:2 _Qf'i,E§ngi.r1e¢>r:_; {Initiia}.

53. No doubt £';h'€:_T '1'ett:r;%i'1t5;3'1e;}i is 'a,d.i1fect I"€C1"1Eii1I1€Ei'ii.. Any p€E'S{31'1 u{E}.V€)v__is é1i't}z"ésa.ici q'L'1a1ific21'Lion is eligible i.o:.3;:p1_y'i o.'i11é gziid-V.pc>:.~itT.f;1\s is ciear fmm the albresaid }}'I'<3'.'iv'3Vi'(13 EH'£V{K3::§T)€§'if3:d Of"Sf;ﬁ'iCt3 lower post in $119 case of in» se1*vic%;.¢ ée1nd§dai;r5s.V >bTu'VV'€,X'p.31"i€I"1C€ in a goat/p1-efession er 0ccL1pe1tioL:*;:..is"pre9_R¥'ri'beC§~-'as q:,1aIifia::a1.i{>n 0;' eligibility criteria. ' . E3'4;._ 2 in o:*CIe'f°{.dé1§}p}*€<:ia2:.6 the a'f'1:>:'esai{§ GS'£»'f:'I'f'1IE1{3E1§. ariietr 'eg.,r}ié:TiV "h¢;:s "iv53_ _b€ 366:1 £226 provisi<:>:":.e: s:?{>m;a,i:":e& in {he E:;1E"r:21i.;}kg':----_. "Public '%?\F<>rk5s §:ir1g§i:1@sé:'i12g; Uf:'§,}£1§"'EIE"i€§E§ 8é:*rvi<%€ .jr5i%';«u§i.:21eé§:32. ami m§:":ii"::z.f:H: q2,:a§.i§"i:f2iE.§.{>z';. Q'-:='i£:. {§{{%{:£°:;i€1;:12<3:1%.} Ruécssg, EQSS. R;u§:": 2 pm%:'§c§€és§ "%'.%::% %:':'a§::'EI'w{§ 0? 81 NO.

XX 5 Category Of post XX Assistant Exectu 'Live Engineer Divisioni 88 Method of r€C1"u1'Lmer1t Xx Severn five er Cciﬁt bis « &_ Y P V 5/ pr<3mot'i{sI1 from 11:15: <:2?;.'dr.€.T' of A333 stani; E:3gine'c{rs;* . _ and "I'WentyVper. cent i-)3;

direct I'€C?1'L1i[.§"I~1'§3.:I"i~T, in accordance with: the. u Karma mka }Pu"{)'1j.C _\?V0i*1§_S Elngineeiéng -'_De;;.a rtmeVI1"t. % Service ' (VR€C'f'EE1iiVi'}T3;EI1T.' 01' » V' VAss1s1aVnVL EX€Cj.1tEV'€' "~ ' f Engmems; 'E:}i\z'.ISiQ'1-'1'-E ' ' in pé3.i.it;i=ivc "iEIxé1r;1Vi:I;1;:'ti 0.11) .' 'R._.u;!es,._1$:3'TI3;

Fﬁivf: p._<§1'<.:é'11i by direct rE*7cfu'i1§iI1. é13tfrorfii ameng V , ;3¢:~s;gnsT{1Vn sezvice} ' ,bVc-1f0:1'i;:3' Karr1at.aka PL1b1ji_<i x;x;.o;~:<s ' €i§1gi::ee'riI1g Departmem " "-who §.vOSS€SS the q::é.§§1i3£:;1ii0ns p2"esc§"3i¥:>€é for dirétcril rt;=:::1"L1:Ei'me:1t' in €i{t<'_',(}Z'd;8I1€',f.3' wié;.§:1 Iihff E{as,1'na§.2-'zk:;%_ §-'zzéjliarj, i?v"<33"E»§;$ Enginessring E}epar:.;1';e;1?..

Service {R€CI"§.:ii;IIE€i'£1§. G2' AS$'is"i',az1€'. §':X€C£i"€§'5Zf3 EE';-Izgim-r.&z°s; §}iV31s;i:;r:~I by :%£:s:":*:p€:"':':'§f.i'a;<3 §:--X'€:.§}}§§}2'fi,iOE?:} Ruéssa E3373.

Minimum.' _ " _ Qua1,i.fic21i',i0n'3 "

"F0-ts' pr"c;:1_1r)£ion:

{1} _E'$«--'£A1"1sA':

0i7.ja,d@:gr:e€ in , V * '» £wﬁ/"

_ Mechanical "Engineering as the case may be.

-(ii) Ix/111st have put 11'} El S€I'ViC€.

of not less {ban five years as Assistant Elxagineer.

Pmvicieé that if officers who have pa'; in a minimum servi.ce of ﬁve years are not available, an afiicer who has gxui: in éihree years;

of Semice may be géanaidereci fer §3'r{::1:':0*;:%{>2%L 89

55. it states that, in respect of each Caff3f,.3::(§x*}:9;:"OVf'"p£)S'[.S speciﬁed 1'11 C{)1'L1I'I1I1 {2} of the Schedule b<'31<)x.5«_f*; of recruimzezlt and the minimum qu;a..l.i.£ibca?;i0;§'Vi£;"ariy, éhvéll Eng a specified in the c0rre8po11.ding <3n"?':;rie:;':"1r; c£i;»1L1:"n;§;£ V{3 }"=-'«3§i:'1:-ii: {4} ' thereol'. The schedule C0ntai'f;ss«--..a}i; C(.V*;i'1;1.T}£Z} ctoVIL1:ﬁ::1 No'2--categ0ry ef post ceiumn «.VV<:)_f_':3"eC;V?11ii.;11ent and at colunlm No.4 r11i1"1iV,1;:1._i%gi<I1_A The reCru1't:ment 19 Assistant; }":Ixecu§ ive p'Vi"0\-':ided at 81. No.5. The method '?5% by promotion from the and 25% by direct Kamaiakei Public Works E11gir:%é'r§!::gV (Recr2_2i'm1em of Assistant EX€§?«'J§§V€ E3n.gi11e€::s,"-Diisisiami by Compet.iiive Eixaminatiegz} . Riﬁés,i,§:92*'~3éxvhiétfiwié' '.'{v°€})123.,C€§ by 280? Ruéés and 5% by direct ':;*g3§:':"'1,:.%.f§,I1':3:Cz;%." iifzfégn. zunang the persans {in S€X""é"§¢:'.€} bfziozlging is Ks;?:221i,a;ié.:%' 'PL2E:>E§..=:i: Werks f£2'2gé:2€.€ri;'1;_.,§ E}ep:g:ri';men.'é wézgz 96386-$s1€;:s {he q;22iE.ifEcz1ii0§3.$ §:.>'1.'e:scréh€d fbr' dirﬁﬁ. §'e{:r*%.:i.i:':1e:2i ii'; giiiaéizrdearzate wizlh 'ighe Eia::'na'i.a:E:ga ?z2'::s§%{: E-'£<}r.';~:s E§_§§§§§ii€1"iE}g2j E}e§§ziri:'r;€11£ Sarvice {Reczuitmeni sf Agsigiani: E--X€{?uE,§V€3 E 90 }f§Ingi'n<:€rrs Divissiml-I by COI'i1})€i_iTI§V€ I1Zx21m.iI1a1'i0n] W}T}.§.CI"1 is new m;31a1<:ed by Rtzies cf 2007'.

56. The a£"0ressai.d G<}vcé1"r11':1&?:::é;-Qrcigr ESE;-K' 'i:<j;\-vnh()111j'

1.he said policy shall} I101" be a1}3pIict.a1§3.1e257¢)?' 2'€sé'njaE;ig>z1 <§f_ S<ié;'E.3_0£' _pOS'tS categorised Eifédﬁi' 1IA,V»lEuI::§';~V..[IEA 11EI;3TV.'-.:i\§'cx;i:'é"'.'2{;2} is <3i";é such ca1:ego'ry. ii we-1ds_s_ as Lm.d.e3:_':'v+_ ' "The Qf whose paren:.s/ §1Lz.ard:arz'v:s::a (E~r§):gp;.ﬁ1v_c2f"'G'r{§:zp B Qfﬁcer in the 4$-:éff:I:3fCs3S3--_ Qﬁ . C?}(iL)£"?'f}TI1é'I2[ or holds an eqz.1i'i)ﬁ§£e;>;'11"t- if "-if; .. ﬁx-119: 31661.01' 1.: n derziaki rags; or an ,3". 'ua£:_e 1' and us try / Ins if iuf.2'.<>r1 and .di'a1,L:;; a: ..§:};;*+;'.2.zf'c::'2 not less than. that." of a G?'raa_:p B (§,g?;ice1_r"rp§:;; scale Rs.6000-I 1200}. Rel}-?'ingg -------- --~<i>:': the a4i"{:»1"esa%.d §31'<>vi$:;9n is} Eh»:-3 ' .':..\3'€i"§'*s'="'??7i'1"}x147{'1'L?.1fv3;"i;vAvcfdﬁl' ii was cctonéezgziﬁéi %i"sa'£i, 'i;;§3{>L1g.§h 2; §3€-:'i:~;z:>§2 .':i;<;';1"<;:§g;::s: E'.£s ij:§'3.2i% <":21:~'s1:e.s <3r11.az":1:3r2:ieci 1.:.:1e:§€§° 23k 28, 35%. zmii 3% ':9 the ,a'§.:1f..€:x'L2:°€ {<3 3.21:': G<:.>:remm€i1i, 01219:' {2e1§.e<i f3{}f$.2;GO2' if a » i1:;:.fs<"f§iTé 2: {:2::.1C,§§{i;:E':ii 2% {§:"0%.E§} E-'{ «:;:" €:r.§'{.}'i.Ej} :':«E'i§'ia:;:é::':° 'Q12'-ésé. 3'16. aafiii ij1é::s*:. bi? e"z'::'.i"£,1€c§ far :'<3S€;%§'V2'.1E§{}£'1 emcé E336 {}<}xr'é:1':'::1'3::%r1E. QE°C§€%E" eﬁzﬁaleci e 91 30.3.2002 sxcéudes saach persons from of rese1'v3.1i<}11.

58. Per central. it was _Co:1__i.er;d--éd""'ih:_a1',.deci&r3u "

whether a Candidate is eligible 7€or;'i.E:r.¥ b'e.n'efi i.' §5i':V'1thé?1.T$aid "

Governnaent Order or 1101., TV£:ﬂ'1..s'i'1dar V\'.ﬂ(g'1'i'»'(::.$:£,'i?t-.:£V.-{Hi-E)-:LL::i the provisions of the Scheduled Tribes and O1he"\§\ . j, (Re3$en:21tion) of Appointznents, Ejtc.) Ac.!,.,..:.l:99.fg)_V Commis-;asior1 and therelbre --pL§\xrer.

59. """ H 1 provides for reserxration of appoifi*'mV1'ez2tV ~'S€3CT'iGI1 4:53 pro»-'ide$ fez' issue <21' a {taste ceI'tiﬁVc.a'ts:VandA5r1€:'£:fr1.e and Caste C€rtifiCat.e. S11b~secti{m {2_§«§j).f S7ecti:>1§¥i£';~. &p1"c>§éEdes Eh:(.1f..3 2113:; carxdsldme 0:' his pareznii 0;.' A «gué;1:"di':;:/1 bélgilgirxg ':0 ether bezckwzwd cE21$:;e$ mag..--*', in {3z'de'r 'Su;::

C'§.2i§Zf1'~.§a:§1;1€§}§£..--'"{}f §°€s§%':°vati;§g;': 12115261' S€{'E.i{}E"z 4% eﬁ;h.@:* ;¥?::=:

21;:_§p<:.i:1.£_::1C':3;_:.'[Via 2»u'::;1 ss€§"v'§c€ at past: 0:' fﬁ}? ;>1€E:1";%s;:=e§<:§3 ':0 .21 {:<>:;.z'$€ 5;? $t;ia:,CE3»§_ in E§r1ivé:z"§;i*£'.j; er any ii:§23+:?.2a;i:Z<>:1z:E E:'&5s§.;1%:.:,:.8.€:z'L E";";£i§i€'3 gm é;T;>';:gEi<:z:ti011 is f§}':€ '1'21§:3.sik§a:' in s;Lm:E*: §'0r'm arid in s~§L1<?h 32121111161' 7 % 92, nlay be prescribed f0'r issue: of a.r1. irzcomeﬁ"Ve1i'1d'=paste certificate. StIb~S€(":1.iG1'1 {3} provides 'that, the '£};hsi1éa:i'1:"'z11é;;{i>1f: receipt. of an application 'L1I1d€1' sub:ise_Ci',i0:<f; TI)" {Q}; and .r,;r£;£E:rL' holdirzg such er:qr.:iry as he deems 1}'?ﬁne?».$a3,ié3fy'i'11:g-.__hiéjnself regarding the gemxinenezss of ihaﬁi sizing"

pass an order issuing a Caste: 5:: rhéfqzase may be, an Income and §_:";»'SZ1f§h f'bArz1V'A: as may be prescribed, Gr rej<-:CtiA1:g_ ['E_;.}1;3 Rules framed under the 3~C declares that ihr: C£1S1,€E§vT€I*i{:.1:f'_ECa'E'€ "uridér Section 44"; shad} be valid 'L1m'.i1:_ii'. is cé';é"<;;e1_1aeVd., -Sjri33.5m1e--[2) provides that the income and caste V'r:§:r1§fi¢a§r,e '§$':s.1,1é=:§.._Tizr1'CE-E1" Seciiorl 4--A shaii be vaiici for a period 0uE'r§iv€{yé'3__1'S;. Ar}jf_.'rVp€rs0;2 aéggriexrad E3}! {he order 01' the Taﬂrgsii-dar L1z1'der'V'S6C%;.i0n 4A is given the right :31' prefﬁrrirag an a};=p%3ai;i"r'.1}':;der Sérériozz 4~Br S€{',"'£'.'i{)E'} 4»C g3r<>*.:'icEes for V .'V<7€>;"::3;ij§?:_;i'2;i;§";r13AV:>§~'.C{::'m::';§.*i£.e€=::s {Gr verific:e3.:f,i0z:: sf §.r3.<:.:e:)ms:-. aria} ('i8;S?.',€* " ._r5::%r:.ifi§:z27&<::5 Eigzié 552. gsrexrideg far the vaéiditfg 95 {ter¥;ifi:::a%';.r: §s:~3u<:3£§ agpiérgaiiriarr far vaiiéizy C@r*{,i.fi<:a'€e and Ruie 8A praviﬁea far g/r 1.12:-:' V{f.'é"§fi{7Ei§§(}EE Cz;:r;mi':;.:.{;%:;%. Eiiuéri £3» §}':':;}:.='§rEz:-':52? {gr x-*e.1'ifi.cat.ion by the Caste and Income Ve1'i1"iea.*{io:1 Cemmitiee and Ruie '2?' provides for issue of 'Jaiidity Ceriifietiefe;. :';Ru1e 9 makes; it obligaioay on the perscm who has been s1;u::;§jess';'u1.' in securing appoimment 'zmder a :'e.served_V£:':iteg§er§,?'=L{3.e obi;é1in_ validity Certiﬁcate, for which he wouid zi10'1*,be. e:3i.i"{l:ee_c_.1 'ie the.' benefit of reservatien. The eertifiea1EeAié§ss1,1.ed €31 the prescribed form C1ea1'ly '11j.e';.1.ti01"1e ei" {he Government in so fapzxs e';iea,:Vri1'1'j;<. layer is"e0nee§1"ned, is not appIieab§e "Le them. _e(«;;"re;:;t:tvt'.1"£3":?$~~e.Ae:':éi7 Caste and income certiﬁeaie issued under the Aetf 0r'«..t,hve.fV_*reservation Certificate eannaoti be @3319 Eyyihe Commission, the reason beizng, the Act is :1 sell" eeijtained'-efi&.,e.EmeI'1t which pmvides for an appeal againsé; 't'h'e.V e1*de;°- grani;1r.1g the eertifieatev PL. also proviées for a eeﬁpreifaeraeieeV-anieihfnii fer ver'if}:iz1g tide eorreeiness and fez"

A '1§$&§%,f_€:L'{f' eeriifieaie befere a;}po:£.:';€;,1ne:2.é, which is 2%. €'fO§'EC§EZiiGI"1 '§3_i>ee'e§:§Ve§*i." e.;";:§V_:i.§:ere£'e'1'e§ Cemrxgisssier: 'ties He jegrisdieéizsita {(3 :32":

31:1 j2:s:'Eg§:ie§5;E.'TV'{>\7er {he eeﬁiﬁiitaie iseueitl bf; éhe aui.§:e1"ii§; Lmcéer me E: E3215 ze e§.z.:*":§}'.%,j; :*e<:e:i2*e éhe <:e:":1i;'}1{1:;:ze-2 axzci 3:) air: "aspen AA Vfhzii c:a.zm0'f, "be d'e1:1.e direettzljg eanziei. be éeme by {he ;, 94 Cemrnission L':"I1d€'I' the guiee of interpretmg the Gcyvernmem Order. The11§;h prime faeie the G0vernI:1ez::'i: Order -V_e:z.ei';1ées reservation to Group 'B' empleyees when once? 1;11eV'Tfahs'Ei--'ja$ isgues a caste and income ee'rtiﬁ,eaie, '1t:"'iS"'--i:Ss1ier1 'pgnthe assumption that the :"ese:*vaiion:=_is ;1ppT:%e.1b'ie' 't.o'rf3erQu;e_"B"' employees and they do 11c:i_4be1o:':g *-to mfezimjgf layer. Commission cannot exclude fer c":<V3"1:.,<:»i'cVV:'£'<~:-V.';.9':.e1M1.i.'<'i:11, ender the reserved eaiegory by, 'in.j;'erprei'iﬁ§'jéseieh intei'p1'*ei'eiion "in {he said G-overnment 01'der'. if in jzzdgnaent ever the certificate i.eA:::,;_ed undei' the Act.

60. '-- ' V'1':v:<§i'j'e.;5r;:.e:e.:,1t5n_'oi KPSC is that if a czindidate is mereiy iiie..se'n;;cVe_it'.1s' nuC:'t sufficient to claim exeznptien from Cr.e§§my";aye'11 "iﬂfge §;'u*;ihe§ een=:iEE'.ier1 gxeeeribed E10 be Satisfied ~ :fG3'_ :'eeI€;i?:iie1_1t. is me pzbeseribed period cf service. If he *--Sa%i'§$§Eee'«_"i.he',£é3,§d €Ee§zc%.:i.§e§L then zxsﬁfi ge em. ef this CZ'€8.E§1:£ La§;er"*%?0E:'ey. In the inséam. case even t§":0ugh 59%; ES $0 be féﬁeci " 23.13' by i§3S€ff§'1~--"§C€i £?E,f1Ci§{§EE'{.€S, Eiéere :5: me p:*e;'~3e;'r%;;3i.%e:: 0? 21:1}? gﬁefied ef &;erVi<:e. '"i'?:e:"efere¥ tthej; E-'"§§§ 23.9%; gs {>223 ef {he €:'e2m:§ E /"

%L// 95 Layer P<:»1i.c::y and they are nail eligible. By I1'1iS§'8.}.{€f;"IhE:}?'~~E%'€1'€ p€}:"§I1i'{.'E€d to take ihe eXa1ni:1ati0:"; and Ei1SO_~'C€1Hé3é.: "'f{%I;'.»...$;3.ﬁ? irlterview. Ii is at that }'LmC'{'ure '.--'J1f}Q{ii1f wa.:={ i'e;11:§;ieéi'V.£§:;1t the}? were 22:11 Group Officers in the ve_:"r"3:..-[Same-.d'epe;r§';31efi3iA to . whom this Creamy Layer P0¥i<::§_.app1£'eVs§' they'ii%e;'e_;:ot_§e1igi'b{<:< for that 5% inservicte quota éiﬁgi, .}".herefe1ie§'t.he:y were not pe1'miU;ed £0 enter the é:1 {£;r\ri=;exv

61. Thouggh 1;h;e"'--:é5"faid . '=arg'1m1eI':f appears 110 be attraciive. _ if.x%»fea:/Iﬁ£§.Ok~ _V Nofa: :1' 1 'i:"§"i 1r1.e bz1CkgI*our1d of the I'€'.,(3C31{1'}§j1'_€_iff1{is'.-3..f{'Vi"C3£::1$,_O1'_>{h€ "'B'£E£ﬁ§.\7'u'€ﬁ'd C0r11n1issi0'r1 which was eonsiélereci {:E%l;O1'§::'~f{§if1I1@1§£{i*I1g "the Creamy Layez" P011032 and the prit'1eip1eVV'e'Qehinci .t11'is"}e§is1atio11, ii". is di§fieL1Ei: 'to uphmci the 33%? ai"g§ur:1e':1"i'--.--V in the rece'mmenda't:i<m {if the Kzarnaiaka ~ 1Se§viee'«C;o;ii131issi0:1 Eb}: Sehedmeci C.ast.e which submitted its *--:fe';30r§e:fi'_v~f3{3£}{§, 133:, 3:3 ebseweié as-s :.2i:der; "E953? direez' r°e<:rmT::m.e:2£ ire e«s3r'£':a:"n posés §{}§T£§ §§e:'io{§ :3?' e;;.r'z::§r2.z,z.<;2.z:;: serzéiee G?' e:<;;e:"z'.e;":{:e :25; p£'€$Cf"£.b€{E fer eEigiZ)£.Ei.{'g;. Bu: is": E.?T5E?E§,? 53;' §':'%*:.z3 95 operation Q!' the Creamy layer principle, alt r'!1o.s:e_» who are <2iz'gi.ble because iheg; are LL:oricir:g'V.:if<z._T"

suborC£.i.n.aI"e peas 1.': are screened our'. of the ~ ' Classes. TI"zerq;'0re it was suggested I?1a{.,__'§fz1¢r3 i§3.r1ngz M and Cominuous service t'n ~'<':'z;" '{Csweff Condition. precedeni. to get. eiigj'iF)le;'ffbr;3Licth'pﬁisii; ' applicaziion Qf Ci'"€a¥T1y,I[;'y€I" VI"'L")_ 5'S'l.!.i;'h resull. in taking away ir1E;:1:é"~§1artd Lz.¥}_1Vai:.g§'i;%e}1VVVf);; the other. Applyi.r1g Cre{arz?Q"'£¢c:"g;¢r woiiLc€.if"ru§I.raI:e the very oigjeci. Q/"'?T€%f5e%'AI"1L{1I,ie:i}I1 ifi~$"t:.Ci*:~ posts. "

82. "1'h(:fef_0re :'iiiiﬁlV :£hé:v,é21i_LiIr§:tjﬁ~ari ii; is clear that persons \x{ho"'ha\?§:__pti'tin §Q11g.fpériod. of co111.i;1u0us service or eXpe"m'_ence_ 1S'iit;:.11p1V3Vn0t.'b'e. denied the §:)e.r1c--:fit of :"ese'rvatiOz1 on the gz'C;~2,::"1'€i t1';a;"th.ey'--~§€~}0a':g :0 Crea:11§; Layer. E: is after c0nsi§1e1'iEig t.h0.§a,idA'--.;'eVg3~dft, the policty is iaici down. In oE'.he1* ' V' A xx;vE>;_f"E§s;f..J:.1::»a_ };)€1's{$'n:s----b€:'1Q?:gi:r1g '£0 these 'wzictkwaizé {:121s$e$§ if izhey =h:1i;%: §:>L;t; in _c{;111:§:1§:01.1ss Sa=.m:i.{:€ er €X§)€'.i"i§i'E'i~C£E'. 3316:; sh<>uEd ;3.<2%'; '4":??:'Z%.":£§<€%:€}§.f;'?;E:'f£'i§':*+:::3 0;3pa>;°i,Lz::§i.}~" of (}{T{.f11§}'}?§Z'§§.§ h§.g_{§1€:' §}a:§-E. by wag; of e:§.ir'e;:§. "r'é:a?r::'§§.:11e1'1.E, by ¢»:p§3Eica1.E.§1{>:1 {>5 Creamjz E,:?:§,.?s:'r. §i3u':. if {Bey n£'2{:e_ HG: §3{,ss;$€:é=;s5 ?L'i':<é 2°::{;:,:§s:;:'é.e {:?f}<;§"§§;EZT§.€fE"£{3€;? :33' 2:92: in z:':<>'m.3;3.'}z:€:1.:s;

-E 97 service and if thezfg belang to {ha {keamy Layezz "Lb-."<:__ "Penny applies;

63, in. order to ﬁnd cut when qL1:é.1i1"ig:21t"i@n prescribezd by way of prescribeé pé;'i0d..of _§5€:i'-3-*i.'C:§3'O1"€wXpL§31'§=f;1j]f36c ' what is to be seen is t1'1('3V»"I'-§'.C3'i"L'lﬁ:'f!}.€'I'1T ru}.e:i:.A .1,inde}f; iv11'i.Cth:

recruitment is made.

64. The Governxiaﬁntl :?§e:i*1:(ai':z:i4;af; has previded for h01'.izoniai res+.éfv.a1'.i0n ""foil 1"'L1A*.:§x1_ c":an.d"idates by enacting Karnataka. 4'f{€<3efAiz3_i.i..O1'1._}:2_f "Ap}30i12f1:11e11t [Posts in Civil Services of thﬁrg Si.aié)"fE;.r ra£.iCa';1did€at'.es Act, 2000. Section 3 of the said en%«§5(:ﬁ1%nt.«..i3t in-'id€f$_:'.§13:'"'255i/<3 01' the va<7ancieS ear#rnaz°ke:d E'o:',ci--§reC'£ i*€<:'r=.2it::1ef:%; in each 0f the caéagoriﬁs 9.? Generai AIX/it:r:it,;f£~§c§%'sa::€iuleaf"'C'éist.§::;, Schedtzieezé Tribes; Elifid $2202: nf 'E.h:~:=.

I "<::atégQ%;i.§:s' {§f._0{h€:* backvmré {',L'--f£S%S€'3S Shall be §eSe'n:ed int" "mall {'ié?gE}{iiCE&§'.€Sg- "i"%3<:~ Cn:c;.{:<~:§>'é'. of €r%3:».1n":§; §;&:;e:é:" is n'12':s:%§e E?if§}'§)1i€?E1b3€3 in the i';aS%: GE" mrzzi Can£§%{iz::iT;€s b€}<>2':gi:f:.g in Genemi §v1e:*::*iE. 0:' {he xe:}*i.3:£;"3:* E322<:.§£&3;;1.r£§ <7.§;?:S.s.:t=:s:a ::<><:{t:é;>: {ia1%'.€;,;{>r}?--§ an{.§{;%.z° {iEa::.:%;:*: {£35} 0%' Asiicie £6 9%' me C<)n$1§§,11n1{:~n and the p{}§§{i'§7 in C§'€EL§'I?.§£ Laayer

3. E/""

as exrﬁenctecé by this order dated. 301%; March 2OQi?:_:E$ 'I11ad.e appiicable ta "these rurai ctzmdidates alga.

65. in $116 25% posts earn,i:-ﬁkééti aft;-xi reC;ﬁiii7;T;e'119t'@{'he:4i' than by way of promotion: 2 recru-itment. in ihe open In Ei1af£'j evéﬁ persons who beiong 'LQ \.-'v11t(>« 'emf service are ekigibie to COII1p€'£',€. Creamy Layer Poiicy they \-'»".{v).L11yG»..:(.'1C)'_{ reservation. out of thai. 20% pds;1l_3=._-V direct 1'€C1"'L'1i"[E'11tEirﬁ'. in open ihey satisfy tlhﬁ coI1'Len{:i.0n that classes, they fall within the Creamy ui;a_}_:fe;#V iherefore, though éihey are eiégibie to <:0n'1.pet'£: in {haz%'.__ca:,(:g@r§gg 'zmi '£,he'y WEE? E}{§'{ be €§}";§.U€ﬂ {Q ~ _fes¢r*«.:ai;;Q.Q apposed £0 téfxagt in so .{a~s,:* as §'e<:'r:.2.i1;.;11rs:n?;. ta 5% '$éE*;i{%hV 'ié'_"--.eX,§:V§L1si%g*&§}r earzizgarkiiaé E61' izzservlztea zézzrﬂidaies is C0§::ceé*'neti; Ei§;§8.§1"i am{>n;:_§ '€4ha1. $9/«3 pas-sis :?"}.a\f€ is 'as §ﬁEE::j 2.1;} A';1~££.'.§';{1>I'5i"iZ?1§;§ :9 32:3? :"s:s;<--::r"a=ai.*;<>:'; gxﬂgricjg of 'i.:!1::'f G{§i='€?§"'§"§EE}§'t1"1';.. E3:

%:'€i'é3 Noée E is a':i'iz'2a.c%,€€:, '=.?%.??:s::1 ah:-3 <i§';°z':{:%: :'€tc:°uit.m:":z1i. E0 ggasése gt/..

100 categery EIIWA "E past and cat.eg;0ry [K-8 '1 gases: were r-eserved. As; there were no appiécants at 2:1} in thes£;'t Ce1t.egories_f'tkieffhave been converted into geiaemi meafii. Only in c1a:;fé'* t:f._I'§E{'B~ {Herc was one ct2mdidai'.e available. 'E'he:efa.*fe Gut. of'{§p6S€jS'VWh_i<':h: _ Q are naarked for backward Caste azhgi df11}f"

has been seiecﬁcd in the "

posts are sought :0 category.

Therefore, {he Court S'};;:"L1--}.<:1"--;:)_}Vi;:1»_V<"::§ ué{ié;ﬁ'Vi;nierp1*etation (if this Government g:,i%§'1'i€' 1ﬁ: pG1§<:}: of the (3ov*ernn1t=:§'1--"£ achieved and what is Soughé 10 b6 ¥1 r1 _ha:_1d should nei be taken away in the other }'1':?m'i:'., if 2} V §:jL1.:°§0:;é"§1,:E CGfEStE'LiC'i§OI'1 is nei. ggivell E0 the wezrds \pFf;? E§C.'.§'ib€~d' p<5:4:io'd sf service' in the Cz<>vf;.. order and 21 '§iVti3E':aE* "E'!1€53..§1iI1§§ iéW§}:iv&r1, ii, wouid defeat Elbe very Qbject 9? VV?:fes€*;";{é3;€.j§£}':':£V.'=._ :'_§Th€1'efm'e, iighzigg held by 'she 'E'r'ibu.:;a1 any A}:§14§4€fp17{3E,Ei{Z§;L§EE 236:3? wcsuki is/a1{§ E0 aE3sm'{E§§::a £5 2,0 ix: zwgzsircéesi zmd if i.x23;=::s_én%.erpm{at'§<>ns me paasébic, Ehzzi. im{:=r§3'3:'s3i.21i.i0:1 w1'1i£t'a 'E-é;<§:;!§ﬁ ad1;23:1<:@ ﬁne {:2-mgésr 0§'_§:.,:&e;"§i{:€: gmé &%:s;§.€::'s{2, %1:i%:.:% bezzeiéé 5;? 1"eserva%;i0'r1; E3 is be §)*£'€f'f€Fi'i:'i{§5 E.:e:3§,>*£'ng..§ in mind 3&6. cioC:"i'rim3 of 101 }3LI1'§)OS3iV€i co31st.rL.1ctis:>z:a arlci the Z"€C()1'Ii§11€1'1Ci£1f.iOE1$.'".,_Of the Bactkward Class COII}FI1'iSS§{)I1 ancﬁ the pI'i'{§.C§§}1€'. z;1.1dét§§:é'§;1g¥this resservat.i.ox1 coupled with ihe fact ihat. '{.11er--;§"a1fe S£:§fiC_ie2it' number of backward c:o1m'11r.:.1'ai'i.y <:V£1:i€i§d.:3.t.e§§ are 'i;}'4th€s:§:rx?iCes L. iii. would be just. and praper fer L1S3.D':'1,V{) placed by the "I'ribuna1 as ¥;hé.VV3-;>;ugh{,"tb be placed by the KPSC. 'ihev.<;21u;~:e {)fj'L1SUC€'..

In fact afier the    "1'ribu;:1a1, th€
G0ve;m_n'1ent     They are not

aggrim-*ed.__.«"T1'1e3§{_a_'re":10: 1L:.hal1e:iging. this same. Und€r thesse Cil'CLiifI1SiE1I1'ACEt::$~; WC?.a1'e bVi"_ 3.11:: View that no exatepiioia Could be taken 'Lt:-V_th<-3 fi:2d_i:i"1g"revéarbtied by the T1'ibLma1 an this e:;ues"{i0n. 1&2 » ;B1§'U$c;A<1f:oN OF P.W.I) 3: IRRXGATION DEPARTMENT V' Paci1::1an21b?.121 Ekfizlhaiaz Eazirneé Sazzibr Csunsal Cf):'iE{€§'{1C§€.{i" Iibai. the not§fi<.:aE.:§0n §s$ued emsi 11:16 c::0r°1'€3:s.§}0:1éemc€:

" *-:.a:.§<f;.'§<;:f'2'2"' ES pm£§a*;<é<%<:§ b€i'{>*;"::: 'L'.hf;*: C::3u:°£, :*§e:1'r§§; >f:%§"a{"§'W;';§ "i§"2€i§ I;h:'-3 f*€:{ém.:im'1€:1i was {i€}};'}€: ii; 'éhﬁ: 'E3,'*»-R-iii}. E}&%'pa..1'i.z'::<:::2§, i§.1');{§£3'E' ibis: E i 3/ 102 Rules geav'er13.i'n.g the P.W.D. employees. However. app1.iCaté<:»11s of all §3€I.'S(}§"zS whe are woriiing in The Irri.ga'ti<>n. -iﬁe-{§fari'I1)eni herve been eI1te1'*:ae;1";ed a'r1d they have been se1ee§;--ec§._ all those pegrsons who were W()I"k.iI1{;_?"; in Irr'iga1t:'§'(3=riV»Dep§1:ftraeri1~ _ "

who have been selecied as selections are illegal and 1:o2lA:3'e "§E'rib 1u1eiI T138 T101 PFOIWYIY 313131: p.f1t'«i"Q._1AjtfV1 e52a.nc1 was in total error in rejecting before {he said notification ealiinvg for'"'2{e§é:1i.r;:é1't§,ene;EViﬁe.fpet'i€'.'i0§3er has been giving the e'ndersen1e1'a{ 'I'he1"efc)re, merely because he appA1ir::;c'i"a.gai1<1.eé€.A:ihe;Se;_§€i'«:idve:ri.ise121e7e3l.5 331 should not he eaid that" -he is ue5e:gt.0p§ed "frees. ehaﬂexilgmg the said Creamy Layer &aVfE;;ei: *é1eqi;:ie$cingV""i'h fihrzg the zippiieatien. i,as'£§j§,r it was "eerii:e::i=j.e€Z V"i'§'32;i;E {he ap§3}i~::a%;§{m 2}? the w;"£: pe?;%§.i0'ne;":?: were e::§7'i.e:*€'.23air1e%§§;€;%:e}; were §§e;m'1§1;.§,e¢:§ £0 '€.e.}~:.e. {he €i'.'X£1§i'1iI"1£-}'§'.iOZ}., i;.he}»* were .{:e}E1ecE 'fa'; {he §::{.e:'vie3:»¥' ami en. 'géfge basis i,h;:'E. 'me C:"e:a.§:1§; rE_,»a1f;f_:3:° :':s;';':4 ;-yggkééaézﬁégie iéf: iéée %z:--sserz»*ie:: <:.2::§1ai§é<:§23.*€.:';ée era 'ﬂee: daie é 103 0f the :;r1terv'iew, they were sent back saying than the§r.._§ii.d not possess the e1igi.'9i}:t.y Criteria, which is imgyroper. 6?. Per contra it is C.€)§}E€if}d€d by the learned Senior Counsel that, i.

the se§)a1'a'u:-3 Rules meant f0_1"' irfiga ii'ean preparing the seniorﬁy iist §§é':?é§Té:3s ur1d e r both the depart.me:nt.sv a ::'1{j'f11f;"1 <3t'1 .ser1.i0ri*:y list is prepared. in soﬁlé ef the afaresaid seniority }iSt,§.~£)$+:#§§1.Q€if;=:¥1S herefere, it is clear that the d€3pa1'unent' makes it Qélear that ﬁersiajjs' ﬁhese depzwtments are Ereaieé as be10nging.._< <:0mm0r1 s€m;0ri§:y is prepared, p:*u:i31eti0n is gévegrg basrsd en 'the said senir3:"ﬂ§;. "£311 €:0d3.y éihe ' _'rj1?s;*;cV:V<:21é:7A:3:<VA;"§;--;fe; not: Compietely sseparaieéi arid tghsy are treated '-gié'-.E*3eE§::«g;i-:1g[;;is ighﬁ :-same i§f3f3Ei'E"1:Z1T:€3f1't. 'E'he:*€~.%"Gr€ the persons "Q-;.g..;::§r1$*i. %:hé3: :*m§i.£"%:7a;{i£>:1 as; 'i,E1:?§: C.0§":':i§.§'3.'ux':=: ':13: '§e,i:>;::g "ﬁgs P.'¥'%$,E} A' = Defpa:"{r:1e':13: .

ta*G:'kiz'2g 31'1': th§: iE'fi§§E'§i',i(}§E d€§)€Li"E.1'§i€Z":'§ are: aissa sniiﬁed {:3 appij,»-* E %// ,,,, .

104

68. The Geaverner of Karraataka sa11cﬁ0r;cd the estab1'ish.'m£::r;i, of State Civii Services; in respect 0i"'I<.2i£n'2z§ak21 Irrigatiion. Dept. Sarvice. A n<:>tifica't'.i0n came to_};>i% isAéiaéé:d--.Ao'i=;.--£33.' July, 1989, presC1'ibi'r1g ihe s£'re__t1g1';h' 0i'_ {2"23'.ti'1'-1V _':v =S2iiU.. categories and thti-2 riumitrer axrﬁé. O~1 "[ﬁ(§VE5?:;Tt~3..' VE3?,J_t'ne thereon. 11 came 1:120 effect i;'i'L%§1é1S1.._ pub1"1she<:i in the Kamgataka (fin ciay, in exercise of the peaxx-*c§:'*s: "cQ:it'ersfe%1 Article 309 of the Carlstitiution OfA'.Iﬁdi2L "'Lh.é made the Karnataka 4_.P:L1bT{iC" \?€rj';.'.'i«;;s-L.. [}r'ri.ga_iTi{;1iV""Se;*vices) {Recr11i'm1ent) Rules, 198"8%.f_-. pz"Qvid..iI 1g_ for Inethod of I'€CT'l"L1iTII1€£"H; and 1'11i.:(1im:;3':;<1équaliﬁcazﬁoxig'-.§:{r:. Ruie 3 of {he said Ru1u::$ dealt. wiéh C0ii=.siii.utiof1 at.' the sehriée wh.ich reads 353 und@:' :

T}ié""'Kan1at:aka frri.g0;£':'£{m Service shaéi {f:3}";::'si--sE: Qf": ~Z\'o§:w:'i:§zsé.an,di:2g anything cor2.z'm'n<3d 'V 2 aﬂﬁ {he ${3E1.ed:.£Es,> ::E"aers2z,znd~e>z:, in $53 ' -ix::§.'ﬁ'i.a§ c:0n;s£":' in $215212': i3'?.€3 Ca§':'ege:>rie3 Qf _;;20.§:;~:=s: in {$253 Cacire {}jfG?'r::1Eip 57%, B? C and. E} peisans ap§:<;in,E:é,>d %;'%'23m &z":2:>:2g perszgrzs; ?'i{}§{§§FE§ €<:",§<3ni':'.c:'2.E §:s0;<;§s {:2 she Kaz°r:a,§aka §3L:§_3i:}:? E»%;"{;:*é:5 §§?1g€z%e>€:"i:":_;c; Eiéeggﬁ, Service, irmnediaitelg before the date Commericemeni sf ihese Rules.

Provided that. no person so appoimled unless he has!' Jxjjr'e.<;Sed {iI".{ .VbL?E'?'£i!v"1§';;;"

LLaii:11ir1 the time to be G(}i:e_rf;:11enI;v a separate I2O{'{fFiC?:IIi£3{1 ink. this his uaiiiingness in be so vE:g.3;§:;i::.I;edV." eavhy 'person has already (:§¥p_ressied"f"ii;§§";i;ii£ii_1gneé;S"befere the corviinerieerrzezﬂ' ' O_f- ri);ie}~3.,«.ii.:'_si1ali not be necessary h]bvr.H--!11':r{1». it; %¢x;;'£ess' wiilingnese once' The deeiSiei'i'--:_E)_j~V_i"l'ie Govemmem" on me {[327iiiingitigessehaiI beﬁricii.' i'"'ift3.2;icE£:ti*j_Ei:"i'her ihaii imi.il persons are so V"'°'&£3iI>Gi.ri'i;r3d; .'pe;?§e_;?:sii holding the posts iran.sj'err'ed ia':h,e f{a'rr1d::aI€a _IrrigaI;ion Dept. seruieefrom the Ka?"T2,C{{C1}'€-5?;-~«'PI,ibifC Werlcs E3ngin,ee:°i.ng;: service '«.isi3é;E3;__ hoid. the same am. {he depuiaijiczrz basis. service rendered in §'§'£.€;' e><is:'.£.§1§g i.cien:.iea:i . _§§>;:;:§i:s5 in she §7'uE3ii.e Werics E£Z2%g";i:1eez*i.:2g f}e;3§'. s%is::;.§£ be {aken as egzizaéijigirzg seméieefer She §:r:.:rp{:«se Qf ;}2*'€2me:>£:i<}zz9 5;em'.ori:j;,;, gag; 523265 p«e:z§;i:3n. zmeiez' f{Zi§{3S.

3/W 106

89. Rule 5 was :31 saving c1aL1es<:3. It is madc clear, iha': n.ot,withsta11(:§ing, any't.hi.ng§ atonieuned in i.1'1_ésa"'~.R"11u}eS§ a(:t.i0n already initiated for I'(3C1'L1i[§TE€3'I11. to the p46:'st 0Ai' :'.é,s~:i;é't'a:§i, Executive EngiI1e€rS, Divisiozvri, .<T;'a.!:er8,5 Jui1'ii3r VVE-21f1gi13'C_;€rS'_ ' {Civil} and Dra.ughm1an {Civil} Kamataka Public {Recrui't,n1ent) Rules, 3.9.60, b:eITr.:;¢.the._» of those rakes shall be cont[i11u,c': d <:§§«iT%:::'r:der the Kamataka Public W0rk.s Ff;1'1g'inee-1*'§'1ég* :'.{RJ€*,C..1"L1itmem) RUIEES, 1980, as forca.

'?O. " Subst€{}L1e:ii:1y_f'*iz§ Exercise of {he powers conferred by sub~S'e:-<3] 1. of Sec, Bwffgad with See. 8 0f the Kamataka Civil Svf";~'ﬁ;r';'gf:<f§;<;. Asa .29'-?8H___{_};j§:.:§r1a§aE<21 Act. 14 0? 19178), the Gm-*er'n.:r1e:1é; ' ;€>i'.V§{::1.1:;j1*:2;Ai;2:rs.i1«:"¢1» made {he Kéilﬂ Ekjbléc Woriis {Errigaiiom Services} =g§;:--m~2.:m::;«:;:=;;:' zmzzé {*;e:n;am e'Ehe':f Riiiﬁﬁ {,A::1ez1dr§1e:3':'.} RL1i€$E 1§'85;' {i'{§é%ms3 323:0 '§0r'{:€= Gr: 19"'? €}{:é0be2: EQ84. E«2uE{: 3 3f 'ézhe " e:;E7s;};:€3:=3::§€% 'E1iuE<3s:a §.>§{31?ie:§<::{i {=1}? £1231:-éxtzzizmizzé, ta E.1;:e §{ar':1a:aE<;2;:, Eﬁibiizt Warka §§E"'£"?3.§;_{&1.§iE")-3"} E'3€'E"'J'i§?ﬁS:% §;E"€.ec:°'u§m1<:%r1%',i Eﬁzzizia §88.

1......' E ..

$1/..

10?' providing far inse1"£'.io}:1 of Rule 6 which deal: wi§;h. fF§;m,$i:;i032211 Pmvisixzms. ii reads Lmder :

Nolwithsianding qrpwlling i:--2_ the Karnataka Public "s;'v'ofj»ks {bI_r}figjai"fQri Se@i;<e§}V 'V Recruiimer11" Rules, 1988, iétill :'€_Jffk2 cofiigléitiarl formalities cf I':he .§§b£;;stiI'1£i'io;I of Services in accorda:1céL 'w_z'pif1.VRule'i3,, I.[h(§ _pc$;sis in the fianiaiaicﬁ./.Afrrigikﬁtigﬁjy. shall also befflleci izf $31.9 provisions of the" Eﬁamaitiicaii " Engineering De' 2:. S§é':'z)3':;(;S-- [Ri:;é{ui,ifh<:ri':J' Rakes. 1988."

____ H ;_';',a1;gs." Cixﬁil Services (Absorption of Persdans f(i"§3'{)v(}ii*!i'€.da'E3.S"C{§12iI3C§'L Engineers on C0n'£:1'aci basis; in the Up'per~ Kr-i,sF1zéa,. "'*}?Ln':-jest.' Bhe€m.araya11agucii in {he }{a;{.ff1é.f;;1ka "'i?ubEi=.:': 'Wc:>1'ks and ¥§'1'igai1§<3n fﬁepaﬁmeni. A 'Eﬁgi1iE;é;:*i11g..._S$§v'ices} {Specia}§ Rams, 1990, came iI1?.'.{3 i1::1"C.e on *3? R.uEe 3 grzwidezé for a.bS{>'r"§3%i{m <3? ;>€r:~:::m-S a'p.p:>§.:j'i'if<;€i«--'5<3:": €0::a%'.':°2§(:i. basis ems z§ssi.ss':a%r':*:'. E':i"i§§§':é"i'§3E" in {he UKP, .' _ he '=::§er€is2é:i=:% p§'{}"'J'iS5'iOE'i S'E§p'%.§§7c1?I€S Eikzaéé :::.<;tx.2,»-"ii::E'::~s£2':::€':i::gi Va-.:':;;ﬁé';§::£-E s:?<m€,23i:.'1€::5i in 'ézhe E§a:*z':21%;,a§aa1 §:'§'%="i§.§ S§;'J§"'=,="'§iZT€;",S iééemzrzii % 3 108 R€CI"L1i1L'IE"1.f31'1T} Rulese. 1977 and in {he Rules of _re<;ii.;iin3ent applicabie to the post of Assisizmi Elxxggineer in_.--:'.';h<=:4"E{:i:¢ri22'§:aka Public Works and irrigation Depzzrtmezlt E.;:ig§nt§é;ari:*;g S'€I'€_:iC'€'E5 er in any other Rules made Eifidfil";»§7h€3:_'p--:T{§¥iS*:} t'0?~.ti',1<¥1€__3if3vS of ' me C0I1stiE;L1I;i0r1 of India, ex,.-*g*rf~y..;;§o:'1ti9é1<:{'<:r;.gi1:t§;ir; C0112) of the schedule bc3§{);..¥§é';«.V'.v:;§sh;f111 gifﬁsogbed in the corresponding Q1" SV€A'.v8~1f3S in the Karnataka Pu.!:_31iC Dtépartment {Engineering ':63, ;i;--¢1ﬁ';id%1edVi1_1 'C-61--.----{4} and {5} th.e1'e0f.

72. V .... '""ZF1V4i'c:«;E<§;1:r12;ta1;Va Civil Sérvices; Rulesg deﬁnes what a Cad1'€ is. "".Ru1r: 8(.?"'}..;;'<:ad's?A_;is imcier :

;'Caéf.réV.. éeans the strength of a service or pagjiw €151' Ci semica s«:1m:3i:'.cme{2£ as a Separaie "'z':.:f12Zi'.

Apex. Cam; in aha Case of Dr; C ILm Pgaswf' "£533. smm SF BIHAR AND 935,, AIR 3988 SC ' .. 95$, V'{ié:a§§:":gg with 'éhe 'zwyrd '<:ae;%2:"€.' Ems,-; éteizi 3:55 xzildﬁg" :

<£?,'.:~W""' £09 "In servfcejurispmdence. the term 'cadre?-=___ has a definite legal com1oia:ion., In {he sense, the word 'cadre' is not synonymo1.;;;""Lz}i.¥;i;..'._I: » A' 'service'. Fzmdamemal R.9[4} d€,f]"if1€Sh 'M 'cadre' to mean the sfrengih Q}"'a eerfviee oV1sr peir'i' a service sancriioned as a S€}§'<TlTa,';,'€3'LI;;iffI;"»f£i 'isV'{s;)e{1:"ee.. to the Goxzemmenl to c:e:1_sieiI':'1.zi:'e._cis r?1{:zI";3.;-'V--V..;*(.»zV'Ci.fe3 in any pa:ri:i.cuiar mas hit.'--- fz1¢:1y_"'_: S according to the adznini3~i:rcii'{:,:e" --~C{)n1)€It1'i8?1C(£_. émd expediency.

74. The'}'v,§_)eX Céi;1r't,::V::rzvi;he..eaa:.§c {QPUNION or INDIA vs PUSHPA oifgegs .;{2;jo.ésj:§$scc 242] has; held as __ ' ¢{;f*gé::'.s«:':*véce jurispmdenee which haS"'dei,'zelepea--._ir'i'din" country. nofixed meaning h<>:$ beenveeer-'ibed is the fem': "Cadre? in {i§§fe:'eftZ: service ruiez-3 framed Lmeéer preeise ":20 VV * Q3' the Consi'i:u,£iez1 as aise mies in exercise Qf the powers; Q? sfeiegaaied . Aieg'ié§Eo:£ion. {ﬁe zzzerté "'eaci:'"e" fleas been giver':

" V--'e§::§,{}ere:z:' meczrzérzggg § §/'/ 310

27. ....... .. the posts sanmionecf. in d{[f€T"€f?.I]'"

grades would Cons(:izuI.e independent. cadres a;:2:z.l we see no reason why <1 rest'rici:ed 1715253/fi';'*ci'r%g:_' should be given to the term "cadreff__;fc;--r. L. purpose Q)" implementing the n:}éis'ier".

'75. Therefore in for estabiiehment of -State in.i*e--eg)e:tf; Karnataim Irrigation Departme'nfr.zV:Se1"¥fic€§_g '4.Nd:fi.fi§tai'ion was issued prescribing £116'.sn"engt§"3"n£':'§'hVe-- Rules were alse framed for ;fr,oV'i3;1i.ng fdr I1ﬂ€§hQ.'3:'-Qf' :9éC1"i1it.rneni. and minim'u.m qL:a§i§iVcaiiGn..Ve5. Ondhe k:i*ajgI' 'i,h<:= fiéies were framed, the Irrigatiion Deparfrneni. V\?(FEES'2i"'I.}V23:I'§:i.. n'2'.,Ii;.1rn21t21ka Public Wnrks Engineering Departn1en1:." .Pg3s:'Sa3_'11S~~--" whe were :'ecrui'i.ed fer the said dé:_"ar:n1en% xxre§*e'*a-.@:§{in€K E? these €;'.}."SDI1S were wiiiino' to 3:36. . A A 2:: tr} vszééx;-"r3A§€--..'§7i'2s:'i'rAVeenn€c:*€.i0n frnrn 'she nrigginai pareni. and became a ":I1'embe'1"n«'1(3'E7 i.E.:;.e ',i'§{E'%,¥§§' €:&ns'£'iin.%.,ed i£"§"ig§€a*é,i(}§': ::'iepa:'imenL he has in 'g§°a:?V"::.«V}1ies;'?r1er vaéiiénggéegad The Gnx-'e:"r1':neni. has; in £33226 3 AA :§€s._::§'§<i:a:i,§{}n e;1EE.é§3_g '$11)? 5-;;2.:_{:E1 *ss:§§ii:'1gn<;=.$$ and {nag egiiiingrzzztss in i:;%eA:-20 a§>pa'in'i,ed 153 is be g§v<r3'n by an en.1p§<:jy-'en,

76. The m21t.er3;211 on i'('3CC}E'd éisclesaes that 551.6333 have @6611 {aka} 1.0 %3if'u1'ca'{6 P:.,.=.'::>1ic W0rIr.s:s I)e;)a1't.:i1't3?§':'.T.Emd Ir1'igat;§0n E)epa;'t.n1ent. Se.pa:'ate 1'ec:rL1ii'.1nem. I""¢.'E.:(€3SV ate'- framecE. Imfowever, the Said pr0cf;'SS' '{,~"f' bi'_4i'1.'1.rc2it§o n V:s._f};ei,, to .


Complete. It is not in  A'   
senioriiy/gradation list of'     b€it1g

Qperated for the pur'po::<:. of ;)1j<3\:-13Vic§'%;';io'I':--~..;;1&s x;eft.ic211 b:i'a:1*cati0n of both {he depariI.ne:1ts 11r'>'i'L_ The process of bifur(:ati1:1g Pgbiiic: SE"E1""\----'iC("3 is being taken up __ iS ntaany ofﬁcters who EXGFCE}-f$€d i,héiv£i_--v0p{'iQ;1 ~31' 'tune _pcir1t of time came to be pmm.0te<:§ {Q the" rgéxt }:igh--é;~. 1'1.E:\;é3 'retir£3d from £5t3'I'Vi€€ and cc3n.:sevq:1er1tE;, 'i.}Ie 'sa§d €)p§.i:m exesatéseci by them has b€C{}1'11€ \i1ii'rs.:c§*ii£0Li':;, Z'\E:}wmé;"t';eps are 1 &.klE'i1 £0 imréée fresh. ojgiioxx from am0i1gV"--{_h¥¢:- c{§i_k::€r;s§ £21 :4-'afiouss étadresie. After Ehéi ;°€€'ru,im}.e$::1'i. ;,:;z:2d<:2" .i§€?§§§§:fAE11.€ R':.:§e:>S m.€*::.-xzzé. 5:32' 1rz°:§g__.§a%'.i0:": De§.>arE'me:1i., zvhiis p:"<2;:?ia.3j'_§_.~§1§, s€mic>:'i'T:}; £591.. pe::s5<>;';.<:-; v:E";<:: &.f€ :'€:c:"'mIt:€{i umiar §)aé%"; 'E};:35;E}e::'§}a:'i,ms;%:':'%.s§ gm: {%a:}:2:~;,'Z.;:§€:"e{% zmsti a a7i's:::=:z1<>:": ss;€3:":§<>:*§":.:; EESE. 5;}:"'z3§)amr:i. ?i1@re'f0{€ the §.:>:°ac'i'i<::z:% ;3re3v:;1E€:z'1'i 11:1 '-328 E'_}€§:=arE::m::.1.£', <3-5-am» 112 makes it clear that both the Depar¥;mem.s were t3:e_ate<:1 as beienging to one cadre. eemmon serlierity is prepai°eCi~V.and promotion is given based on the Said senierit.y--;1._ day, two cadres are moi. gtompletehg. bSepaa'r2it.e:§~-.eé:7r3.€fi*.iizeyaft:

'treated as belonging in the same deApa1ﬁi'.r::ent§ee». ' '77. It is clear from 'i;5h:Ve7,1e§t.er'----dé3.':ed_: a request ":33 made reeftxvite V94 éissis'ta'r1.t Executive Engineers ('Di\;'i'$'iO]'1'~~§E'){§3}{" '(1iVife.et--.reerL:i.tn1ent to be fiiied up i;1«':.P1_:b1i(§; and Irrigation De ari.r:1e:3i.V"j- '1'1:1c;-"Vv.is"--.1.;he et£1§*';i:1"3 cine. for this 1'eemitIz1.es':f; process. " 4H<:=we>,{'e1i<.A eQV'i'1;sue'q£1eht1y the request is confined to recruit Ka11'nata'KaAAPiLbx_§.ic: Works Er1gir1eeri'ng 'Depar"Lmen.t, i~;*5"is'iC;ﬁ~~E, \vh"i.eE;1___i§_;i patent 1".:":ie§',a§§e. A mistake xx:-*0u§6z 210$ ' _een.f::r_a213I._3£e$_tec§ righi in favoair of 311}; perseaﬁ mueh fees; an *em.;31<>j;Iiee.: -- .. V' V 78$ " 3 'E'h_<-§:*efe;"e§ bee,3;u_se ef iihe mm-;t'.ake erepz in, in the 'siiiiseqaieaaé. Eei:t:e';', ii 2:239 {:a:":*§e<§. mac: Eﬁté ::<:=s"€'.i§%<:z:'€.%{}z::~s 5,5-seueei by KE3SC},, where there is me me§§%;'.i<>:"; sf ihe Eerigatieﬁ 3

1. E3 }f)ep2xrf..I:1ent. it was contenciec': 'that it is not 0pe1_1_.__f;o the Governnzerﬁ or KPSC to act c0nt:"a§§,.-* 1:) {he _the r:0tific,at.i0ns for recr'L1iLme:~m {,0 {E1636 posis.

79. In support, of their CT€§'f11€f.1.1iI'O«I1"'.§'{1a{E--i£h€ !7§§C1;*i,EifiI)g 7.

authority has to conduct recijuitz11e£f'i..§{4/i§1i;1 the terms of the riotificatiotl ii"; a1'ﬁé§1* the ilerrns of the -nOt§fi€Ea£?iOI1'«V'b£;' }"1"v;;:f«'§:1i;: ":T§§C1"'Li'ﬁﬁ;iE'I1'Lv:COI1U"a1'y E0 the temls of the 11.otif'icz1'1.iVu-iii .AAI}.v};fc:iC..tf:".Ci on the following judgments:

80. 'F1*1_aj the case 0'!' DISTRICT coLLEC:g'('m v VIZIANAGARAM' socmr.

WELFARE" " AA ' v1§Es'Inﬁ}\*T1AL SCHOOL SOCIETY, 'A .'£7"IZiANA.GA12AM«}i1\?h ANOTHER vs MJTRIPURA SUNHARI .;.':3 :.~SCC 655} :3; is heid as; under : » '*6. ii, ;':r':u,§§EI jEm:%':{3;* be rzsaisisezi by Q3 £?a>z:ai€r:'z£3{.f i*§f:{:§:' ::;§2.{3n 0:23: cad:>ez?:":,ise>"2'253n.§. ??'E€3?Ef,§{}?':S G. parﬁiszziar quaifﬁcaéizm ::z,;*:5z'. gm a:;3;><2§.§'2:.:§"as.-*§":§. is rnade in cZ,isregarcE. agf" {ﬁe same. 2': is 329:' as 1 14 matter oniy between the appointing auZ"h0rit:y and__.__ the appoimlrae COTlCE;'T'f1€'d. The aggrieved.

those who had similar or even V qualiﬁcations than the appointee or app'ai11i*&n:%V$""' but who had not applied fC??' ~~Z'I1Q they did not possess the qz.:a§.A§j'ica£iai%cS"--:71érfz'Ifof*z.e2ci..-,,'V « A' in the adveriziserrlera", It_.amoa'nt»$7to a mi «' public to appoint V péfﬁons agitha qualiﬁcations if: such Qifcigrnséaarzcéé u:_"::l_ess:i.2f is clearly stated' ifgé '«qz;:.a'£'§,Fica('ioaS H are relwcable. No court. 'aI_'p a;7ty to the perpetaajfi-an qf ;)fi'ait:VIvau1e:it«V_§§%*actice. W') are ajirfaid i:.h}: atibixnal:lc>?3:VVs':g'f1I"Qf(;h,isfact'". in 1 STATE OF KARNATAKA AND ~.{2'OO{.£{1;?*Kar;VL.J.98] ii; is held as; under : -

If is a weiimseiiied przincipisa af service :§z'§f.€$pf;;§.d:er2.€e shazl gzagi; 0:' g:2r{3:;£.0:.;s S€f'E,.'>§.Ce8 wéfi \.;"i{§§:-Viﬁsé Eaﬁcen ini"@ ac::au.r2.§:' in re<:k{>m"ng se2nz':>ri§'g,;

" . z§?2e:"e {he Em-{:2 semiztes are gfisfmczi and a"§'jf}'E3r{3:'2i:, E?'?_m'?"aer s€m'<}z'z"§':§; £5 :2; <7é}zr%;3§z?a::'§z:e :=m2<?§'-,>§2':' be£':a::€s3:2. em;>£o§;ees: 3,5255} are e5ga:.aE§§; E'/,_.

115 cz'rcumst'ar1ced. Where the previous service neither in the same class or grade, nor in equivalent class or grade, the questi§.m--

counting such previous service doee' arise". . .' '

82. In TRIPURA n0tifice.ii0I1 issued, a part4iCVu£'&€1.j"'=:;uaE§'ic:at:eﬁ As persons who did nry;,...posses's qﬁielificaéien had not applied, ignoring the appointment; was made, of pereoﬁe 'eaid qualification by reiaxing down the said ~:?e,pp0i::tn2e*11tVS he' gfb1:.;_r1d.'t.hat it is {rand on pubkéc. in RICHAREYS acases _q{iest.ion of taking inte <:onside'ration the p¥a-Si; se'n?ieeVVf{>r 1116 purpese ai' reitkening semeritjg, where A'%L.::_§v.e are Ci§S{§§ECi:i§;' differeni. Th.erefere bath éhe ._§i'?%_cisie=}i5,_h::;§e"no appiieaiien L0 aha facts of €,1":i:-2 ease. This 2122-; 12%;': a,.__"{:eS-é where any person is deiééeé em e§>'pe:"E.L:z2§.§§,7 <3? egjgégsigfizzégg 'ii? 2:: gee? in ;>ursua':1::%e: ef ':,.'z§e §ECii§ﬁ{3E1E§{3}L'i. The Vg?§:"'i€§'i£aE"£€,§i is 52? 3; §}e§e{::: '$3153 ﬂied ﬁe ap§:5ii:.:e3;,i.§2:"z in §3u§e:;_a:1{%e '§ §/, .1 E6

01.' the r10i:if§€ati0r1 who is (tarnplezirzing GE' n<>11~(:oz11p113a§{;~;r.; Tuf {he temas of the 11c>'£'.iﬁ<tati0;1 after he was 2201. $e1ect3:.t9£1 €;Lt)=.é;11(;{' Therefore, we do not see any nnsrit imui.he2 said "{ie:;n:ts:~11:ti»{>;';._

83. Though in the said '.n<§1itih21tiLc,.:Q"

mference $0 the I::'riga?Li0n Dép_;i.i'V;n1e11{; the_ma1.€'xi_ia'}~£>:'1:record clearly demonsiraies mat. at: nVc_\...p_i3i£_1i"Q§" t:;mé'*.:1'.1_€"3 and the I)e'partmenLs had any €iic"L1bt in *§h::3i1:"~::1intE--, that in {he presexat £'€C§'L1.iiI}1f31'}t, both _the: p'éfsC.Eir1e1.{i*Qz11Virxfigzzition Departmem as well as Public. if)épa?ri;11.e_';'1i.f«*1'1as.%ft$Vbe Consideread. ii: is in this b.Ex(':'k§:§.£'QVU.{1d' :Gffily'i.}';€_ 21f01'"esavi'it§ arnendna<2n*: to the Public W0'rks dI)epa1'1".Iricﬁ1} }[{::1VEs_ Wais"effected. There:f01'(-3, as there is no bif11rc%1114i.On.V Of mesa ~i}:§}'O Dapartments as u;:;de1'st0<3d in iaw a;r1c§'.,t.h€ corIi'ms:>:f: s.@::i0rit,y is: przi=:p2u°ed. m&§3::i.ainec§ and ' _C} 'p€Vra,f;,.::{i, f<;s_1A"'* .¥i.,_he pm'pose 01" §)rc>:11<:}é;io:'1 and ih-5: leitear ciateé '~23-;{i9.Vi'€¥.§4 égéiikes it 9Jm21"1.dam_i1jg d€:a:"' §,h22.€'. :'e€:*a:i'€:z1:::z2*: is; far Eiilfng"':;_}:~{i.he '\;'3.{?3.ITiCi€S in bom E'L'1b§§LC V€<>rks Z)¢pzmt.m.e:3.t 333$ "';:;'::%éf{a:?.'i3<:;§': }T}eg}2z_:"%:§'§":€z:aé., ii. 229*; p<>5;%:i?3Ee:>: ix} §E:":<i fa'u§.*:. '»5J§'£'§'E é.}?1€= 2i§,:'¢h<3:*§i,§¢:5 as; weié as 'xiii: ihaa KEFSC in zérzécfriazéézigtg 2.252 H7 appiicaiicms from the p€}'S{)I3S working in both the De},f)'é:rtz11er:% and cozzsidering tﬁheir (52186 for 21pp0m¥;m£:1"1t in. 1§)L1IV'§L:1L1Ii'C;E§"{)i"V H16 'r:0tiﬁCati0n., even t.h0u.gh in $116 ra0ti§ictat;.iCx__i v{31V". "1*'A1* app1i.e::atio'11, there is no .'{I.1€'I'1§,.'1"[(>)AAY>V1 "&«"1}'C')(;,~.I',}.'[.. i1r:'<: _ f Depaﬁmem.

85$. notiiicatien 3§*1'1ié1€~ ;§:ppi:cat.'i0ns were invited is Ka IA'r1Hev11aka Pubiic Service C0mmis3s_i0'I1. not.ifica{i01;1 in the series, they G.Kum.2u" fﬁeé the app}i(*,£1."ii0'Z'.,uUﬁ1%i'iﬁi§§: afXftr:r*ﬁVfi1ir1g the application, 911 to thﬁ authorities 5 years €'X'p€*'1.'i€I1C:€ as am eligibiliiy <::f'i£3:;."ia §-11):' appE._.§§__1_'_:_g, 15; the said pasi, ii': whisith €xs'e;1I;. the ' VV{§::xy-fe1%n:';1,e::f{."Qrdezr regardixlg C'1'ea1n1:g §j213_:e'r was 110: agptisztabie. '-' §h'€-?', ;'§£;'1Vi{'§..§"€§}VIfi5S€¥33L8iiE?E1 ii.-"213 rejeirmci. Om? me:>re rep:"€%sem',aiio:1 EIJEQS .g§:£a<-;:3n.§ 523:; 20, E .2007. in ad<:%§%;'.i01'1 £0 1'E121.£. he 3155; I§1U'i.fé3ﬁ Lhé:

A' §:;--";_:°:1aéé2£«;21 ACEmi:1i$"a"aa:.é'»:€: "§'*:ib:.1:'.:21E §'§E%;.°:';§§ ;'§2;}f§ﬂi::a§.i{>'::

4}6§G,;"20§"}' <?h2:Elengi'r1g Ehe earééer r€j:3<::§.i0;;:. '§'i?;:3;<"€321i?;:£i;°, 13:2

1. E9 0? acq'uiesC.enee. In suppert of his e0z1i.en€;i.0r1, the }§:()'Hf..ZJ'\?E.-'1'.I"1g judgmente are relied aspen :

(A) The first. of the j11dgrne13i.xva$.ér; Rae 1 MALIK AND OTHERS vs STATE' 0;?" "mjv'13 .

OTHERS [(2008) 4 sec 171jTx>y{1r;a:;e it i'-:- held 3;

7. It is not e'respor1e{ért'i,V§ writ. peI'iI:1i0nerS' $i:'F_1éré£.z1.f7p§1ri_ in the process seleétiori'Zc:ioLg§~zTzfaQ Ebeil. UICEIJ the 3._iedi:éir:ti_1'io;:i:1l €qii£1lr;'f¥cei1fier'zv--Leas dearly if'1dic7:-'c't'£%{»:.'c§iV. 'é.:'z., €Ih§-- itsei/' as BP£*3V5.Qr %.L:ii::}i éiff}vloIna in Physical M V Heivirlg unsu.CCessfully ";;{)4{3L)**1'.IiCi1VY§Jv:1f1'é9I;Vi process of se1ecI"ion ::§f"i.?1€v)Ati£'VCin.g,r 'de§f1w* {hey care esioppedfrom e§;a£le%€gEm;:;« afhe seiectien, eziierion iniger alia. {he 0;€ivearz"isemen§. and seieciion, wiigfz E9 2"s'3q1.:z'.s:£e> eduemionai ~ _€§fa..;a,§§fE'cc:.£:i<}:2s uzere c»:}n€,?'a?"§,; {:0 ihs-'3 f~{:.£:'e;<s. 120 [B] Agair; the Apex Court in ihe of I{.H.SIRA.J.§js_' HIGH COURT OF KERALA AND OTHERS [(2006) 6 s¢é§"395,:-iéeg:-=. underr "73. The appellaniypeiiI"ié§':ze}':;_A. iiaiiifnﬁ' pari'i.cipat'ed in Ihé ._§}'a~{,¢rL:i.éi1: _ in _ background, it is rfg_c}:>Vi'-, <;«p en appellant>pet:i!§§5%2r2rsisV t._<§: _i::.¢u1'r: rouﬂci tzhereqfter LUhE'3I'$1.'_"E.1"l€3}3'V:' the U'lIi63?"Ulj*;":?VQL'.'_C177.Ci: ' édhiéfkd {ﬁe ion Qf Q 3,'.I_I"ti?%£'1I'I'1'],£)31V:éltrfirfk of_4'::%v,é"i}iI;e~r:>iew was I! {Thais Cour?

""f;1. ,;I.A3:.(j1>TCl'V:g:'fi.;{>ff(' Mc zCI,::'u1t I;a1..:>v."§Siate ofu' & J as urideart» 4* 'V--Bef}'Tgfe~* dealing iiéiﬂl this CvGfI§'éI'.1'ifi£}{f_i',W{£38 must keep in view the sgiiégrzikfaci: {hat me pemiioners as weii as H- T~ . V i£.'~0rz§.esIiing sazccessfézl Cand:d.a:'es responderms €.'(}?2,{,'€?'§'1€d hereizés .§£"?£3§'€ 5:33 jbzmd eiigibie in {F253 Eigﬁf' <35' §T?_C£E'§{S <>b§.a:'z:(-ed in {ﬁe mr::i:z'er":. 15335. 5:} be eiigiégéa 512:} be aiaiieciwgﬁz" {Kai i?E?:I€?§°§§?f€"E.§3, 3.5;} :19 ET'?1iS siiage :.§*:.ere is no {§§SpEi.!I€? b<2:":u,:e=en, g?

av 121 the parties. The peIii.i.oners also appeared at the oral inz'.en:ieu_: conducieci by the members concemed. cf r':l1_.e"""l Cornmissfon us-ho interviewed Wl'l"l<::

pemiorters as well as me ~::?onl'es respondenis eoncemecl. 1'"£.l:lS""» I"}'t£?V"' pet'.1'n'oners look (1 .4__char€Cel"-- 1'0 t:l1emsel.ve.<; selected.l""@i."l.i:l1e .s'€I.ieE:£'=. i.nier1:iew. only l3e§:aul:~§e--, illley <:liCl'~I%_Qi:_:§ find I'l1ernsell2eI5_ 'lilo 3,;'l%lCLLJ§fv. "(?3TT1€T'Q€Cl successful as q_fe:s_2.1l..i:'"_ l.fi(3if'$f§3?'_{ibir1.ed peI;[}t3:'m§1if2.ce l[iot'ljl Lvrilllea, lesiiz oral t'Ij:l:é3.i*z.%4i.eLIg.jftthey' litcuge this _pelil1'0n, Ii, is "ﬂC1E:L? iiéelil {Mil gf Cl candidate llll:'Vl2§lle1.;:I§al;eti eliance and appears llghel'lnlefé;ie}lf:r,._ 'l'l'Vl€?"L, only because the ?"€'3iSL/QR'. é:3f'lZ'l1el"i:1l.er:;ieLv is not paiaialjle {.0 §'~1iz?1L Ellie ***** "'«i'Cl?1¥iOij {um rozmd and. S':.ll§S€q£i€?'"l{ly eoniend ﬁlial" {he process Qf ,,€.i1£e_;'*':;'ie:;2 was u.rg;"air er llzez? Selecliezz ~ _{;;>%?z:n§§'§:ee was $30!. yroperlg c07"zs§':2'§.u£:ee:i.. In On': Prcéicaslez Slmfcla ii', ;"§kh2'.lesl'2 Eéumazz" Slzziicécz 593385 Sz.:p_;; 865.' :2:

§':a.~:~; Eéeeiz elearly Emil. {lawn egg :2 E:'§e:fm?§'2 egg"

E.'§"Ef"€':'(3 leameéi Judgee (3? Ellis Cmzri: f.§"£.£"é§, 's %/ ..

122 when the petitioner appeared af: ihe 'examination without protest' and LUh€{"g'W"' he found that he would net succeed examination he fiiedv---""'a----_ pe1iI;ie'ri'e.--VI,' challenging the said exclzinlirt-;::1:i(:)n,« High Court shouid r1<3i'.4_i"aaueV;g,r_r.éir:i'ed {7;r{g:;: 2 reiief to such a petiiei0i'ter}"'~.

274. Therefore' _At}i_.e filled by the appellggggi-pe:$i_ié:ﬁer--3..V[V 's%:p+v.;1_e1 be oni; I:he esziiaiopei is 'fljze r'1:,'£i"z'"z;":g of this Coz_u~§%... 'c£e Ci.é;'iafi":'gf Vigué High Cour:

per incuriam 1 'La,'fi'i:F:3:ti:ff to the qforesaid "deCi$idI';.s"L »--

V ' . ' Q_The agtefesaid undispuied faC:€;s clearly denaensirexe '£;h:--u§:'p.eEé1.§'a:ie:_%x1}. Kumar, pariieégezied in the seiecﬁiion pmceses aé-SQ I§:a:d_ej..a re§'rese:1€a§i0n gaintieg am'. hiss grievance" When A the $9,338 was 11.01'. ee1":s;;:ie:"e§, he appraaeheé {he T 1"i§3'%.EI§~'£i§ and " 'v€e}:e3'ee§%.e':' vgéziaérexss 'gee eaié 2i;>§;E"i€::2.ii§:;:3 amii after eei. %:3e§:1g_§ Sueeessiui :3': ihe seieeiion process. he hag again appmaehed 1.23 the azztherﬁiies. Under those (?§FCY%.iII}f:'/€.af2C€S, the law 1ai'd_ dawn in the aforesaid _;'udgrz1e;1t$ e1e213:i§,: appiies tr.) is estepped from putt;i.:zg ferth the said e0ntenti0n--%§*§'er 1 "

RE : SENIORITY

87. E1 is s'ubmif;ted t.h'z:i,__ du1'ii1g'fLhe gaeaﬁleiﬁejr <:$'3E fre1eSeeV p1'eCeec1ir1gs, the KPSC has 'Vf:r_eL':eedec§ '~X*€i[i£ the seiectien pmcess and they have A.__{.5't.sb1is.;VAk1e;iVA vthe.1;5i~<7:fvisi011'é§1 Veeiect list; on the basis of the Vsiand ?:her1*:=1.."E}_x'; __'§*--~£e\ar of their stand being found fé.Li1?j:j[.i3riTh:1b§r T §*i.1§L1f§a1__x§§hich is affirmed by US in th.eSe""W1f:i.1j;p 'saidvfsseleet. list prepared by the KPSC 1i_s Ii:;b'ie_f,c»t 'L>eA They are now directed to redo the mind the findings 1*eee1"dec§ by the Tri'E,\:1,1;;,;i§ as we§§*'as___by {his Ceurt: in these psoeeeciings {mm the ' V..s'§.»::ge "<_:e§:dLzetiI1g ihe i':1tera-*1iew 'Le whom they issued "?Aniem*iew'V.'e--aEE:= 1Ve£1:ere and 511$ :10': aem21E§:,>' iE1?,€1"ifi€:§-'..? éhem. A88» z 1 it is submiiéed by the KPSC them iehey have " 'v;3:e:p21:*e{§ fi::a?e ee§::2%_raie Eistssi. zzanee GE ez:11£Ei§§la%;.es:. 2&4-*E2<:: are: as 'ea:-:

§'€{31'?.':i€65; is the 84 §.}0$tS§ idem 23% queéa and &E'E{}I'§'i€'Z" :=;epa.raie 125

90. Per contra, the leanaed eoumsel for _ p.e:s_0r2s who are sseleeied in the 20% open ea!2.egory sub;i'iitLfe€1f%;h_%1i;V there is no ﬂaw in the selectien. of 84'e'a11d}l_d»2ii'e$'.--AV V are Witheui; empleymem and if thzgt and appei11i'.m.en'i 0;'de'1's VA Ser1i0;"iLy Rules, it is the 21ur:;*t.h"(;§:;~'i14_£,:=r_ has {.0 fix the inter se se;1§ori1.y whielri Cam be done after the i'i11e1§iz:1i'.jo:1 {here is no case for process; has to proceed.

91. " _ *»L4H'e__VVe'0';L1i'1se1 appearing fog' §'1h€ iI1S€§"\f'iC€ quota e21'1%'r:'1_itia.ie's-_ sAL'1bm £.ited that, it is seviled law Ehai. the :%=,C_:*:i;'.;:>:j:'z__§:;§,-i is é€'C'i§ﬁ_C§'__'GI1 the basis cf the ear1did.a%;e geizaéag the ' ,.Se1."\e4-"iee."~e"E§ré;e€:'ef§o1'e, mace ithe seieei. 'List of this apem category is " Q;5E:'fa'ie{§.V."a;r£:} they are gi*<;e;*; ap;3<3i:11,z:1<;::'1'€e gmeﬁ {he1*ea§'{er if the seéegtifisi. ef :m--sen~'iee atarldiéatee is §'_1;iE.';1§§S€,<:§ and "€',§"3e,:g are n e:p§:s<1i::%'.11zem.$ '::he'§; '=59-'{::2;'§<:'£ beciéanzfzze j?_EE"ii{é§'S 'ii? £.§:e.m &§.KA:{§1g % %§e/"/ 126 iherefere, it is ap§3ropria'te {.0 1'13"»-*6'. only one 313%; and___;1ai to permit the Other iisf; ta be operated.

92. It is sealed law ihat, in the eitzhea" between 21 éirect re<trui.irr1en§ éi¥1b@"p§§'m0:tc%:§ iwo direci; racruits, it is [116 dag of crucial. The persem who entei*s:L:.:{i1<e seV.r'v'i--r:_€f sez1i§3i* tn the person whe ezﬁtsgys Iﬁér'; a « g€'i1€:1""a:1 rule well esmblisheci. Hewever, rule. in a case of this nature ﬁ.r10:,1_gh the i"s'14;:{3ndm:ted under the same vIid*Lii7:c;i'?;i0n',*;.;5's1,rhs:»'exa:1ii"1aivi'Gn is conducted, interviews are c2;1_1ed< f{'1*1','VV'L3"§'V\'9() s::p*a__fé:f_e hprovisionai lists are prepared.

Because <3.i7 L.h€. 1£tiga.ii€)n._i}h0se lists are not given eEf:=3Ci to. In faV_£:€., Eést. bf" .2_Q'2-7&2» cmafga. 11$ :10: nude}: éthaiienge 21% 3.1%. ' ,Bé;§:VaL:;:§7e'~Vi.1<1_é"'vs;€1ecii_0n is one ami 'the game, because 9f the "3n.é:',@ir'i:1:1'<;§f§{:§?§}>2is:s€d by this Court 3%, is 12:3": givszé effaci, ':11 A93, 1' 'f.i§€ §€£-'U:"}.'1'€CI SQEEEQ1' Cazmaei Sari K.Subba R30 " 'V21§}§§':::212*ir2g.;; {ﬁr E}"§€S€3: {§§§°{*.{TfE :'<;%{%§**:,s.1;%;..."s's L'§.Z}{§€:?i§' a::a:§.€3_g§:3:"}? _}sLzbr::.iu€d, if '{'.h€}S€ CaI1C§§ﬁf;i'£€S are gixfezé a§}p0i1T;%mem gréer in

-wmpuw £27 r:a.1'1ie:1* pain'; of iime, as the question of i'1.1t.er $e.niori_fLy is {:0 b6 decided by the 21§3p:t}i:1iing amthmiiy at the appointmeni orders, 1.1163; wozzid cotlcede ﬁhat thfsir earéier a1pp0ini.11ze:1t orders 21nd»AAjn£_z;ing; i:?g:§t§ . be kept in mind and inter is $0 be decided in e1cci0rd21r;r;:§é"~~39}-fi*';h"

that the app0ir1t'n'1em' __ and 'these persons have joined ¥%3;c4E£i'.1'iv€i.§:""f)b{)iI1J[ of time. This submiss'i0n is gféagted View that wouid solve ihe prQi§.§er;5§f

94. " _ In _i;a«:§'i;L.i:t*w61.1:i?:§ be appropriaée for ihe Goxxzmmem. whila iss1ii*rgg the a,pf;.Qi11L ﬁ1en€. orders to ir1.corp0ra1-9 this aspect ir:"°%;§::§:I=__'a§;;30i1if.2n<:11'Lv0rd<irS. $9 that 11:16 95213116 czmnm; be ' ,.qi:.€3sEiQm3é:i«._é%;§Qsequent.'zy. in View of the a.fo1'<:said SL1bYI.}§SSi0I1.

"i',hé3 Eiss?;.'<>--§ §§§:;=§.h€se 28% e:§§§°<:c'i. re«:::"L1=.;i*£.r:-3 in £2§}m"1 C8il€§,_.§{}§'°:§' may be. p1"<§<*§:é§ss@d at $116 €2u"}i€3;:<5.*:1 p<}§:§:: 9%' térne am«:E 1€1k.i€§} 'zhmuggh its:

AA §'{3§;§j_§<;éa3 ;'t:}:3;th.:_:-3é{§':';.. §i':z?;;1§;--u"§}-: zxsééhmzz. a'E.'E:;7 €E.:.:.':h$:° ':{3i.~:§s <35 §.;Z;":"::: % -

%/"W 129 The petitioner in 1--V.P.N0. 13191/2009 G.Kumar though his appI.i.CaI:i.on is rejecried by the Tribunal, he w-Quid«bé-,¢?::.{.iied to the bene]'z'.t Qf reservation under category IIA the Creamy Layer Policy to him.

Writ petitions are dismisséZ£,,_ A' Parties to baa}: their " "

* -<:kig'1;ssVg:?;5'r;2.;§;' :; ,ix,.r§ 5 ugh; ;' ~ I. Eﬁi NKJ Si BSGJ:

16.09.2011 In the operative portion ofthfi as under:

"In view Qj',.:i 1e z9£:"f3QrcZ'<-§d'}9;;..~L§zs on the question Q''r'-V§ZTc:1'_,T~'c::;'{';':.r;w::.1 '4 V pres cribed (,yjF'i.rrning file 0fdcr _c§f' the KPSC is direfcétié-33%' " f3'<€':I'l(,f]iiT Qf age reZc2)5'?xi;io}';».i:kj "at! 4i'iie.:f1;3»glic§L7Lz"z'is b(,fﬁ97'(-3 them, in t._err:r2s . ' '1"he:re xx,-*6;fé' ~app1i_Ca:r:ts Wha appmachétd {ha ,Tribu:"iai, ::'©'_i11;'§§z=.ii';i;1g demai Gf age reiaxation *f;§_1»&:~ 'EYE? 'I":*§%3:,m21E 2":ii:)wed ihe said %';r:i_a;_i':;:.é"'v :'é:~:3;T_€i :;'-Eieici E;i':a§: $313}; E'a,':f'(ff {':'§}'£',i1"l€€§ to age . reEa§:.a'ii5,&:§?; 'ésisinich :>:"g%€§ 2::ff'§:*::2@{i in {hiss 225%", p£:::i~i=§<3;.'*:' %%

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Karnataka High Court

Karnataka Public Service Commission vs K.Sharada D/O Tukaram Raikar on 15 December, 2010

Bench: N.Kumar, B.Sreenivase Gowda