L SRINIVASAN Vs. MYSORE PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioners in these writ petitions have challenged the selection made by the first respondent, Mysore Public Service Commission, in their two notifications dt. December 2, 1972, produced in the case at Exts.B and C, by which 99 candidates have been selected as Lecturers in various subjects and 101 cadidates have been selected as Demonstrators in various subjects in the department of Collegiate Education (non-Gazetted Class III), as illegal and invalid, and have further prayed for the issue of a writ in the natuie of mandamus dii acting the first respondent to make selection by adhering to the order of Reservation of posts in favour of Sche duled Castes, Scheduled Tribes and other Backward Classes in respect of each subject separately.

(2.) The Mysore Public Service Commission, by its notification dated April 22, 1972, published in the Mysore Gazette dt.April 27, 1972, (produced in the case as Ext A), called for applications for recruitment to 99 posts of Lecturers and 101 posts of Demostrators in various subjects. The notification gives the number ond particular of posts for which applications were called for. It is clear from the said notication that 99 posts of Lecturers carried the scale of pay of Rs.300-25-550-EB-30-700 and the minimum qualification prescribed for the post was Second Class Master's Degree of a University established by law. The split up of the 99 posts subject-wise is given as follows : <FRM>CASE_496_JK17092005B.htm</FRM> <FRM>CASE_496_JK17092005C.htm</FRM> 101 posts of Demonstrators carried a scale of pay of Rs. 250-15-310- 20-350-EB-25-500, the minimum qualification prescribed for these posts being Second Class B.A. or B.Sc. in the optional group, M.A. and M.Sc., being preferred. The split up of the 101 posts of Demonstrators is given as follows : <FRM>CASE_496_JK17092005D.htm</FRM> After the applications receivled were processed by Respondent 1, a list of eligble candidates for interview was prepared and those candidates who were included in that list were called for interview. The petitioners in this writ petition were among those who were thus called for interview by the first respondent.

(3.) The first petitioner holds an M.Sc. Degree in Chemistry; Second petitioner holds an M.Sc. Degree in Botany; the third petitioner holds an M.Sc. Degree in Zoology and the fourth petitioner holds an M.Sc. Degree in Physics. The petitioners had applied for the posts of Lecturers in the Subjects of Chemistry. Botany, Zoology and Physics respectively.