- (1.) These appeals have been filed against the final judgment and orders of the Karnataka High Court dated 15.2.2001 in W.P. Nos. 11728-755/2000, CW W.P. Nos. 11701-11727/2000 & W.P. No. 10723/2000.
(2.) Heard learned counsel for the parties and perused the record.
(3.) The appellants before us filed O.A. Nos. 1040/1998, 1055-1081/1998 etc. before the Central Administrative Tribunal, Bangalore Bench seeking a direction to quash Rule 6(4)(a) of the Defence Research & Development Organization, Technical Cadre Recruitment Rules, 1995 (hereinafter referred to as the "Rules") as being violative of Article 14 & 16 of the Constitution, and for a direction to place the applicants/appellants in grade II of category II with effect from 26.8.1995 with all consequential benefits.;