GGOVINDARAJU JUNIOR ENGINEER MYSORE P W D Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioners in these 16 Writ Petitions were applicants for selection by the Mysore Public Service commission for being appointed by the State Government as Assistant Engineers in the Public Works Department of the Government. The first respondent is the State Government, and the second the Mysore Public Service Commission. Some of the petitioners are Engineering Graduates seeking entry into Government Service for the first time and the others are already Junior Engineers in the Public Works Department of the Government, seeking appointment as Assistant Engineers by direct recruitment. None of the petitioners was selected by the Public Service Commission or appointed by the Government as Assistant Engineer. All of them pray that this Court may be pleased to quash by the issue of an appropriate Writ the Notification of the State Government bearing No. P. W. D. 10 SAG 59 dated 31st October 1961, whereby the Government appointed as Assistant Engineers 88 persons named therein. The said 88 persons are impleaded as respondents 3 to 90 in these Writ Petitions.

(2.) Before formulating the points of attack against the Notification of 31st October 1961, sought to be made on behalf of the petitioners, it is necessary to narrate briefly in chronological order the events leading up to the filing of these Writ Petitions.

(3.) There are in the State of Mysore two sets of what may be described as basic Rules containing principles of general application which govern recruitment to State Civil Services, viz., the Mysore State Civil Services General Recruitment Rules, 1957, promulgated by Notification No. GAU (OM) 2 GRR 57 dated 10th February 1958, and the Mysore Public Service Commission (Functions) Rules, 1957, promulgated by Notification No. GAD (OM) 2 PSC 57 dated 12th December 1957.