N. Krishnan Vs The State of Karnataka and Another
.... have passed the Senior Typewriting Examination. For the post of Stenographer, for direct recruitment, as already stated, the prescribed qualifications were SSLC + pass in Senior Typewriting and Senior Shorthand examinations. Since this Typist had already passed Senior Shorthand examination within t ...
Karnataka Administrative Tribunal
Nagalingegowda Vs The Accountant General, II Karnataka and Others
.... plicant is an heir of deceased Veeranagowda under the law of succession applicable to him, and as such the amount should be paid to him. He relied upon a decision reported in Madan Mohan v Union, 1978 (2) SCC 50, wherein it is laid down that even chooses of action is property. That decision speaks o ...
Karnataka Administrative Tribunal
G. Hemanthakumar and Others Vs State of Karnataka and Others
.... tions. So, the relief claimed is mainly against the State and the department and in against the selected persons, as in Janardhan''s case. In the circumstances, we are of the considered opinion that the decision in Janardhan''s case is more akin to the facts of this case than Prabhodh Varma''s case ...
Karnataka Administrative Tribunal
Dwarakanath B.S. and Others Vs State of Karnataka and Others
.... aries the conditions of service of the petitioners to their disadvantage. The proviso to Section 115, sub-section (7) is accordingly not attracted and the Rules of July 30, 1959 cannot be assailed as invalid on ground of noncompliance with that proviso." If the fear of the Applicants is that thei ...
Karnataka Administrative Tribunal
Sri Siddappa V.S. Vs The Director of Pre-university Education and Others
.... e may decide to fill it either by promoting officers working in the lower cadre or by direct recruitment. 5. It is the contention of the Applicant that the appointing authority for the category of posts of Attenders is the 1st Respondent, the Director of Pre-University Education who has appointed ...
Karnataka Administrative Tribunal
Shivaswamy Vs Dy. Commissioner, Mysore and Others
.... down under Rule 11 of the Rules and to frame charges, etc., he has completely ignored the said instructions as well as the mandatory requirements which are to be followed while conducting such inquiries and has proceeded straightway to issue the show cause notice at Annexure ''H'' to the applicant ...
Karnataka Administrative Tribunal
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