State of Karnataka vs S. Shivakumar and Others

SLPs (C) Nos. 10734-42 of 1997

Leave granted.

We have heard learned counsel and are satisfied that there is no ground to review the correctness of the judgment in Bhakta Rame Gowda and others Vs. State of Karnataka and another, .

The judgment and order of the Karnataka Administrative Tribunal which is under appeal followed its earlier order in the case of Nagarja (Dr) v. State of Karnataka. By the judgment and order of this Court in Bhakta Ramegowda case that judgment and order of the Tribunal was reversed. Following the judgment and order in the case of Bhakta Ramegowda case these appeals have to be allowed and the judgment and order under appeal set aside.

In the case of Bhakta Ramegowda this Court had required the appellant State to formulate guidelines regarding the manner in which backlog vacancies were to be filled up. This has now been done by GO dated 24-6-1997. Any grievance that the respondent may have about these guidelines may be agitated by him in appropriate proceedings.

The appeals are allowed. The judgment and order under appeal is set aside. No order as to costs.

SLP (C)No. 7917 of 1997

Leave granted.

Following the order which is passed in Civil Appeals Nos. ... of 1998 (arising out of SLPs Nos. 10734-42 of 1997), the appeal is allowed and the judgment and order under appeal is set aside. No order as to costs.