2019 (4) AKR 497

Karnataka High Court

AIROnline 2019 Kar 1201

Hon'ble Judge(s): Abhay S Oka , C.J. AND H. T. Narendra Prasad , J

Constitution of India , Art.371J(1)(c)— Karnataka (Special responsibility of Governor for Hyderabad-Karnataka region) Order (2013) , Cl.2— Karnataka Public Employment (Reservation in Appointment for Hyderabad-Karnataka Region) Order (2013) , Para.13(b)— Powers of Governor - Providing reservation in public employment - Governor issued 2013 Order, providing reservation of 8% of posts in public employment within State, for local people of Hyderabad-Karnataka region - Challenged on ground that same is outside purview of Art. 371-J(1)(c) - Art. 371-J(1)(c) empowers Governor to provide equitable opportunities and facilities for people belonging to Hyderabad-Karnataka region, in public employment, even outside that region - Such power of Governor, if circumscribed to providing jobs only on posts available in Hyderabad-Karnataka region, very purpose of Art. 371-J will be completely defeated - Art. 371-J of Constitution specifically mention that Hyderabad-Karnataka region being backward, may not have enough public employment opportunities for people belonging to that region - 8% reservation thus rightly provided, representing population percentage of Hyderabad-Karnataka region in total population of State. 2019 (2) AKR 283, Affirmed. (Para 14 15 17 20) .....