AIR 2020 (NOC) 70 (KAR.) ::2019 (4) AKR 497 ::AIROnline 2019 Kar 1201

Karnataka High Court

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

Constitution of India , Art.371— State of Karnataka (Special Responsibility of Governor for Hyderabad-Karnataka Region) Order, 2013 , Cl.2— Powers of Governor - Providing reservation in posts - Validity - Governor issued Karnataka Public Employment (Reservation in Appointment for Hyderabad-Karnataka Region) Order, 2013, providing for reservation of 8% of posts in State Level offices or State Level Institutions or Apex Institutions for Hyderabad-Karnataka Region - Governor provided for reservation of 8% of posts in State level offices or state level institutions, representing population percentage of Hyderabad-Karnataka region in total population of Karnataka - Reservation was provided in State level offices which were outside Hyderabad-Karnataka region - Exercise of power by Governor in providing reservation, thus fully and legally supported by Art. 371J(1)(c) of Constitution - No illegality associated with 2013 Order. (Para 14 15 17 20) Sub- clause (c) of clause (1) of Article 371J empowers the Hon'ble Governor, on the basis of the order of the Hon'ble President, to provide equitable opportunities and facilities for the people belonging to the Hyderabad-Karnataka region, in the public employment available in the State, even outside the said ....