B M NAGABAJ Vs. KARNATAKA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THIS petition is an offshoot of an earlier writ petition in W. P. no. 37357 of 1998, dated 21-9-1999.

(2.) FACTS in brief of the case are as under: an unfortunate candidate who is deprived of selection for reasons beyond his control is before this court seeking for the following prayers:

(3.) THE petitioner was a candidate for a competitive examination held by the respondent 1-karnataka public service commission ("commission" for short) for the post of assistants and first division assistants to the civil services of the state. He was successful in the examination and obtained the require*d marks for selection. During the relevant point of time there was no viva or interview in the process of selection. Petitioner belongs to category iii-a and the commission required the petitioner to appear before it on 1-8-1998 at 10. 30 a. m. for verification of the testimonials of the petitioner with the original. The said letter was dated 30-7-1998 which was despatched on 31-7-1998. The said letter was served on the petitioner after the due date i. e. , 1-8-1998. He could not appear for the purpose of verification only. His case was not considered and hence he was obliged to move the Karnataka administrative tribunal (for short "tribunal") in application No. 4624 of 1998. The tribunal rejected his case and hence he approached this court in W. P. No. 37357 of 1998. this court disposed of the writ petition with directions in particular a direction to the commission to provide an opportunity for production of the original testimonials for verification and for subsequent inclusion and selection in the matter. Subsequent to the order of this court after verification respondent issued an endorsement on 18-1-2000 stating therein that the petitioner is ineligible for selection for recruitment to the post of first division assistant. Thereafter a letter was addressed to the commission as per Annexure g and a second endorsement dated 16-2-2000 was issued to the petitioner in which it is stated that rural weightage cannot be granted in the light of the order of this court in state of Karnataka and others v basavaraj nagoor and others. Petitioner is again before this court seeking an order to quash these two endorsements.