HARISHILPA G.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Respondent No.5 in Application No.7075/2018 on the file of the Karnataka State Administrative Tribunal, Bengaluru ['Tribunal', for short], has come up in this writ petition, impugning the Order dated 5.12.2018 passed therein.

(2.) The brief facts leading to this writ petition are as under:

(3.) Admittedly, the petitioner herein Harishilpa G.R., is a person who is appointed as 'Tahsildar' in 1998 batch whereas contesting Respondent No.5 in this writ petition Usha Rani N.C., was appointed in 1999 batch also as 'Tahsildar'. It is seen that the candidates of 1998, 1999 and 2004 batch were before this Court in litigations raised in public interest. The said appointments have reached quietus in a Judgment rendered by the Division Bench of this Court in batch of writ petitions commencing from W.P. No.27674/2012 and connected matters disposed of by Order dated 21.06.2016 which is not in dispute. While passing the said order, there is also passing reference by Co-ordinate Bench in paragraph-212 of the said Judgment, with reference to the selection which was made in the year 1998 particularly, in respect of 91 answer scripts, wherever individual candidates find that there is any discrepancy in considering the revaluation in said 91 answer scripts, they are at liberty to approach the Tribunal for necessary relief.