SRI ANANDA C. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court under Article 226 of the Constitution of India, praying for a writ of certiorari quashing the impugned endorsement dated 19.08.2017 bearing No.bema.aa.Pra/hu.Kaa-1/c.v/611/2017-18 vide Annexure-A and endorsement dated 28.02.2011 bearing No.bem.aa.praa/aa/cv/hu.kaa-1/3269/2010-11 1:6 CGA vide Annexure-G and for a direction to respondents No.2 to 4 to consider the applications of the petitioner at Annexures-D, E and F and to provide him appointment on compassionate ground.

(2.) Heard Sri.B.N.Umesh, learned counsel for the petitioner, Sri.Sridhar N.Hegde, learned HCGP for respondent No.1 and Sri.Vasanth, learned counsel for respondents No.2 to 4. Perused the writ petition papers and statement of objections filed on behalf of respondents No. 2 to 4.

(3.) The brief facts of the case are: