T.R. SWAMY S/O LATE T.M. RANGAPPA WORKING AS ADDITIONAL CHIEF DEVELOPMENT OFFICER AT KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD Vs. STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY TO GOVERNMENT DEPARTMENT OF COMMERCE AND INDUSTRIES, KARNATAKA IN

JUDGEMENT

(1.) THE writ petition coming on for preliminary hearing 'B' group is taken up for final disposal, having regard to the completion of the pleading and the circumstances, as narrated by the Counsel for the Petitioner.

(2.) THE facts are:

(3.) THE Petitioner seeking promotion as Chief Development Officer would necessarily have to be pitted' against others, who are equally' qualified and therefore, the Petitioner's request for and direction to be exclusively considered for the post may not arise.