LAWS(KAR)-2021-8-150

K. SANTHOSHA Vs. STATE OF KARNATAKA

Decided On August 19, 2021
K. Santhosha Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Petitioners in these writ petitions seek a direction by issuance of a writ in the nature of mandamus directing the 3rd respondent - the Director, Department of Municipal Administration, to issue letters of appointments to the petitioners in terms of their selection dtd. 16/9/2017. The petitions concern the post of Works Inspector in the aforesaid department and not any other post in the recruitment notification.

(2.) Sans unnecessary details, facts in brief, are as follows:-

(3.) The petitioners finding themselves eligible to be appointed to the posts of Works Inspector applied and participated in the selection process. The Commission on 16/9/2017 notified a select list, selecting the petitioners along with other candidates of other cadres. Thereafter, when the State did nothing in furtherance of the said select list, the petitioners gave a representation to the 1st respondent/State seeking as to what became of the select list that was notified and sought issuance of orders of appointment from the hands of the Government.