CODAVA NATIONAL COUNCIL Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Petitioner, an un-incorporated association of individuals belonging to Kodava community of Coorg is knocking at the doors of Writ Court grieving against the order dated 14/10/2015 at Annexure-F in the WP as originally filed and another order dated 30/09/2021 at Annexure-G in amended WP made by the State Govt. whereby the interim recommendation of the Karnataka State Backward Commission, (hereafter 'Commission') has been rejected; by virtue of this rejection, certain benefits of reservation which otherwise would have availed to this community have been denied.

(2.) It is pertinent to reproduce the 2010 recommendation of the Commission and the two Govt. Orders whereby the same is not accepted:

(3.) After service of notice, the respondents have entered appearance through the learned AGA; a Co-ordinate Bench of this Court vide interim order dated 18.08.2021 having found the impugned order of 2015 being prima facie unsustainable, had directed the Government to reconsider the recommendation of the Commission, keeping the petition pending; accordingly the recommendation having been "reconsidered ", the Government has passed the second order on 30.09.2021 reiterating the earlier one; therefore, petitioner filed the subject application seeking leave to amend the writ petition for laying a challenge to this order as well; no objections are filed either to the Writ Petition or to the amendment application; the leave to amend as sought for needs to be and accordingly is granted in view of this pendente lite development which has indisputably a bearing on the lis.