N H MANJUNATHA Vs. KARNATAKA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner who was an applicant for selection and appoitment to the post of English Typist on the establishment of the Karnataka Public Service Commission (hereinafter referred to as the Commission) has questioned the legality of the selection and appointment of the second respondent to the post to the exclusion of the petitioner.

(2.) The facts of the case are as follows ; The Commission had invited applications for the two posts of English Typists on its establishment. The petitioner being possessed of the minimum qualification prescribed for the post submitted his application to the Commission within the due date. The recruitment to the posts is governed by the Karnataka Civil Services (Recruitment to the post of stenographers, Junior Stenographers, and Typists) Rules 1977. The said Rules prescribe only the minimum qualification for recruitment to the post. As regards the procedure for recruitment Rule 3 of the aid Rules provides that direct recruitment under the said Rules shall be made in accordance with the Karnataka Civil Services (Direct Recruitment by Selection) Rules, 1973 (hereinafter referred to as the selection Rules) "Rule 4 of the Selection Rules reads as follows :

(3.) The petitioner belongs to Schedule Tribe. One of the two vacancies advertised had been reserved for Scheduled Tribe. After the petitioner attended the interview, the second respondent was selected as against the post reserved for Scheduled Tribe and the petitioner was not selected. The petitioner is aggrieved by the action of the Commission in selecting the second respondent in preference to the petitioner and therefore he has presented this writ petition.