RAMA REDDY Vs. MANAGING DIRECTOR, BMTC

JUDGEMENT

(1.) Petitioners' in these writ petitions have called in question their non-selection to the post of Establishment Supervisor, Store Keeper, Traffic Inspector, respectively, by notification/advertisement dated 13.07.2009. The respondent-Corporation had called for applications for selection of candidates for several posts including the posts of Establishment Supervisor, Store Keeper and Traffic Inspector. These three posts were available for the in-service candidates also. In the provisional list prepared by the Corporation, names of these petitioners' were included. However, in the final selection list impugned in the writ petitions, their names were not found and they were treated as not selected. As such, the petitioners have filed these writ petitions.

(2.) In W.P. No. 17594/2010, the petitioner has sought for quashing of the final selection lists dated 15.05.2010 produced at Annexures 'J' and 'K' insofar as they relate to selection of respondents 3 and 4 for the posts of Establishment Supervisor and Traffic Inspector respectively, and also for direction to the respondents 1 and 2 to appoint the petitioner to the post of Establishment Supervisor or Traffic Inspector.

(3.) In W.P. No. 16608/2010, Petitioner is seeking for quashing of the final selection list dated 15.05.2010 produced at Annexure 'J' insofar as selection of respondent No. 3 is concerned and has also sought for direction to respondents 1 and 2 to appoint him on the basis of the marks obtained in the competitive examination to the post of Store keeper. Further, has sought for quashing of clause in (iii) to the extent it refers to Clause 18A(v) of the KSRTC (C and D) Regulations, 1971.