SUNIL KUMAR H S/O A. HAMSARAJ Vs. SRI V.B. PATIL, I A S SECRETARY KARNATAKA PUBLIC SERVICE COMMISSION PARK HOUSE, UDYOGA SOUDHA BANGALORE - 560001 AND SRI MOHAMMED SANAULLA, I A S SECRETARY GOVERNMENT OF KARNATAKA DEPARTMENT OF PERSONAL AND ADMI

JUDGEMENT

(1.) FRIVOLOUS applications, frivolous writ petitions and even when are dismissed, nevertheless, undaunted, such persons approach this court invoking contempt jurisdiction also. The present contempt petition is one such. The complainant who is an aspirant to write some competitive examination conducted by the Karnataka Public Service Commission, was not very happy with the manner of conduct of examination and it appears had sought for awarding him some grace marks and questioned the evaluation etc.

(2.) IN this regard, the complainant and many such persons had approached Karnataka Administrative Tribunal in batch of applications in Nos.4962 to 5055 of 2010 seeking for various reliefs.

(3.) THE complainant being not very satisfied with such order of the Tribunal had approached this court by filing writ petition, but the writ petition also came to be dismissed as not pressed as per order dated 24.2.2012 in writ petition Nos.3930 -3931/2012, but reserving liberty to the petitioner to approach the Karnataka Public Service Commission if he has any grievance subsisting etc.