ABDUL AZEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner herein is impugning the endorsement dated 17.11.2011 issued by second respondent vide Annexure - "J". Brief facts leading to this writ petition are as under:

(2.) Petitioner accepted the offer of appointment and thereafter made a representation that as on the date of his appointment, he had completed graduation in B.A., and as he was eligible for the post of F.D.A., considering his appointment as S.D.A., is opposed to the decision rendered by the Division Bench of this Court in 2009 (3) Kant AIR(HCR) 333 wherein the Division Bench of this Court held as under:

(3.) Heard the counsel for petitioner and also learned Government Pleader appearing for respondent Nos. 1 to 4. On going through the grounds of writ petition and also the endorsement impugned, it is seen that the judgment passed by this Court and relied upon by petitioner herein is in contravention of the decision rendered by the Apex Court in the matter of Umesh Kumar Nagpal v. State of Haryana and others, 1994 4 SCC 138] wherein under similar circumstances, the Apex Court has held as under: