LAWS(KAR)-2022-10-188

K. R. MANJULA Vs. STATE OF KARNATAKA

Decided On October 11, 2022
K. R. Manjula Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) There is no representation for the petitioners. The prayer of the petitioners is for a writ of mandamus, which is as follows :-

(2.) A writ of mandamus is sought without there being any demand. The petitioners are seeking 5% service weightage, for which, the petitioners appears to have not made any request or representation to the 3rd respondent.

(3.) Without there being any demand, no writ of mandamus would be issued. Moreover, the petitioners are praying for a writ of mandamus seeking 5% service weightage for recruitment of the year 2011 by filing writ petition in the year 2018.