MAHAMAD RAHEEM H.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal takes an exception to order dtd. 19/8/2021 passed by learned Single Judge in W.P. No.3077/2019, by which writ petition filed by the appellants seeking a writ of mandamus to the respondents to issue orders of appointments, in terms of their selection dtd. 16/9/2017, has been dismissed.

(2.) Facts giving rise to filing of this appeal briefly stated are, that Department of Municipal Administration issued a Notification dtd. 6/4/2016 by which 211 posts of Work Inspector in the Department of Urban Administration were notified, for filling up from amongst the eligible candidates. The appellants as well as several candidates participated in the aforesaid process of selection. A final select list was published on 16/9/2017. Thereafter, by an endorsement dtd. 25/9/2017, the appellants as well as other successful candidates were informed that they have cleared the examination. The appellants, thereupon, approached the Director, Department of Municipal Administration namely, the appellate authority seeking letters of appointment. However, letters of appointment were not issued to the appellants.

(3.) The appellants, thereupon, approached this Court by filing writ petition in which a writ of mandamus was sought directing the respondents to issue letters of appointment. The learned Single Judge by an order dtd. 19/8/2021 has dismissed the writ petition. In the aforesaid factual background, this writ appeal has been filed.