B.V.SATYANARAYANA RAO Vs. CHIEF MINISTER

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of writ in the nature of mandamus to consider the representation of the petitioner dtd. 16/9/2019, which is tendered for conferring of an award i.e., Kannada Rajyostsava Award for the ensuing Kannada Rajyostsava on 1/11/2022.

(2.) Heard the learned counsel Sri Shankarappa appearing for the petitioner, the learned Additional Government Advocate for respondent Nos.1 to 3 and the learned counsel Sri Kashyap N.Naik appearing for respondent No.4.

(3.) Learned counsel Sri Shankrappa appearing for the petitioner would contend that the petitioner has been discriminated in not conferring the award i.e., the 'Kannada Rajyostava' despite he being fully eligible. Every time he has been denied despite the orders of this Court directing such consideration. He would submit that the Committee is now constituted to assess the eligibility and enlist the persons, who would be eligible for conferring Kannada Rajyostava award and would submit that suitable directions to be given to the Committee to look into the credentials of the petitioner, which would suffice in the case at hand.