KARNATAKA PUBLIC SERVICE COMMISSION Vs. NAVEEN

JUDGEMENT

(1.) The appellant herein was respondent No.1 and Respondent No.1 herein was the petitioner before the Learned Single Judge in W.P.No.101656/2021. Petitioner was issued an Endorsement by the appellant herein which reads as under:

(2.) Challenging the above Endorsement, the petitioner filed the said writ petition which by order dtd. 20/12/2021 came to be allowed with the following directions:

(3.) The only contention advanced by the learned counsel for the appellant Karnataka Public Service Commission before us is that as per the Notification dtd. 23/6/2017, applications were called from eligible candidates for the posts of FDA-cum- Computer Operator in Morarji Desai Residential Schools run under Karnataka Residential Schools Education Society and total posts available were 465 [375 + 90 (HK)] and the petitioner having applied for the same among several thousands of other candidates, had uploaded the Essential Certificate issued by the SKYNET SOLUTION which was not Government Recognized one and therefore, the impugned endorsement issued was in accordance with law and learned Single Judge has committed an error in allowing the writ petition setting at naught the impugned endorsement.