G.GURURAJ PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have approached this court seeking a writ of mandamus to consider the application filed by them as per Annexure-B wherein they have sought for an appointment under the land-losers quota.

(2.) It is the case of the petitioners that their lands were acquired by the respondents for the purpose of establishment of the Thermal Power Station, Yarmaras at Raichur district and as per the scheme proposed by the respondents, the land-losers are entitled to seek an employment in the respondent/Department according to their qualification. Under the said scheme, the petitioners had filed an application as per Annexure-B dtd. 8/1/2016 and 16/12/2015 seeking employment in the respondent/Department. However, the said applications were not considered and therefore, the petitioners had allegedly given representations on 17/4/2020 and 15/4/2020 respectively vide Annexure- E. Inspite of such representations, no action has been taken by the respondent Nos.2 and 3 to consider the applications filed by the petitioners wherein they have sought for employment. It is under these circumstances, they have approached this court with a prayer to issue a writ of mandamus to the respondents to consider the application and representations submitted by them.

(3.) Learned counsel appearing for respondent Nos.2 and 3 submits that if some reasonable time is granted, the application submitted by the petitioners vide Annexure-B would be considered in accordance with law and appropriate orders would be passed.