PUSHPALATHA GANGAPPA SANDIMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are working as staff nurses with respondent Nos.3 and 4 have filed the instant writ petition with a prayer to issue writ of mandamus directing respondent Nos.2 and 3 to consider the representation given by the petitioners on 1/9/2016 vide Annexure - C, wherein they have sought to promote them to the vacant post of Senior Staff Nurse Grade I and II.

(2.) Learned counsel for the petitioner submits that the 2nd respondent is the competent authority to consider the prayer of the petitioners to promote them to the post of Senior Staff Nurse Grade I and II which according to the petitioners are lying vacant with the respondent No.3. A perusal of Annexure - C would go to show that the said representation is submitted by the petitioners only to the 3rd respondent and there is nothing on record to show that the said representation is submitted by the petitioners to the 2nd respondent or that the

(3.) rd respondent has forwarded the same to the 2nd respondent. 3. Under these circumstances, no direction can be issued to the 2nd respondent to consider the representation submitted by the petitioners vide Annexure - C. Accordingly the following: