M. MANJU PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has preferred this intra court appeal for calling in question a learned Single Judge's order dtd. 6/6/2023 whereby his W.P.No.17537/2022 (S-RES) came to be disposed off without granting substantive relief as sought for therein. Of course, the learned Judge has permitted the appellant to make an appropriate representation and that if one is made, the 3rd Respondent-Principal Secretary, Department of Medical Education, GOK should consider the same within an outer limit of eight weeks.

(2.) Learned counsel appearing for the appellant seeks to falter the impugned order on the ground that: The statistical data as to the vacancy position was available on record; backlog recruitment is a part of Reservation Policy of the State; if backlog vacancies are kept unfilled, that would defeat the State Policy of uplifting the downtrodden and that would militate against the provisions of Articles 14 and 16 of the Constitution of India in the light of a catena of decisions of the Apex Court. So arguing he seeks the setting aside of impugned order and allowing of the writ petition.

(3.) Learned Additional Government Advocate appears for Respondent Nos. 1, 2 and 3; learned Panel Counsel Sri K.Sreedhar is requested to appear for the 4th Respondent Dental College and Research Institute. Appeal is resisted on the reasoning of the learned Single Judge who has permitted the appellant to give an appropriate representation and timeline is prescribed for such consideration.