MALAKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Mahesh Patil, learned counsel for the petitioner and learned Government Advocate for respondents.

(2.) The petitioner has assailed the order dtd. 17/8/2021 passed by the Karnataka State Administrative Tribunal in Application No.20420/2021.

(3.) The case of the petitioner is that he applied for the post of Civil Police Constable pursuant to the notification issued by second respondent. He was provisionally selected and directed to appear before the Medical Board for medical examination. According to the Medical Board, the petitioner was found to be having hearing impairment and therefore he was not selected. Aggrieved by his non-selection, he approached the Tribunal which dismissed his application.