VIJAY KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri J.Augustin, learned counsel for the petitioner, Sri Gururaj V. Hasilkar, learned High Court Government Pleader for respondent No.1.

(2.) The present petition is filed under Sec. 482 of Cr.P.C., with the following prayer:

(3.) Facts of the case reveal that the petitioner joined the job of Assistant Teacher by stating that he belonged to Scheduled Tribe Community namely 'Gonda Caste'. Admittedly, the post of Assistant Teacher was reserved for Scheduled Tribe Community.