LAWS(KAR)-2023-7-545

RADHAKRISHNA NAYAK Vs. COMMISSIONER OF COLLEGIATE EDUCATION

Decided On July 11, 2023
RADHAKRISHNA NAYAK Appellant
V/S
COMMISSIONER OF COLLEGIATE EDUCATION Respondents

JUDGEMENT

(1.) The present Writ Petition is filed seeking for the following reliefs:

(2.) The Petitioner who is the Applicant before the Tribunal filed Application No.7554/2018 on 22/10/2018 for quashing the final selection list dtd. 2/1/2017 and order dtd. 7/9/2017 in so far as it related to appointing the third Respondent and for a direction to consider the case of the Petitioner.

(3.) It is the case of the Petitioner that the second Respondent vide Notification dtd. 22/1/2015 invited applications from eligible candidates for recruitment to the post of Assistant Professors in Government First Grade Colleges in the State of Karnataka. The Petitioner made an online application claiming reservation under Category IIA/Rural/Kannada Medium. The second Respondent published the provisional selection list dtd. 27/10/2016 and revised provisional selection list on 6/12/2016 and subsequently, the final selection list was published on 2/1/2017.