BANASHRI Vs. MANGALORE ELECTRICITY SUPPLY COMPANY LTD

JUDGEMENT

(1.) Heard learned counsel appearing for the parties. It is the case of the petitioner that, the petitioner is belonging to Billava Community which has been categorized as IIA by the State Government. Pursuant to the notification dtd. 8/1/2016 (Annexure-A), petitioner has made an application to the respondent / Corporation seeking appointment to the post of "Assistant". It is further stated in the writ petition that the petitioner is meritorious, however, the name of the petitioner did not find place in the selection list issued on 9/11/2017 and accordingly, the petitioner has presented this writ petition challenging the notification dtd. 24/11/2018 (Annexure-F).

(2.) I have heard learned counsel Shri Krupesh M.D., appearing on behalf of Shri Padmanabha.R., learned counsel for the petitioner and Shri H.V.Devaraju, learned counsel for the respondent.

(3.) Learned counsel for the petitioner contended that the petitioner being qualified and meritorious candidature for the post of "Assistant", as notified in the notification dtd. 8/1/2016 (Annexure-A), however, appointment of the petitioner was not considered on the ground that the petitioner has not produced the relevant caste certificate at the time of filing of the application. Accordingly, petitioner has sought for interference of this Court.