DILNAAZ D. BADAMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition by the applicant in Application No.7549/2019 before the Karnataka State Administrative Tribunal, Bengaluru (for short, 'Tribunal') is directed against the impugned order dtd. 10/10/2022, whereby the said application filed by the petitioner/applicant seeking to set-aside the impugned order dtd. 29/10/2015 passed by respondent No.2 rejecting the request of the petitioner to include his name in the Final Select list for the post of Deputy Range Forest Officer was dismissed by the Tribunal.

(2.) The material on record discloses that aggrieved by the impugned order dtd. 29/10/2015 passed by respondent No.2, who did not include/not select the petitioner/applicant in the Final Select list dtd. 29/10/2015 for the post of Deputy Range Forest Officer either under G.M. or under II-B category, the petitioner/applicant filed the aforesaid application before the Tribunal. Along with the said application, the petitioner/applicant filed documents at Annexures-A1 to A11. Subsequently, petitioner filed an application dtd. 14/6/2022 along with additional documents as Annexure-A12 series.

(3.) It is the grievance of the petitioner/applicant that despite subsequently producing additional documents before the Tribunal, which received the same on record, the Tribunal has proceeded to pass the impugned order rejecting the petitioner's application without referring to, much less considering or appreciating the additional documents produced as Annexure-A12 series and as such, the petitioner/applicant is before this Court by way of present writ petition.