HEMANTHKUMAR N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question non- consideration of his candidature under SC, SC/KMS, SC/RL category owing to his name not being figured in the provisional select list dtd. 25/11/2022 published by the 2nd respondent/ Karnataka Public Service Commission ('the Commission' for short) for the post of Junior Assistant/Second Division Assistant. The petitioner further seeks a direction by issuance of a writ in the nature of mandamus to correct the error of the petitioner which is depicted as him belonging to Scheduled Tribe to that of Scheduled Caste.

(2.) Brief facts that lead the petitioner to this court in the subject petition, as borne out from the pleadings, are as follows:-

(3.) The merit list was then notified of the candidates who had come within the zone of consideration and the name of the petitioner did figure in the said merit list securing 163 marks. After the notification of the merit list, the petitioner was called for document verification on 8/9/1922. It was then the petitioner gets to know that his category has not been changed from Scheduled Tribe to Scheduled Caste and the error that had crept in online on 20/3/2020 had become part of the record. The petitioner then files an affidavit immediately before the Commission bringing to its notice that it was an error committed by the cyber centre but he does belong to Scheduled Caste and a certificate issued to him way back in the year 2013 certifying his caste. The Commission refused to accept the change.