BEERE NAGARAJU Vs. INDIAN INSTITUTE OF SCIENCE

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioner assailing the order dtd. 30/10/2019 passed by the learned Single Judge of this Court in W.P.No.16133/2019.

(2.) Heard the learned Counsel for the parties and also perused the material available on record.

(3.) Brief facts of the case as revealed from the records that may be necessary for the purpose of disposal of this appeal are, respondent no.1 issued an advertisement on 5/10/2018 inviting applications for the post of Assistant Registrar. In response to the said advertisement, the appellant had submitted his application. Written test was held by the respondent on 6/2/2019, and thereafter, the appellant was short-listed for interview that was to be held on 8/2/2019. On 8/2/2019, the appellant was interviewed by the selection committee and on 9/2/2019, the respondent had published the selection list which stated that under Scheduled Tribe category, no candidate was found suitable, and accordingly, the post was directed to be re-notified. Being aggrieved by the same, the appellant had approached this Court in W.P.No.16133/2019 with a prayer to quash the selection list at Annexure-G dtd. 9/2/2019 in so far as it pertains to one post of Assistant Registrar under Scheduled Tribe category, wherein it was stated that "none found suitable and to be re- notified", and also prayed for issuance of a writ of mandamus directing respondent no.1 to appoint the appellant as Assistant Registrar under the Scheduled Tribe quota pursuant to the advertisement dtd. 5/10/2018 issued by it vide Annexure-A. The said writ petition was dismissed by the learned Single Judge vide the impugned order dtd. 30/10/2019 and being aggrieved by the same, the appellant is before this Court.