RENUKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned AGA for respondent No.1 and Sri. K. M. Prakash, learned counsel for respondent No.2.

(2.) Petitioner is before this Court being aggrieved by the order passed by the Karnataka State Administrative Tribunal, Bengaluru in Application No.363/2022, whereby the Tribunal was pleased to reject the application by its order dtd. 21/12/2022 on the short ground of delay and laches.

(3.) Learned counsel for the petitioner would fairly submit that the petitioner was an applicant for the post of Head Master pursuant to the Notification of 2018. That the petitioner's candidature was not considered on a specious ground. That, a similarly situated applicant approached the Tribunal and the Tribunal having rejected the said challenge, the said third person approached this Court and this Court thereafter directed to constitute a Special Expert Committee and that the Expert Committee opined regarding the equivalence of the subjects and pursuant to which the said applicant came to be appointed. That the petitioner also being similarly situated as the petitioner in W.P.No.3931/2021 and W.P.No.4242/2021 and other connected writ petitions approached the Tribunal after the decision of this Court in the writ petition noted supra. The Tribunal in paragraph No.11 has appreciated the order of the Co-ordinate Bench of this Court and after taking note of the law prevailing in that regard in paragraph No.13 has been pleased to hold that the application is vitiated by delay and laches.