SATISHKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Smt.Ratna M.Shivayogimath appearing on behalf of petitioner and learned Additional Government Advocate appearing for respondents.

(2.) The petitioner in this case seeks to enforce one of the conditions namely Condition No.4 in the Government notification dtd. 8/1/1986 and writ of certiorari is also sought to quash the endorsement dtd. 18/5/2018 which is issued by the second respondent pursuant to the representation submitted by the petitioner seeking employment under second respondent, which according to the petitioner is available in terms of notification dtd. 8/1/1986.

(3.) The necessary facts that can be summarized for the purpose of adjudication of this case are as under :-