SIDDAGANGAIAH C.M. Vs. CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) STATE having sent a requisition, KPSC issued a Notification as at Annexure -A, initiating recruitment to Group -C posts in various Departments of Government of Karnataka. Posts of Horticultural Assistants were notified indicating the horizontal and vertical reservation. 22 posts were reserved for the PH candidates. The petitioners participated in the recruitment process conducted by the KPSC pursuant to Annexure -A. These writ petitions were filed on 4.9.2012 (i) to quash Annexure -A and to consider other category of handicapped candidates for the post of Horticultural Assistants out of reserved 22 posts and (ii) to quash Annexure -F and identify the post of Horticultural Assistant for candidates with locomotor disability and consider the petitioners for the said posts. Respondents have filed separate statement of objections.

(2.) A preliminary objection was raised with regard to the maintainability of the writ petitions, by making a reference to the decision of the Apex Court in the case of L. Chandra Kumar Vs. Union of India, : AIR 1977 SC 1125. Mr. Reuben Jacob, also referred to an Order dated 29.11.2012 passed in W.P. Nos. 47554 -559/2012.

(3.) PERUSED the writ record. Annexure -A is a Notification issued by the KPSC inviting applications from eligible candidates for the notified posts. Recruitment process to fill the said posts was undertaken. The petitioners have participated in the said process. Recruitment has also been completed.