VEERESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ petition is filed seeking the following prayers:

(2.) It is the case of the writ petitioner that on 3/1/2024 NEKRTC issued notification bearing No.1/2020 inviting applications for appointment of 900 Bus Drivers and 615 Drivers-Cum-Conductors. Pursuant to the said notification, the petitioner had filed his application on 13/1/2020. As the petitioner is entitled for the benefit of reservation under Article 371-J, he has mentioned the same in the application. On 7/2/2023 by call letter the petitioner was invited by the respondent - Corporation for verification of records and physical examination to be conducted on 21/2/2023. He produced the records and undergone the physical examination. Even though he belongs to Hyderabad-Karnataka Region, in the physical examination it is wrongly mentioned that he do not fall under the category of Article 371-J. The petitioner in the examination has secured 45 out of 50 marks. Already the petitioner is working as Driver in the said Institution on temporary basis vide appointment order issued in September, 2023, and the same is renewed on 8/12/2023.

(3.) It is submitted by the learned counsel for the petitioner that when the petitioner in his application had categorically mentioned and also annexed Certificate issued by the competent authority dtd. 13/6/2019, which is much prior to the notification, because of the mistake of the respondent - Corporation, it is mentioned in the physical verification that the petitioner is not claiming any reservation under Article 371-J. Learned counsel submits that now the respondents have issued provisional list. Though the petitioner is entitled for the reservation under Article 371-J and also secured 45 out of 50 marks, his name do not find place in the provisional list. He submits that even the candidates who have secured 30 marks their names are found place in the provisional list. This action of the respondent - Corporation is highly arbitrary and for their mistake the petitioner cannot be punished.