ASWIN C PATIL Vs. KARNATAKA ELECTION COMMISSIONER BANGALORE

JUDGEMENT

(1.) SINCE this writ petition can be disposed of at the preliminary hearing stage itself, Sri K. N. Phanindra is directed to take notice on behalf of first respondent.

(2.) HEARD the learned Counsels for the parties.

(3.) THE petitioner is seeking a direction to the respondents to postpone the election or the Karnataka Public Service Commission examination as the same are scheduled on the same day. The grievance of the petitioner is that he is appearing for the examination conducted by the 2nd respondent for Groups 'a' and 'b' posts and therefore he cannot cast his vote.