RAVICHANDRA G. Vs. CHAIRMAN AND MANAGING DIRECTOR KARNATAKA POWER TRANSMISSION CORPORATION LIMITED AND ORS.

JUDGEMENT

(1.) THE respondent - Corporation issued a notification inviting the application for eligible candidates for appointment to the post of Assistant Engineer (Electrical), Junior Engineer (Electrical), Junior Engineer (Civil) and Asst. Accounts Officer vide notification dated 26.08.2009. That there were 496 vacancies to be filled up and 20 vacancies were reserved for category -I and 1 post was reserved for Category -I - Physically Handicap Person (PHP) quota. The petitioner applied for the post of Assistant Engineer Electrical.

(2.) LEARNED counsel for the petitioner contends that the impugned order is bad in law and liable to be set aside. That the respondents committed a legal malafide in rejecting his application. When the verification of the documents was sought for he was directed to furnish his caste and income certificate issued by the competent authority. Annexure -D is a certificate in the Form Annexure -A issued by the Assistant Commissioner indicating the caste of the petitioner. It was the requirement of item No. 11 of the call letter for verification and after verifying the caste certificate as well as the other documents the provisional list was issued on 08.02.2010 wherein his name was shown. Therefore when the verification of the documents have taken place and everything is in order, it is only then his name was included in the provisional list. Therefore non selecting him is erroneous.

(3.) RESPONDENT No. 3 is served and unrepresented.