NEELAPPA Vs. THE TAHASILDAR AND ORS.

JUDGEMENT

(1.) PETITIONER in this writ petition has sought for quashing the order dated 02 -06 -2014 issued by the Tahsildar and also sought for writ of mandamus directing the Tahsildar to consider the application dated 24 -02 -2014 and to issue "Residence Certificate" as required under Rule 5(3) of the Karnataka Public Employment (Reservation in Appointment for Hyderabad -Karnataka Region) (Organization of Local Cadres, Allotment and Transfer of Persons) Rules, 2013 (hereinafter referred to as "2013 Rules" for short).

(2.) IN the writ petition, the petitioner has contended that he hails from Hagaratagi Village of Surpur Taluk of Yadgir District. He was born and brought up in the said village. His brothers and sisters resides in the same village itself. The father of the petitioner owns residential house property bearing No. 79/2 at Hagaratagi Village. Subsequently, he got employment and presently working at Dharwad. The Employer of the petitioner has also issued a certificate stating that the petitioner is working at Dharwad.

(3.) RULE 6 of the 2013 Rules provides for Domicile (Local Person). The domicile of a person -