ANIL KUMAR S. B. Vs. KARNATAKA POWER

JUDGEMENT

(1.) Heard learned Senior advocate Mr. Dhananjay V. Joshi along with learned advocate Mr. S. Swaroop for the appellant, learned advocate Smt. D.J. Rakshitha for respondent No.1 and learned advocate Mr. Likith R. Prakash for respondent No.2.

(2.) The petitioner in Writ Petition No. 5666 of 2018 has preferred this appeal, being aggrieved by the order of the learned Single Judge dtd. 27/9/2024.

(3.) The brief facts, as set out by the appellant, are that he is presently working as an Assistant in respondent No.2-company, having been appointed pursuant to the Notification dtd. 7/3/2015 under the category of Persons with Disability (PwD quota). The respondents subsequently issued an Employment Notification dtd. 8/9/2016 inviting applications from eligible and qualified candidates for various posts, including the post of Assistant Accounts Officer. The eligibility criteria and the prescribed qualifications were duly notified. The appellant submitted his application for the post of Assistant Accounts Officer under the PwD category. It is the case of the appellant that, though his name was notified for the purpose of appearing in the examination, his name did not find place in the provisional selection list. The appellant asserts that he suffers from a disability exceeding 75% and is therefore eligible for appointment to the said post. However, the respondents issued a provisional selection list indicating that no eligible candidate was available for the post reserved for the PwD category.