CHIEF ADMINISTRATIVE OFFICE Vs. MALLAPPA BASAPPA SAJJAN

JUDGEMENT

(1.) Appellants have filed the present intra-court appeal, impugning the order dtd. 10/1/2025 [impugned order] passed by the learned Single Judge in Writ Petition No.4240/2019 captioned, "Sri. Mallappa Basappa Sajjan Vs. The Chief Administrative Officer, The Principal District and Sessions Court, Kolar, and Another".

(2.) The respondent [Sri. Mallappa Basappa Sajjan], had filed the afore-mentioned writ petition, impugning the communication dtd. 20/9/2018, whereby he was informed that his selection to the post of 'Peon', was cancelled.

(3.) Appellant No.2 [The Principal District and Sessions Judge, Kolar], had issued a notification dtd. 11/11/2011 inviting applications for posts of Stenographers, Typists, Copyists and Peons, in the Judicial Department, Kolar District, from all eligible candidates in the format as enclosed along with the said notification. The said notification indicated that there were fifteen (15) vacancies for the post of 'Peon'. The eligibility conditions required the candidates to have passed VII Standard or equivalent examination prior to the last date of receiving the application, which was specified as 31/1/2012.