KAMATHRAJ KANAKAGIRI C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ appeal is filed impugning the judgment and order passed by the learned Single Judge in W.P. No. 5431/2025 dtd. 25/2/2025 by the appellant/petitioner.

(2.) Petitioner was an applicant under notification bearing No. KA Vi Sa Sa/A-1/54/Ne Ne Bh Ma 1/2021 dtd. 26/4/2022 whereby applications were invited for making selection to the post of Junior Assistant.

(3.) The petitioner had applied claiming reservation under Category 2A Rural and Kannada Medium. In the selection process for which written examination was conducted, petitioner had secured 57.5 marks. General Merit category candidates who did not claim reservation had secured less marks than the petitioner. It appears, that only 2 posts were earmarked for Category 2A Rural and Kannada Medium. Out of those 2 posts, one was reserved for ex-service man.