STATE OF KARNATAKA Vs. RAMYA S.V.

JUDGEMENT

(1.) Heard Sri Vikas Rojipura, learned Additional Government Advocate for the petitioners-State and Sri A. Vishwanatha Bhat, learned counsel for the respondent.

(2.) The State has preferred this writ petition challenging the order dtd. 19/4/2023 passed in Application No.332/2023 by the Karnataka State Administrative Tribunal, Bengaluru [for short 'Tribunal'].

(3.) The brief facts are that the respondent applied for selection to the post of Graduate Primary School Teacher, Classes 6th to 8th, pursuant to the Notification dtd. 21/3/2022 issued by petitioner No.2, claiming reservation under Scheduled Caste/Project Displaced Person [SC/PDP] category. The respondent was called for verification of documents. However, she did not find place in the Provisional Selection List, whereas a candidate who had secured lesser marks was selected under the said quota.