MARUTI BELAGI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner has filed the present writ petition for a writ of certiorari to quash the impugned endorsement dated 29.03.2011 issued by the respondent No.3 and writ of mandamus directing the respondent Nos.1 to 3 to consider the case of the petitioner for appointment to the post of the Helper-B.

(2.) The petitioner is a permanent residence of Haveri town, Haveri taluka, Haveri district. In response to the notification dated 09.02.2008 issued by respondent No.3 calling for applications to the post of the Helper- B(Class-IV), the petitioner has applied for the said post and produced all the necessary documents to the 3rd respondent. The respondent No.3 by the impugned endorsement dated 29.03.2011 rejected the claim of the petitioner mainly on the ground that the statement of marks of the petitioner on which it is endorsed as nondesignated trade and duration of training is for the period of one year and it was not issued by the Department of Vocational Education. Therefore, the petitioner is before this court for the relief sought for.

(3.) Respondents have not filed any objection to the present writ petition.