K S LATHA KUMARIKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners in these writ petitions have challenged common order dated 15.12.2017 passed by the Central Administrative Tribunal, Bangalore Bench, Bangalore ('Tribunal' for short) in Original Application No.170/01007/2016 and connected applications, so far as it relates to O.A.No.170/00237/2017.

(2.) Heard Shri Jayakumar S.Patil, learned Senior Counsel for the petitioners and Shri H.R.Showri, learned Counsel for respondent No.1; Shri Yogesh Naik, learned Counsel for respondent No.2; Shri A.S.Ponnanna, Additional Advocate General for respondents No.3 and 4 and Shri M.S.Bhagwat, learned Counsel for caveator/respondent No.5.

(3.) Briefly stated the facts of the case are, vide select list dated 29.11.2005 issued by the Karnataka Public Service Commission, Bengaluru ('KPSC' for short), 5th respondent was provisionally selected to the post of Deputy Superintendent of Police. In the same list, one Sangappa was selected as an Assistant Commissioner under 2A category. Respondent No.5 challenged Sangappa's Caste Certificate before the Commissioner, Backward Classes Department & Appellate Authority for Verification of Caste and Income Certificate. By an order dated 23.01.2006, the appellate authority set-aside Sangappa's Caste Certificate. Sangappa, unsuccessfully challenged the said order in Writ Petition No.1449/2006 before the Dharwad Bench of this Court. On appeal, an order of status quo has been passed by a Division Bench of this Court in Writ Appeal No.100388/2017.