NARAHARI Vs. SELECTION AUTHORITY AND DIVISIONAL SECRETARY

JUDGEMENT

(1.) The petitioner has challenged the order dated 12.04.2018 passed in Application No.170/2018 by the Karnataka State Administrative Tribunal, Bengaluru ('Tribunal' for short) vide Annexure-A to the writ petition.

(2.) It transpires that the respondent No.1 had issued a Recruitment Notification dated 23.03.2015 notifying the applications from eligible candidates for selection to the posts of Secondary School Assistant Teacher Grade-II and Physical Education Teacher Grade-I through combined competitive examination in Kalaburagi Division for the year 2014-15. The petitioner as well as respondent No.2 herein and others had applied for the aforesaid posts through online claiming reservation under Category-I in Hyderabad Karnataka Region. The last date for submission of online application to the said posts was 05.05.2015. The respondent No.1 having entertained the application of the petitioner as well as the respondent No.2, permitted them to appear for competitive examination.

(3.) After verification of the original documents, the selection authority had published the final selection list of (Arts English Teacher) under Category-I and others under Hyderabad Karnataka Quota. In which, one Smt.B.Shantha had been selected on merit securing 62.50%, who has foregone her selection. As a result of which, an additional selection list was released by the respondent No.1. In which the petitioner was selected to the said post under Category-I i.e., Hyderabad Karnataka Quota.