MALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed these writ petitions challenging the order dated 12.04.2017 passed by Karnataka State Administrative Tribunal, Bangalore, hereinafter referred to as 'the Tribunal' for short, in Application Nos.1988-90/2016, 4055/2016, 4810/2016,4356-4361/2016, 9399-9400/2016, and 9685- 9622/2015. By the said order, the Tribunal has rejected the applications filed by the petitioners.

(2.) The facts of the case to be stated in brief are that petitioners applied to the posts of Police Constables (Wireless) in pursuance of the employment notification dated 19.6.2014. The private respondents also submitted their applications. Although, they had claimed reservation under Hyderabad-Karnataka Region, they did not produce the supporting residence certificate in support of the said reservation. Therefore, some of them were treated as General Merit candidates. It is s condition prescribed in the employment notification that the candidates were required to possess valid eligibility certificates as on the last date prescribed for submission of applications.

(3.) The petitioners and the party respondents were subjected to Endurance Test, Physical Standard Test and written examination. They were also subjected to Medical examination and verification of original documents. At the time of verification of original documents, it was found that some of the private respondents, did not possess the required eligibility certificates issued by the competent authority as on the last date of submission of their applications. Hence they were treated as general candidates. The petitioners had produced valid certificates in respect of reservation under Hyderabad-Karnataka Region and accordingly, they were provisionally selected in the Provisional Select List dated 7.3.2015. The entire selection process was over and the respondent authority was required to issue appointment orders to the petitioners.