(1.) Mr. Pramod Raj B., the petitioner, is aggrieved by the fact that in the interview held on 18.12.2017, he was denied the right to appear before the Interview Board.
(2.) In a nutshell, the facts of the case are that the Managing Director, Bengaluru Urban, Bengaluru Rural and Ramanagara Districts Co-operative Milk Producers' Society Union Limited, the respondent No.2, had issued a notification on 07.07.2017, for inviting applications for various posts. One of the posts for which the advertisement was issued, was the post of Technical Officer (Engineering), (Electronics & Communication/ Computer Science). Since the petitioner claims that he was eligible for the said post, he applied for the same. According to the petitioner, he had obtained a degree in B.E. (Telecommunication) from the Visvesvaraya Technological University ('VTU' for short). After considering his application, on 210.2017, the admission ticket was duly issued to the petitioner for appearing in the written examination. The petitioner not only appeared in the written examination, but had also secured 128 marks. According to the petitioner, thus, he had secured the highest marks in the written examination conducted by the respondent No. Consequently, the petitioner was issued an interview letter intimating him to appear for the interview on 03.01.2018, along with the original documents. However, when he appeared for the interview on 03.01.2018, the respondent No.2 declined to interview him, and sent him back without conducting the interview. Hence, this petition before this Court.
(3.) Mr. K. Raghupathy, the learned counsel for the petitioner, has raised the following contentions before this Court:-