STATE OF KARNATAKA Vs. YOGESHWARI

JUDGEMENT

(1.) CASE OF THE PETITIONER IN W.P. NO.3390/2018:

(2.) It is the case of the petitioner that the notification dated 30.3.2015 was issued by the 6th respondent inviting online applications for direct recruitment to fill up 211 posts of Civil Judges. In pursuance of the said notification, the petitioner submitted an online application for the post of Civil Judge under Category III(B), as belonging to Veerashaiva community. The petitioner succeeded in the preliminary and main examinations. The Caste Certificate produced by the petitioner as per Annexure-A dated 10.12.2007 and the annual income of the petitioner's family was shown as Rs.10,000/- in the said certificate. She further contended that the 6th respondent published the details via online and invited the petitioner for viva-voce on 7.12.2015 as she was one of the selected candidates in the selection list at Serial No.118. The petitioner sought extension of time to attend the viva-voce as she had delivered a baby on 3.12.2015 by caesarian. The 6th respondent pleased to postpone the petitioner's viva-voce from 7.12.2015 to 19.12.2015 and on 19.12.2015 she attended viva-voce along with the documents and the authorities duly verified the documents produced by the petitioner.

(3.) When the petitioner came to know that her application was not forwarded for Police verification and medical test as she has not submitted the Caste Certificate, the petitioner by letter dated 4.2.2016 addressed a communication to the 6th respondent Registrar General, High Court of Karnataka along with the Caste Certificate under the Category III(B), which was later forwarded for verification of the certificate. It is her further case that the Government of India, Ministry of Personnel, Public Grievance and Pensions (Department of Personnel and Training) has issued guidelines dated 8.9.1993 prescribing the principles of exclusion of claim as to backward classes. She further contended that once again she applied and obtained fresh Income and Caste Certificate from the Tahsildar, Chamarajanagar as per Annexure-G dated 3.2.2016 that she belongs to Category III(B) and the annual income of the family does not exceed Rs.16,000/-. Thereafter the petitioner submitted an application dated 28.2.2016 for issue of verification certificate.