SHIDRAMAPPA HARIHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Mr. M. B. Chandrachooda, learned Counsel for the petitioner and Mr. R. I. D'sa, learned government Advocate for the respondents.

(2.) THE present writ petition has been filed by the petitioner for directions upon the 2nd respondent to consider his application, which has been forwarded from the Employment exchange Office, Raichur, for selection of High School Teachers Recruitment 1997-98, gulbarga Division.

(3.) THE petitioner is an aspirant for appointment to the post of High School Teacher Grade-II in gulbarga Division. For appointment to the said post, the Deputy Director of Public Instructions has published a notification dated 31-10-1997 in the Karnataka Gazette, condition No.