MAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court under Articles 226 and 227 of the Constitution of India praying for the following reliefs:

(2.) The petitioner states that he is the resident of Murgod, Savadatti Taluk, Belagavi District. He possesses the qualification of Bachelor of Social Work and Master of Social Work. The petitioner claims that he has secured 70% marks in degree and 62% marks in Post Graduate M.S.W. 6th respondent/Grama Panchayat issued advertisement calling applications from the eligible persons to fill up the vacant post of Bill Collector-cum- Clerk Post. The last date for submitting application was 10.02.2013. The qualification prescribed was Degree along with Computer knowledge. The petitioner being qualified to apply for the post of Clerk-cum-Bill Collector applied for the said post in pursuance of the above advertisement. The petitioner was called for interview along with 12 others for the post of Clerk- cum-Bill Collector. Interview was conducted by Grama Panchayat members on 20.03.2013. After interview, a resolution was passed recommending appointment of one Sreeshail Mallikarjun Malkajanavar and respondent No.8 Sri.Basavaraj Babu Toragal. The resolution was forwarded to the 4th 4th respondent/Zilla Panchayat. The respondent/Zilla Panchayat by letter dated 13.01.2015 approved the appointment 5 of respondent No.8 as well as others. Aggrieved by non- selection of the petitioner and appointment of 8th respondent to the post of Clerk-cum-Bill Collector, the petitioner is before this Court in this writ petition.

(3.) On issuance of notice, the respondents have appeared. Respondents No.6 and 7 have filed statement of objections stating that the recruitment was made in accordance with rules and regulations. It is stated that 13 candidates attended the interview including the petitioner. The selection and appointments have been made on the basis of the marks obtained in the qualifying examination as well as marks obtained in the interview.