SAHANA R.S Vs. KARNATAKA POWER TRANSMISSION

JUDGEMENT

(1.) Petitioner was selected to the post of Junior Engineer in the open market competition because of her comparative better performance qua the third respondent Smt. Madhushri S K, who was next below in the rank; she was required to appear for verification, with all the original records along with one set of photocopies thereof on 26.11.2017 at 2.30 PM at KPTCL Accounts Office, Race Course Road, Ananda Rao Circle, Bengaluru; there is no reason to doubt the version of respondent - KPTCL that an intimation was sent to her cell phone, by SMS.

(2.) Petitioner who was on visit to Davanagere on 19.11.2017 having contracted illness was admitted to Jadhav Hospital there, on 24.11.2017 for treatment and came to be discharged on 28.11.2017, which fact is prima facie evidenced by the Certificate issued by the said Hospital and the Discharge Card both dated 28.11.2017 vide Annexures - G1 and G2; however the fact remains that because of this hospitalization, she could not attend the verification exercise on the appointed day and consequently the next below candidate namely, the third respondent herein was issued appointment letter dated 22.05.2018.

(3.) In the meanwhile, petitioner had made a representation dated 05.12.2017 explaining her disablement on account of hospitalization from participating in the verification exercise and requesting, because of that, another opportunity be given to present herself with the original documents for verification; this having been rejected vide Endorsement dated 21.12.2017 at Annexure-H, she has knocked at the doors of Writ Court.