KARNATAKA PUBLIC SERVICE COMMISSION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these writ petitions, the petitioner has prayed for a writ in the nature of certiorari to quash the impugned order dated 21.02.2019 passed in applications No.3292, 2483 and 3243 of 2017 by the Karnataka Administrative Tribunal vide Annexure-A.

(2.) Respondents 3 to 5 are in-service candidates working under respondent No.2-The Director of Fisheries, Department of Fisheries. A notification was issued by the Karnataka Public Service Commission ('KPSC' for short) dated 24.08.2016 calling for on-line applications for selection and appointment to the posts of Senior Assistant Director in the Department of Fisheries. Respondents No.3 to 5 have submitted their applications for consideration of their cases for the said posts.

(3.) The on-line applications by KPSC for recruitment requires in-service applicants/candidatures to produce No objection certificate (NOC) from their appointing authority for the purpose of consideration. Accordingly, the respondents No.3 to 5 made applications to the respondent No.2 Department of Fisheries to issue NOC. However, the Department rejected to grant NOC to the applicant-respondents 3 to 5 on the ground that certain departmental enquires are pending against them.