Karnataka High Court
Sri G M Lingaraju vs The Director on 8 December, 2014
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
W.P.34020/2014
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 08TH DAY OF DECEMBER 2014
BEFORE
THE HON'BLE MR. JUSTICE RAM MOHAN REDDY
WRIT PETITION No.34020/2014 (S-RES)
BETWEEN:
SRI G.M LINGARAJU
S/O K.G.MUNIYAPPA,
AGED ABOUT 30 YEARS,
HAMPANUR POST,
CHITRADURGA DISTRICT
PIN-577 501
... PETITIONER
(By Sri. M MADHVACHAR, ADV.,)
AND
1. THE DIRECTOR
ADMINISTRATION AND HUMAN RESOURCES
BANGALORE ELECTRICITY SUPPLY
COMPANY LIMITED
CAUVERY BHAVAN, K.G.ROAD,
BANGALORE-560 009.
2. THE SECRETARY
BANGALORE ELECTRICITY SUPPLY
COMPANY LIMITED
CAUVERY BHAVAN,
K.G.ROAD,
BANGALORE-560 009.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO ISSUE A INTERVIEW LETTER TO THE
PETITIONER IN PURSUANCE OF HIS APPLICATION FOR
APPOINTMENT OF ASSISTANT LINEMAN POST VIDE ANNEX-G
DTD.20.12.2011 AND DIRECT THE RESPONDENTS TO
CONDUCT THE INTERVIEW OF THE PETITIONER FOR THE POST
OF ASSISTANT LINEMAN IN ACCORDANCE WITH LAW & ETC.,
2
W.P.34020/2014
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
A writ of mandamus as sought for in this petition to direct the respondents to issue a interview letter to the petitioner in pursuance of his application for appointment as Assistant Lineman is unavailable. Petitioner should await the decision of the appointing authority either accepting or rejecting his application and if some body else is appointed and petitioner is aggrieved by such appointment, he can question the same in an appropriate proceeding. Petition is rejected.
Sd/-
JUDGE kcm