Karnataka High Court
Qutbuddin H. Kerudi vs State Of Karnataka on 30 November, 2012
Author: Subhash B.Adi
Bench: Subhash B Adi
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 30TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE SUBHASH B ADI
WRIT PETITION No.64599/2012 (S-RES)
BETWEEN:
QUTBUDDIN H.KERUDI,
S/O HAZARATALI KERUDI,
AGE: 23 YEARS, OCC: NIL,
R/O H.NO.70, AMBIKA NAGAR, (TAZ NAGAR)
UNKAL, HUBLI.
... PETITIONER
(BY SRI.LAXMAN T. MANTAGANI, ADV)
AND:
1. STATE OF KARNATAKA,
REP. BY ITS SECRETARY,
DEPT. OF LAW VIDHANA SOUDHA,
BANGALORE.
2. THE CHIEF ADMINISTRATIVE OFFICER,
OFFICE OF THE PRINCIPAL DISTRICT &
SESSION JUDGE COURT,
RAICHUR DIST; RAICHUR.
... RESPONDENTS
(BY SMT.MEGHA C.KOLEKAR, HCGP)
THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE NOTIFICATION DATED 16.02.2012 ISSUED BY THE
OFFICE OF THE PRINCIPAL DISTRICT AND SESSIONS JUDGE
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COURT, RAICHUR, RAICHUR VIDE ANNEXURE-A AND ALL
FURTHER PROCEEDINGS.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned Government Pleader is directed to take notice for the respondents.
2. The petitioner has sought for quashing of the notification dated 16.02.2012 at Annexure-A, wherein the District and Sessions Judge, Raichur has invited applications for several posts namely, peon, process server, typist and stenographer etc. The only point that is raised in this writ petition is not providing the reservations to 2B category.
3. The reservations are provided based on number of posts and as per roaster points. There is nothing on record to show that the roaster points has not been considered. Depending upon the number of vacancies available for respective category, the posts will :3: reserved. The reservation is required to be provided according to the reservation policy. As such, I find no merit in this writ petition.
Accordingly, the writ petition stands dismissed.
Sd/-
JUDGE MBS/-