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High CourtsDivision Bench(2021) 11 KAR CK 0002

Dr. Manjunatha J vs Union Of India & Others

Karnataka High Court · Decided on 10 November 2021

HON’BLE JUDGES
P.S. Dinesh Kumar, J · P. Krishna Bhat, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 19777 Of 2021 (S-CAT)
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Judgment

7 paragraphs · 356 words

P.S. Dinesh Kumar, J

1.

Petitioner is an Insurance Medical Officer with the Labour Department, Government of Karnataka. He has submitted a representation on October 18, 2021 to the State Government with a request to send his name to the Union Public Service Commission ('UPSC' for short) for consideration of his candidature for the post of IAS. He did not get any response from the State Government. He has approached the Central Administrative Tribunal ('CAT' for short) in O.A. No.524/2021 with a prayer inter alia to direct the State Government to send his name for selection for IAS. After hearing the matter on November 2, 2021, the CAT has issued notice returnable on November 18, 2021. Petitioner has presented this writ petition with a prayer inter alia to set-aside the order passed by the CAT so far as, refusal to grant the interim order by the CAT.

2.

Shri. M.S. Bhagwat, learned Advocate for petitioner submitted that as per his information, the last date to send the proposal is November 20, 2021. The next date of hearing at CAT is on November 18, 2021. If petitioner's case is not considered by then, he would lose his opportunity of being appointed to IAS. He submitted that in view of the peculiar facts, this Court may direct the State Government to send petitioner's name to the UPSC.

3.

We have carefully considered rival contentions and perused the records.

4.

Petitioner has rightly approached the CAT for redressal of his grievance. The next date of hearing is November 18, 2021. Process by Dasti has also been ordered by CAT. Shri. Bhagawat submits that Dasti service has been completed.

5.

The last date to send the proposal is said to be November 20, 2021. Therefore, in our considered view, it is just and appropriate for the CAT to consider petitioner's application on an early date. In the circumstance, we dispose of this petition reserving liberty to the petitioner to move the CAT to consider petitioner's case on November 15, 2021. We request the CAT to consider petitioner's original application on the said date.

Petition stands disposed of accordingly. No costs.