A.V. Chandrashekara, J. - (1.) These petitions are filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of Cr.P.C.
(2.) Petitioner was working as an In -charge Director of Department of Prosecution, Government of Karnataka. During his tenure as In -charge Director of Prosecution, Government of Karnataka, Bangalore, a notification was issued by the State inviting applications for 197 posts of Assistant Public Prosecutors. Main examination was held and results were announced. Viva -voce was also conducted and 197 candidates were selected as Assistant Public Prosecutors.
(3.) One person by name Uday Simha N. - the complainant in PCR No. 32/2015 had obtained certain information under the Right to Information Act relating to the selection of Assistant Public Prosecutors. According to him, only 24 candidates belonging to General Merit were selected and remaining 75 candidates were picked up from other categories though sufficient candidates were available i.e., in general merit category. This is the violation of the horizontal and vertical posting of the candidates. It is his further alleged that this petitioner, in collusion with other officials, manipulated answer sheets so as to benefit several candidates.;