RASTOGI,J. - (1.) The instant appeal is directed against the judgment passed by the Division Bench of the High Court of Karnataka dated 1 st February, 2019 directing the appellantCorporation to consider the claim of 1st respondent taking note of the work experience certificate for appointment in accordance with law with a caveat that the order has been passed in the peculiar facts and circumstances of the case and shall not be treated as a precedent.
(2.) The brief facts of the case in nutshell relevant for the purpose are that the appellantCorporation invited applications for various posts against the backlog vacancies including two vacancies of Senior Assistant and ten vacancies of Junior Assistant pursuant to an advertisement dated 11th November, 2013. Apart from the academic and professional qualifications, the applicant was required to furnish a certificate of work experience of 3 years/2 years in a reputed company for the post of Senior Assistant/Junior Assistant. It was further indicated in the advertisement that separate application has to be furnished for each post and incomplete application shall be rejected without assigning any reasons. The 1st respondent applied for both the posts, i.e. Senior Assistant and Junior Assistant on a separate application, and indeed was holding academic/professional qualification but it reveals from the record that she had not enclosed the experience certificate of the requisite period along with the application form which was required at the time of submitting the application.
(3.) The select list of the candidates was to be prepared in terms of Rule 6 of the Karnataka State Civil Services(Unfilled Vacancies reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes) (Special Recruitment) Rules, 2001(hereinafter being referred to as "Rules") based on the percentage of marks secured by the candidate in the qualification examination taking into consideration the reservation for women, exservicemen, physically handicapped and project displaced persons in accordance with the Karnataka Civil Services (General Recruitment) Rules, 1977.;