(1.) Leave granted.
(2.) These appeals have been preferred by the Appellants challenging the Judgment dtd. 12/10/2023 (hereinafter referred to as "impugned judgment") passed in W.A. No.305/2023 (GM-CC); W.A. No.300/2023 (GM-CC); W.A. No.337/2023 (GM-CC); W.A. No.591/2023 (GM-CC); W.A. No.886/2023 (GM-CC) (hereinafter referred to as"the writ appeals") by the High Court of Karnataka at Bengaluru (hereinafter referred as"the High Court"). The Division Bench of the High Court, thereby set aside the Judgment passed by the Single Judge Bench of the High Court in W.P. No. 23752 of 2022 (GM-CC) dtd. 30/1/2023, thus relegating the matter to the Karnataka State Administrative Tribunal (hereinafter referred to as"KSAT") to be considered in a properly constituted application.
(3.) A notification dtd. 21/3/2022 was issued by the Department of Public Education, Government of Karnataka inviting applications for a total number of 15,000 posts of Graduate Primary Teachers for Classes 6-8 for 35 Educational Districts (hereinafter referred to as"recruitment notification").
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