SRINIVAS, S/O. VENKATAKRISHNAPPA K.V. CIVIL PROCEDURE CODE 748 AND OTHERS Vs. STATE OF KARNATAKA BY ITS, ADDITIONAL CHIEF SECRETARY PRINCIPAL SECRETARY, HOME AND TRANSPORT DEPARTMENT AND OTHERS

JUDGEMENT

(1.) THE Petitioners are the applicants before the Karnataka Administrative Tribunal ("KAT for short), being aggrieved by the orders dated 31 -1 -2007, 11.2.2007, 27 -3 -2003 passed by the KAT, filed these writ petitions before this Hon'ble Court.

(2.) THE common question of law and facts involved in these writ petitions, non -selection for the post of Police Sub -Inspectors has been questioned before the KAT. Hence all the matters are clubbed together and disposed of by this common judgment.

(3.) PURSUANT to the said notification, the Petitioners made an application for the posts of Sub -Inspector of Police as in -service candidates. They have appeared for the physical efficiency test and thereafter written test. However, they are not selected for the said posts. The provisional list has been announced on 28 -11 -2001. The Petitioners being aggrieved by the non -selection for the post of Police Sub -Inspector, filed an application before the KAT challenging the provisional selection list dated 28 -11 -2001 on various grounds in number of application. The KAT by its order on different dates referred to above was pleased to dismiss the said applications holding that there is no infirmity or irregularity in the provisional select list prepared by the Respondents and also there is no procedural irregularity in preparing the provisional select list and dismissed the applications.