M. SUMAN Vs. KARNATAKA STATE SERVICES COMMISSION

JUDGEMENT

(1.) Though matters are listed for hearing on interlocutory application, by consent of learned Advocates appearing for parties they are taken up for final disposal.

(2.) We have heard the arguments of Smt. Jayna Kothari, learned Senior Counsel appearing on behalf of Sri. Rohan Kothari for petitioners, Sri. K.M.Prakash, learned counsel appearing for respondent No.1 and Smt.Shwetha Krishnappa, learned AGA appearing for respondent No.2. Perused the records.

(3.) Petitioners being aggrieved by the order dated 03.10.2013 passed by Karnataka State Appellate Tribunal at Bangalore (for short 'Tribunal') - Annexure-B in respective petitions whereunder interim order sought for in the applications for staying the impugned notification dated 11.02.2019 has been negatived, have preferred these writ petitions and have prayed for setting aside the impugned order and have also sought for two (2) posts being reserved pending disposal of these petitions.