PRASHANTH BABAJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ petition has sought for the following prayers:

(2.) Brief facts of the case leading to filing of the writ petition are that:

(3.) On consideration of the credentials of both the petitioner and the third respondent and the marks obtained by them, finding the third respondent to be more meritorious notified a provisional select list on 29.01.2018. The petitioner filed his objections to the provisional select list so notified on 01.02.2018. The petitioner approached this Court in the writ petition challenging the provisional select list as also, award of marks to the third respondent. This Court by its order dated 09.03.2018 while directing notices to the respondents made the appointment of the third respondent to be subject to the result of the writ petition and also gave a further direction to mention pendency of this writ petition and her selection being subject to it in the order of appointment.