T SHRILAXMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN all these writ petitions the petitioners are challenging the Government Order No. ED 261 PTI 97, Bangalore, dated 17. 11. 2001, passed by the Government of Karnataka.

(2.) THE petitioners in all these writ petitions could be broadly classified into following categories:

(3.) STUDENTS who on the basis of the certificate of Hindi Shikshak course conducted by the aforesaid 17 institutions, have applied for appointment and who have been selected, but who are not given appointment letters in view of the impugned Government Order.