M.A. MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant challenged the selection of respondents 4 and 5 for the appointment to the posts of Manager (Finance and Accounts).

(2.) The learned Single Judge relying on the Judgment of the Supreme Court in Ashok Kumar Sharma and Another v/s. Chander Shekher and another ( : 1993 Supp (2) SCC 611) dismissed the writ petition.

(3.) The learned counsel for the appellant challenges the order passed by the learned Single Judge on the ground that the law laid down in the Ashok Kumar Sharma's case was overruled on a point of law in review by the Supreme Court reported in Ashok Kumar Sharma and others v/s. Chander Shekhar and another ( : 1997 (4) SCC 18).