K.T. SUCHITRA Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) As these two writ petitions involve common questions of law and fact, they are being disposed of by this common order.

(2.) High Court of Karnataka invited applications by issuing a Notification bearing No.CJRC.1/2010 dated 6.8.2011, to fill 152 posts of "Civil Judges (the then Civil Judge (Junior Division)", by direct recruitment. The said Notification was published in the Karnataka Gazette. Candidates desirous of applying to the notified posts were required to furnish the particulars in the prescribed form of applications (in duplicate) which were made available from the Office of the Secretary, Civil Judges Recruitment Committee (for short, 'the Committee'). The last date for submission of duly filled in applications was 16.09.2011. Instructions to candidates, in the matter of filling up of the application, submission of testimonials etc. was supplied along with the application form.

(3.) In pursuance of the said Notification, 8159 candidates applied, out of whom 6,932 were found to be eligible to take the preliminary examination. The remaining applications were rejected for one or other reason/s.