YASHODA.T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Sri.R.P.Somashekaraiah for the petitioners and learned counsel Sri.G.M.Chandrashekar for respondent No.2 as well as learned High Court Government Pleader for respondent No.1.

(2.) Learned counsel for the petitioners would submit that the petitioners had made application in pursuance to the notification calling for applications to fill up the post of Assistant Work Inspector. Learned counsel for the petitioners would point out that as per Annexure-C dtd. 26/3/2018, second respondent published the final selection list and the petitioners are placed at Sl.Nos.24, 5, 9, 8, 17 and 1 respectively in the final selection list. It is the grievance of the petitioners that even though the second respondent has published the final selection list on 26/3/2018, appointment orders are not issued to the petitioners.

(3.) Learned counsel for respondent No.2 Sri.G.M.Chandrashekar would submit that if the petitioners submit representation, the same would be considered and appropriate orders would be passed in accordance with law.