BASAVANAGOUDA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition which is filed in public interest has sought the following prayers:

(2.) Learned Counsel for the petitioners today submits that the selection process has been underway and she also submits that respondent 3 has prepared the list of the selected candidates and the same would have to be approved by the State Government for the purpose of making appointment to the vacant posts.

(3.) Learned Counsel for respondent 3 as well as learned Additional Government Advocate also submit that the State Government would have to approve the list of selected candidates and in that regard the list of selected candidates would have to be forwarded by respondent 3 to respondent 2 and if the same is done, then the appointments could be made. The submission of the learned Counsel for the respondents in this regard is recorded.