SHABANA TABASSUM A. Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court with three principle prayers as under:

(2.) Learned counsel for the petitioner vehemently argues that her client's name should have figured in the Final Selection List dtd. 18/11/2022 at Annexure-G and insistence of Respondent Nos. 4 & 5 on the production of Caste & Income Certificate of her husband is not justified. This is the fulcrum of the dispute regardless of the text of formal prayers.

(3.) Learned AGA appearing for the respondents has filed Memo dtd. 10/7/2023 producing the main selection list dtd. 8/3/2023 wherein the name of petitioner figures at Sl.No.75; she submits that petition has thus become infructuous. She is notified by the Court that the insistence on the production of Caste & Income Certificate of petitioner's husband is unsustainable. She is also told to ensure that the selection list is operated before long in accordance with law. With the above observations, this writ petition is disposed off.