HARSHA N. Vs. KARNATAKA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard the learned Senior counsel Sri Aditya Sondhi for the petitioners in W.P.No.10575/2021 and the learned Senior counsel Sri Sandesh Chouta for the petitioners in W.P. No.17163/2021 and the learned Senior counsel Sri Reuben Jacob for respondent No.1, learned AAG Sri Dhyan Chinnappa along with Smt. Shilpa S Gogi, learned HCGP for respondent No.2 and Sri Udaya Holla, learned senior counsel for respondent Nos.4 to 58 and Smt. Aruna P Chavan, learned counsel for respondent No.59.

(2.) As both writ petitions are canvassed on common grounds of fact and law, both petitions are taken up for consideration by this common order.

(3.) The petitioners are before this Court being aggrieved by the order passed by the KSAT, Bengaluru whereby the Hon'ble Tribunal was pleased to reject the applications preferred by the petitioners (who were the applicants) by its order dtd. 12/5/2021.