SANTHOSHA K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal has been filed by some of the appellants who were petitioners in W.P.No.3077/2019 by which the writ petition preferred by them seeking a writ of mandamus to the respondents to issue orders of appointment in terms of their selection, has been dismissed.

(2.) We have heard the learned counsel for the appellant at length. It is pertinent to note that there were 54 petitioners in W.P.No.3077/2019. Out of 54 petitioners, 45 of the petitioners filed W.A.No.1162/2021. The aforesaid writ appeal was dismissed by a Division Bench of this Court by an order dtd. 12/10/2022 and the order dtd. 19/8/2021 passed by the learned Single Judge in W.P.No.3077/2019 to which the present appellants were also parties, have been affirmed. The doctrine of precedent as well as the principle of parity binds us.