A. S. GOVIND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed the writ petition seeking the following prayers:

(2.) The respondents 6 and 7 have filed the statement of objections, in which, it was stated as follows:

(3.) In the light of the above averment, it is clear that respondents 6 and 7 have already prepared a seniority list and also forwarded the same to the 5th respondent. In the light of these facts, the petition would not survive for consideration. Accordingly, the writ petition is disposed off as having become unnecessary.