SUVARNA R. Vs. HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) THESE review petitions are filed seeking review of the common order dated 4 -9 -2013 insofar as it relates to W.P. Nos. 32380 and 32381 of 2013 and for other reliefs. Petitioners are the unsuccessful candidates in the main examination conducted by the respondents for recruitment of Civil Judges. Petitioners and other unsuccessful candidates approached this Court in W.P. Nos. 32380 and 32381 of 2013 and connected matters. By a common order dated 4 -9 -2013 all the writ petitions came to be dismissed. Some of the unsuccessful writ petitioners have filed writ appeals and they are pending adjudication.

(2.) THIS Court in its order dated 4 -9 -2013, recording the submission of the learned Senior Counsel for respondents observed as under:

(3.) THE Supreme Court in the case of Kamlesh Verma v. Mayawati and Others : AIR 2013 SC 3301: (2013) 8 SCC 320 held as under: