THE COMMANDANT Vs. M.P. SUNIL KUMAR

JUDGEMENT

(1.) The State has preferred these petitions challenging the legality and the correctness of the order passed by the Karnataka Administrative Tribunal, Bangalore dated 13th October, 2011.

(2.) The admitted facts are as hereunder:-

(3.) Aggrieved by their non-selection they approached the Karnataka Administrative Tribunal in the year 2002. The matter was not disposed off for more than 9 years. For the reasons best known to the tribunal on its own sent the respondents to undergo medical test again, in the year 2011. The Chairman of the Medical Board, General Hospital, Jayanagar, gave an opinion that the candidates physical standards are in conformity with the stipulated physical standards of KSRP constables. Based on the medical report of 2011 the tribunal allowed the applications directing the petitioners herein to include the name of the respondents in the select list at appropriate places and to give all consequential benefits except backwages. This order is called in question in these petitions.