B. RAMASWAMY Vs. STATE OF MYSORE AND OTHERS

JUDGEMENT

(1.) The petitioners in these two Writ Petitions were candidates at the competitive examination for recruitment to the cadre of Musiffs in the Karnataka Judicial Service held by the Karnataka Public Service Commission (hereinafter called as the Commission), during the year 1972. The Commission published the list of successful candidates at said examination on the 15th Sept. 1972. The petitioners were declared successful at the said examination. The name of the petitioner in WP 244 of 1973 was shown at Sl.No.13 and the name of the petitioner in WP 245/73 was shown at Sl.No.22.

(2.) The candidates whose names appeared against Sl. Nos. 1 to 10 were appointed as Munsiffs on 10-1-1973. As the petitioners who were Scheduled Caste candidates were not appointed, they filed the 2 WPs. for the issue of a writ in the nature of mandamus directing respondent 1 to appoint them as Munsiffs in accordance with the rules governing the reservation of posts for Scheduled Castes and Schedule Tribes candidates in force at the relevant point of time. After the Writ Petitions were filed four more candidates whose names appeared at SI. Nos. 11 to 14 (including the petitioner in WP. 244 of 1973) were appointed in or about April 1973. No other candidate whose name appears in the list of successful candidates, was appointed within one wear from the date on which the list of successful candidates was published. I am informed that the State Government has extended the period of operation of the list by one more year.

(3.) At this stage it has to be observed that the grievance of the petition in WP. 244 of 1973 no longer survives as he has already been appointed as a Munsif. Hence, WP.244 of 1973 has to be dismissed.