MUNISWAMY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) As the questions that arise for determination In these cases are either common or inter-connected, we propose to dispose of them by a common order.

(2.) Writ Appeals Nos. 1367 to 1369 of 1979 are filed by the appellants against the inter locutory order dated 28-11-79 of Rama Jois, J. rejecting their application - I.A.No. I in Writ Petitions Nos. 18097 to 18099 of 1979 in so far as that application sought for an interim relief to the Superintendent of Police not to hold examinations to the posts of Head Constables.

(3.) Writ Appeals Nos. 1962 and 1963 of 1984 are filed by the appellants against the order dated 20 8-1984 of Chandrakantaraj Urs, J. dismissing their Writ Petitions Nos. 13501 and 13502 of 1984 respectively since reported in I.L.R. 1985 Karnataka 3423. We will hereafter refer to the appellants in all these appeals also as petitioners. The Writ Petitions have been referred by the Learned Single Judges before whom they were posted for being heard with Writ Appeals Nos. 1962 and 1963 of 1984 and that it is how all these cases have been posted before us. We will deal with Writ Appeal Nos. 1367 to 1369 of 1979 after we deal with all other cases.