S N MURTHY Vs. STATE OF KARANATAKA

JUDGEMENT

(1.) WRIT petition by certain disgruntled advocates who are not selected to be appointed as notaries, though they had made applications for such purpose.

(2.) PETITIONERS are persons who had responded to a notification calling for applications to appoint notaries in certain taluks of hassan district in terms of the notification dated 24-6-2005, copy of which is produced at Annexure-B to the writ petition.

(3.) WHILE it appears that the petitioners were not successful in their attempt, respondents 3 to 6 have been appointed and it is questioning the legality of the appointment of respondents 3 to 6 the present writ petition.