H. MANJUNATH Vs. PRINCIPAL SECRETARY LAW DEPARTMENT,

JUDGEMENT

(1.) The petitioner Mr.H.Manjunath, an Advocate has filed this writ petition challenging the recruitment of Civil Judges under the provisions of the Karnataka Manjunath Vs. The Principal Secretary and others Judicial Service (Recruitment) Rules, 2004, in the year 2011, for which the examination were conducted in the year 2013.

(2.) All the selected candidates have been arrayed as Respondents and are represented in the matter.

(3.) The only ground raised by the learned counsel for the petitioner before this Court is that the valuation of the translated paper (Kannada to English), in which the petitioner secured about 41 marks more than the cut off marks of 40 should be revaluated, because the petitioner in the final results declared in the said selection process was not selected, even though the petitioner having acquired the qualifying marks in the said Translation Paper and was called for the Viva-Voce (Interview) but finally, he could not make it to the merit list.