J MANOHAR Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The petitioners in W.P. Nos.52024-52031/2013 have sought for the following reliefs:

(2.) The petitioners in W.P. Nos.46289-46293/2013 have sought for the following reliefs.

(3.) Sri Shirish Krishna, learned counsel for Respondent Nos.2 and 3 submits that the petitioner has challenged the order dated 2.5.2013 as per Annexure-A in these writ petitions and it is only a provisional seniority list. Subsequently, final seniority list was issued on 16.4.2018. Therefore the present writ petitions do not survive for consideration. He also brought to the notice of this Court that in similar circumstances, this Court by an order dated 11.12.2017 dismissed Writ Petition Nos.20455-20492/2013 as having become infructuous.