LAWS(KAR)-2019-4-215

MAYANNA GOWDA K Vs. STATE OF KARNATAKA

Decided On April 12, 2019
Mayanna Gowda K Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) These Review Petitions are filed to review the order dated 21.6.2016 made in WP.No.27674/2012 and connected matters. There is delay of 958 days i.e., almost three years in filing these Review Petitions. Hence, IA.I/2019 is filed in each of the Review Petitions for condonation of delay. In view of the inordinate delay, the Review Petitions are taken up for consideration along with said applications.

(2.) The petitioners and others filed WP.No.27674/2012 and connected matters seeking a writ of certiorari to quash the endorsement dated 09.07.2012 at Annexure N issued by the 2nd respondent, a writ in the nature of mandamus directing the respondents to reconsider the representation at Annexure Rs.made by them in the light of the final report of investigation submitted by the CID at Annexure J and to direct the respondents to take appropriate steps / actions with regard to the vitiated selection process of 1998, 1999 and 2004, Gazetted Group A and B posts. The Division Bench of this Court, after considering the arguments advanced by the learned Counsel appearing for the parties, by a detailed order dated 21.6.2016 disposed of the writ petitions with the following directions:

(3.) Aggrieved by the said order of the Division Bench of this Court, the Review Petitioners filed Special Leave to Appeal (C) No.29245/2016 and connected matters before the Hon'ble Supreme Court. The Hon'ble Supreme Court, after considering the appeals, by its order dated 11.4.2018 dismissed the said petitions for Special Leave to Appeal. Against the said order, Review Petitioners also filed Review Petitions before the Hon'ble Supreme Court in Review Petition (C) No.606/2019 and the same came to be dismissed by the Hon'ble Supreme Court on 27.2.2019, which reads as under: