K.B.N. KARTHIKA Vs. A. VINCENT

JUDGEMENT

(1.) Factual background:-

(2.) In pursuant to the said notification, applications have been received from about 2,80,662 candidates of which 2,71,212 were found to be in order and accordingly they were accepted. The written examination was attended by 2,23,963 candidates. The list of the Registered Numbers of the provisionally selected candidates was published on 20.12.2012. Accordingly, they were asked to attend the interview proposed to be conducted from 28.12.2012. While the process of interviewing was on, it came to a grinding halt in pursuant to the orders passed by the High Court.

(3.) Writ Petitions were filed earlier in W.P.Nos.30654 to 30656 of 2012 challenging the notification issued on 2.11.2012 on the ground that the persons, who were ineligible on account of non-completing the cooperative training, were made eligible to appear for the examination and the learned single judge by a Common Order dated 19.11.2012 dismissed them. A challenge made against the order of dismissal passed by the learned single judge dated 23.11.2012 in W.P.No.31195 of 2012 was rejected in W.A.No.2719 of 2012 by judgment dated 6.12.2012, which has become final. While so, writ petitions were once again filed challenging the notification before the learned single Judge. Apart from the challenge made to the notification on the ground of permitting the ineligible candidates to take part in the selection process, submissions were also made on the process of conducting the selection.