M.RAJITHA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) SINCE the issue relating to percentage of allocation of marks for interview is common in all these cases, they are heard and being disposed of together.

(2.) IN addition to the above issue, the petitioners in Writ Petition Nos.7022, 7440 and 7907 of 2013 have raised another issue, namely; reservations provided to different sub -categories of B.C. community candidates.

(3.) AS regards the question relating to making reservations in favour of different sub -categories of B.C. community, in the view this Court is proposing to take, filing of counter -affidavits by the respondents on this aspect may not be necessary.