RAMESH S BATTIKOPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Pleader is directed to take notice for respondents 1 and 3.

(2.) SRI M.N. Madhusudan, learned counsel is directed to take notice for respondent No.2.

(3.) IF petitioner Nos.1 and 2 have also made application for recruitment and if they are eligible for weightage in pursuance of the said order dated 13.07.2012 passed by this Court, their case shall also be considered in accordance with law.