NAZEER AHMED Vs. HIGH COURT OF KARNATAKA BANGALORE

JUDGEMENT

(1.) A learned Single Judge of this Court by order dated 13-6-2006 allowed the writ petition, quashed Annexure-V insofar as it relates to appointment of respondents 3 and 4 to the post of peon and directed respondents 1 and 2 to reconsider the applications of the petitioners vis--vis respondents 3 and 4 and thereafter to select the petitioners if they are otherwise qualified.

(2.) RESPONDENT 3 came up with I.A. Nos. I and II of 2006 to recall the order dated 13-6-2006, which when allowed by order dated 12-1-2007, the writ petition was restored to file insofar as respondent 3 is concerned and the order dated 13-6-2006 was accordingly recalled. The proceeding was transmitted to this Circuit Bench, whence, this Court by order dated 21-11-2008 having directed the registry to issue Court notice to respondent 3 was served on 26-11-2008, but there is no representation for respondent 3.