- (1.) We have heard learned counsel for the parties who have entered appearance. Having regard to the nature of the order proposed, we do not consider it necessary to issue notice to all the parties who are not represented.
(2.) The matter arises out of Selection conducted by the Karnataka Public Service Commission ("KPSC") pursuant to Notification dated 3.11.2011 for filling up 362 posts of the Group 'A' and Group 'D' in the State of Karnataka. Examinations were conducted on 22.04.2012. Written tests for mains were conducted between 15.12.2012 and 16.01.2013. Interviews were held between 01-04-2013 and 27.05.2013.
(3.) There were complaints of mal-practices and irregularities in the conduct of examinations as well as the interviews. It was inter alia alleged that there were demands of bribes from candidates. The FIR was lodged against Chairman, Member and some officials of the KPSC. On receipt of the interim report of CID dated 10th September, 2013, the State Government on 15th December,2013 directed annulment of evaluation of written examination as well as the personality test. The KPSC however, published the select list. The State Government withdrew the requisition for appointments on 14.08.2014.;