JUDGEMENT
CHANDRASHEKHAR,J. -
(1.) The petitioners are seeking a direction for award of preference in the form of grace marks to them while making appointment on Class IV posts.
(2.) Heard.
(3.) Dr. H. Waris, the learned counsel for the petitioners states that in the selection process which was initiated in the year, 2006, pursuant to order dated 12.05.2005 passed in W.P.S. No.2190 of 2005, the petitioners were awarded 10 gracemarks for each completed year. Now, a fresh selection process has been initiated pursuant to a decision of the District Appointment Committee in its meeting held on 06.03.2010. It is submitted that a similar benefit, which was previously accorded to the petitioners, may be extended to them again.;
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