D DEVARAJ Vs. STATE

JUDGEMENT

(1.) Some of the petitioners in W.P.No.18949/2006 and in C/w W.P.No.3028/2007 (S-KAT) have come up in these review petitions seeking review of the order dated 04.11.2011 in dismissing their petitions.

(2.) The said writ petitions were filed by the review petitioners on the ground that the order dated 31.10.2006 passed by the Karnataka Administrative Tribunal in Application Nos.7882 to 8050/2005 and connected applications vide Annexure-A to the writ petitions are illegal, arbitrary and unsustainable, which is with reference to preparation of Selection List for the post of Primary School Teachers who have passed supplementary examination during the extended period and consequently to withdraw the appointment orders issued to those persons.

(3.) Admittedly, the said writ petitions were disposed of holding that the order passed by the Karnataka Administrative Tribunal which was the subject matter of challenge is fully covered by the earlier judgments of this Court in the case of Smt. H.Girija and Others -vs-The State of Karnataka and Others in W.P.Nos.16023- 72/1999 decided on 28.07.1999 as well as in the case of Nanjaiah -vs- The State of Karnataka and Others in W.P.No.25962/1999 decided on 17.08.1999. That the said judgments have become final and it is also observed that with reference to Nanjaiah's case there was an attempt to file a Review Petition in RP No.115/2006 which was dismissed by the Co-ordinate Bench of this Court by order dated 07.06.2006. It is in this background, the writ petitions filed by the review petitioners herein were dismissed by order dated 04.11.2011.