Vikay Kumar and Others vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

(a). The Respondents may kindly be directed to offer appointments to the applicants on the posts of the Physical Education Teachers/Instructors from the date since when other candidates on the basis of the interview held on 30.4.2003 were selected/appointed by the Respondents.

(b). In case the applicants or any one of them do not get selected/appointed against the general vacancy he/they may kindly be directed to be considered/appointed against the vacancies reserved for Scheduled Caste candidates.

(c) In the alternative the selection/appointment of the Physical Education Teachers made by the Respondent No. 3 may kindly be held to be wrong, illegal and may kindly be quashed and set aside in the interests of justice.

(d) The Respondents were directed if any juniors persons were appointed with the Respondent department appoint the applicant also with immediate effect and allow him to work with the Respondents department with full back wages.

There is no reply on behalf of the Respondents.

It is seen that the Petitioners had already approached the Director by way of Annexure A-4, representation. In case the Petitioners are still interested in pursuing the case and in case no orders have been passed on Annexure A-4 and in case the subject matter is still alive, the Petitioners may produce the copy of this judgment before Respondent No. 2-Director, in which case the 2nd Respondent will pass appropriate orders therein in accordance with law within another four months.

The writ petition is disposed of, so also the pending application(s), if any.