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Judgment
2 paragraphs · 144 wordsKurian Joseph, C.J.—The Petitioners are teachers appointed on PTA basis. They are aggrieved since the private Respondents have been appointed in their place on regular basis. According to the Petitioners, the private Respondents can be accommodated without any disturbance to them, in the nearby schools, where there are vacancies. The Petitioners may obtain the willingness of the private Respondents and produce the same before the second Respondent, in which case, the second Respondent will take steps to accommodate the private Respondents in the vacancies as pointed out by the Petitioners, if available and in the resultant vacancies in case the Petitioners are otherwise eligible and entitled, they may be engaged as PTA teachers, till they are replaced by the regular recruitees. The needful be done in three weeks.
The writ petition is disposed of, so also the pending application(s), if any. No. costs.