Full Judgment Text
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PETITIONER:
BAHADUR SIHGH NARODA & ORS.
Vs.
RESPONDENT:
STATE OF M.P. & ORS.
DATE OF JUDGMENT07/12/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
JT 1995 (9) 67 1995 SCALE (7)200
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
After notice was issued confining to the question as
to "why the petitioners may not be continued till the
regularly selected candidates are appointed and taken
charge", counter-affidavit has been filed by one C.L.
Khanna, Deputy D.S.E. in the office of the Joint Director,
Public Instructions, Bhopal Division, Bhopal (M.P). It is
stated therein that the regularly selected candidates have
alreaby been appointed and taken charge, vide Annexure R. In
that Annexure, the respective dates on which the selected
candidates have taken charge have been given.
Under these circumstances, the limited relief for
which notice was issued cannot be granted. The appeals are
dismissed.