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Judgment
R. N. Singh, Member (J)
In the present OA the applicants have sought the following reliefs:-
"8.(i) That the Hon'ble Tribunal may graciously be pleased to pass an order of declaring to the effect that disengaging/terminating the services of the applicants from the post of PGT (Computer Science) without following the principle of "last come first go" is illegal, arbitrary and discriminatory and consequently, pass an order directing the respondents to re- instate the applicants in service immediately with all consequential benefits and follow the principle of "last come first go" in case of excess contract teachers then the requirement for the post of PGT (Computer Service).
(ii) That the Hon'ble Tribunal may graciously be pleased to pass an order directing the respondents not to replace the service of the applicants by fresh or juniors contract employees after their reinstatement in service.
(iii) Any other relief which the Hon'ble Tribunal deem fit and proper may also be granted to the applicant along with the costs of litigation."
Learned counsel for the parties submit that during the pendency of the OA, the applicants have got re-engagement on re-allocation of the Schools, and thus relief at para 8.1 of the OA stands satisfied. So far relief at para 8.2 of the OA is concerned, learned counsel for respondents submits that the same is pre-emptive in as much as no such order has been passed which indicates that the applicants have been ignored for engagement in preference to juniors or freshers.
In view of the aforesaid facts and circumstances, OA is disposed of as having become infructuous.
Pending MA also stands disposed of accordingly.