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Judgment
Going by the nature of relief sought for and with the consent of learned counsel for the parties, the present writ petition is admitted to hearing
and same is taken up for final disposal.
Through the instant writ petition, the petitioners seek the following reliefs in the nature of mandamus:-
i) Commanding on the respondents particularly the respondent No.2 to approve the proposal submitted by respondent Nos.3&4 for regularizing
the services of the petitioners as General Line Teacher w.e.f. 25.05.2015;
ii) Commanding on respondents to release all consequential benefits in favour of petitioners after being regularized as General Line Teachers w.e.f.
25.05.2015; &
iii) Commanding on the respondents to fix the seniority of petitioners as General Line Teacher treating them as promote of 25.05.2015, so that
they are assigned their appropriate place in the seniority list of the General Line Teachers.
Admitted case of the petitioners is that respondent Nos.3 & 4 have submitted a proposal (Annexure-L) dated 30.08.2014 to respondent No.2
that the petitioners should be regularized as General Line Teachers with effect from 25.05.2010 notionally. To this, Mr. Malhotra, learned GA,
states that the authority concerned will consider the aforesaid communication as may be directed by this Court.
In this view of the matter, the writ petition is disposed of directing respondent No.2 to accord consideration to the said communication
(Annexure-L) dated 30.08.2014 and decide the same at the earliest preferably within a period of eight-twelve weeks from the date of receipt of
certified copy of this order. Any consequential benefit arising thereupon shall also be released in favour of the petitioners.
Writ petition alongwith connected MP stands disposed of as above.