Bahadur Sihgh Naroda & Ors Vs. State of M.P. & Ors [1995] INSC 808 (7 December 1995)
Ramaswamy, K.Ramaswamy, K.Hansaria B.L. (J)
CITATION: JT 1995 (9) 67 1995 SCALE (7)200
ACT:
HEAD NOTE:
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.
