SUNITHA MAHILA GURUKUL Vs. NATIONAL COUNCIL FOR TEACHER

JUDGEMENT

(1.) After hearing the learned advocate appearing in support of the application and considering the averments contained in affidavit annexed to the application, we permit transposition of the appellant Nos.2 to 113 as the respondents in the writ appeals.

(2.) The Hon'ble Single Judge disposed of the writ petitions in view of the availability of an alternative and efficacious remedy by way of an appeal.

(3.) We, also, feel that when there is an alternative and efficacious remedy available to the writ petitioners, the Hon'ble Single Judge was right in disposing of the writ petitions permitting the writ petitioners to prefer an appeal.