(1.) This writ petition is filed seeking the following reliefs:
(2.) Heard the learned counsel for the petitioners and the learned Government Pleader appearing for the respondents.
(3.) It is submitted by the learned counsel for the petitioners that the 1st petitioner was appointed as HSA Hindi in a retirement vacancy in the 5th respondent with effect from 04.06.2007. The 2nd petitioner was appointed as HSA Arabic in a retirement vacancy with effect from 02.06.2008. The appointments have been approved only from 01.06.2011. The reason stated is that the School comes within the category of newly opened/upgraded School and therefore the vacancies are to be filled up by protected teachers.