(1.) Grievance is against the direction given by the Tribunal in Ext.P1 verdict calling the matter to be considered and finalised by the appointing authority with regard to the grievance projected in the Original Petition.
(2.) Heard the learned counsel for the petitioners as well as the learned Senior Government Pleader appearing on behalf of the respondents 1 to 3.
(3.) The reliefs sought for by the applicants before the Tribunal were mainly for reporting the vacancies available in the post of High School Assistant (Physical Science) in Kottayam District, before the expiry of Annexure A1 rank list, which was to expire by 17.04.2016. For convenience of reference, we are extracting the reliefs prayed for in the Original Application.