VINOD KUMAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned counsel of the parties and perused the record. By means of this writ petition, the petitioners have sought following reliefs:-

(2.) Learned counsel for the petitioner has submitted that according to the petitioners, they possess eligible qualification for the appointment on the post of Assistant Teacher, L.T.Grade (Agriculture).

(3.) Short counter affidavit has been filed on behalf of respondent no.3, wherein in para-4, it is stated that this writ petition was filed on 30th July, 2003 and during the pendency of the writ petition the petitioners were appointed vide order no. 26029 dated 30th August, 2003, order no. 26035 dated 30th August, 2003 and order no. 26047 dated 29the August, 2003. The petitioner's appointment order, which was issued to each of the petitioners, the same has been filed along with Annexure No. S.C.A.1 to the short counter affidavit.