(1.) This Court on 9/3/2022 recorded a detailed order, which reads as under:
(2.) It appears that subsequent to this order, both the rival private parties have been appointed to the post in question. The only grievance that may survive is with regard to the seniority of such rival private contestants. Keeping the question open for them to agitate as and when it so arises, the present petition is disposed of. Notice is discharged.