(1.) Heard Shri Sandeep Dixit, learned Senior Advocate, assisted by Shri Ashok Kumar Singh for the appellant, Shri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents and Shri Sudeep Seth, learned Senior Advocate, assisted by Shri Sridhar Awasthi for respondent nos.6 to 11.
(2.) By means of this intra-court appeal, the appellant has sought to impeach an interim order dtd. 27/1/2022 passed by the learned Single Judge in Writ-A No.323 of 2022 filed by the respondent nos.6 to 11, whereby it has been ordered that in no circumstances, candidates in excess of 69000 vacancies which were advertised on 1/12/2018 (Assistant Teacher Recruitment Examination 2019)) shall be appointed and unadvertised vacancies shall not be filled in without being advertised and selection being held in respect thereof.
(3.) Submission of Shri Sandeep Dixit, learned Senior Advocate representing the appellant, who is arrayed as respondent no.9 in the writ petition, is that the learned Single Judge has erroneously entertained the writ petition filed by the respondent nos.6 to 11, though these respondents do not have any locus to file the writ petition for the reason that they cannot be said to be aggrieved by the decision of the State Government, dtd. 5/1/2022 whereby it has been decided to issue an additional select list of 6800 candidates by revising the selection process held pursuant to the advertisement/government order dtd. 1/12/2018. Further submission on behalf of the appellant is that these respondents also do not have any locus to challenge the select list dtd. 5/1/2022 which relates to selection of 6800 reserved category candidates pursuant to the selection held for 69000 posts of Assistant Teachers which were directed to be filled in by the Government Order dtd. 1/12/2018 for the reason that these respondents do not have any claim so far as the selection held against 69000 vacancies is concerned.