(1.) Heard.
(2.) On 28/10/2020 the Competent Authority made this Court to pass a detailed order. Paragraph 6 of the order is required to be noted which reads thus:
(3.) In pursuance of the above directions, an additional affidavit has been placed on record to point out that there is a compliance on the part of the Petitioner in regard to the appointment of teaching staff as also non teaching staff.