(1.) B.K.Sharma, J. The writ appeal and the writ petition raising the same issue have been heard together and are being disposed of by this common judgment and order.
(2.) WHILE in the writ appeal the challenge is to the judgment and order dated 30.06.09 passed in W.P.(C) No. 1657/2009 filed by the respondent No. 6, in the writ petition the challenge is to the consequential action of publishing the select list for appointment of Principal in 51 provincialised colleges. Be it stated here that the present appellants/ petitioners were not party to the said proceeding.
(3.) WHILE adjudicating the said issue involved in the writ petition, learned Single Judge took up the larger issue of appointment of Principals in colleges on regular basis and on the basis of the WP(C) No. 3080/2009 submission made by the learned Standing counsel, Education Department that interview, selection and other process for selecting the candidates were already over, held that the select list should be published. Accordingly, direction was issued to publish the select list and thereafter to make appointments on that basis as per the provision of law.