(1.) CM is allowed. Replication filed along with the application is taken on record.
(2.) The petitioners are-seeking a direction of this Court for setting aside the order Annexures P-7, P-8 and P-10. It has been further prayed by the petitioners that a writ of mandamus be issued against respondent Nos. 1 and 2 to promote the petitioners as Sanitary Inspectors as has been done in the case of respondent Nos. 5 to 11.
(3.) During the course of submissions, the learned counsel for the petitioners invited our attention to the various certificates Annexures P-1 to P-3 issued by one Institution by the name and style of Messrs R.G. Polytechnic, New Delhi, but these institutions are not recognized either by the State of Punjab or by any other State. In these circumstances, these certificates issued by these types of Institutions have no leg to stand.