PREM SWAROOP Vs. STATE OF H.P.

JUDGEMENT

(1.) THESE Writ Petitions are filed with the following prayers: -

(2.) Learned counsel for the petitioners, however, submits that there are several vacancies available to accommodate the regular teachers and the private respondent in all the Writ Petitions need not be appointed in place of the petitioner and in case those respondents are accommodated as presently ordered, the petitioners will have to go out and there is no other place where they can be accommodated since they are only PTA teachers.

(3.) It is certainly open to the petitioners to point out this aspect before the second respondent, in which case the second respondent will consider whether the private respondents can be accommodated at any other suitable place so that the petitioners can continue. Necessary orders in that regard shall be passed within a period of two weeks from the date of receipt of a copy of the representation alongwith a copy of this judgment. However, it is clarified that such continuance of the petitioners, if required and in the event of any vacancies available, shall be permitted only in case the petitioners fulfill the required qualification.