SAPNA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE learned counsel for the respondents submits that despite call letter issued to the petitioner she has not participated in the interview and therefore, the Managing Director has completed the selection process and appointed the teachers on 9.8.2010 on contract basis. THErefore, this writ petition is dismissed without prejudice to the liberty to the petitioner, if so aggrieved to pursue his grievance in appropriate proceedings after impleading the affected persons. We make it clear that we are not adverting to the contentions taken in the writ petition and those contentions are left open.