VINOD KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioners are aggrieved since they have been replaced by the private respondent. The petitioners are PTA appointees and the private respondents are regular teachers. According to the petitioners, they can work only in the place/school where they were appointed, whereas the private respondents, being regular appointees, can work in any open vacancy. In case the petitioners can point out any suitable vacancies where the private respondents are willing to be accommodated, the petitioners may point out the same before the second respondent along with willingness/consent letter, in which case, the second respondent will take appropriate action within another one month. In case the petitioners are otherwise eligible, they may be continued till they are otherwise replaced by regular recruitees.

(2.) THE writ petitions are disposed of, so also the pending applications, if any. Authenticated copy.