CHIEF EXECUTIVE OFFICER Vs. RAKESH KASHYAP & OTHERS

JUDGEMENT

(1.) WE have heard all these matters together as the same involve similar issues. The leading appeal is directed against the judgment of the learned Single Judge of this Court, dated 14th July, 2010, in CWP No. 486 of 2009. The learned Single Judge allowed the writ petition filed by the respondents and issued following directions:

(2.) COUNSEL for the Union of India points out that the Department in respect of the School at Kasauli has since decided to create five regular posts, which will have to be filled up in accordance with law.

(3.) ON this basis, the appeal is disposed of.