SHABAZ ALAM & ANR Vs. STATE & ORS

JUDGEMENT

(1.) Going by the nature of relief sought for and with the consent of learned counsel for the parties, the present writ petition is admitted to hearing and same is taken up for final disposal.

(2.) Through the instant writ petition, the petitioners seek the following reliefs in the nature of mandamus:-

(3.) Admitted case of the petitioners is that respondent Nos.3 & 4 have submitted a proposal (Annexure-L) dated 30.08.2014 to respondent No.2 that the petitioners should be regularized as General Line Teachers with effect from 25.05.2010 notionally. To this, Mr. Malhotra, learned GA, states that the authority concerned will consider the aforesaid communication as may be directed by this Court.