MANZOOR HUSSAIN GULSHAN Vs. STATE

JUDGEMENT

(1.) VIDE this order I intend to dispose of the main writ petition at the stage of admission itself as learned Counsel for both the sides have consented for the same.

(2.) IN brief, the case set up by the Petitioner is that vide order dated 16.10.1987 (Annexure -A) he was appointed as Teacher in the month of November, 1987 and was transferred as Warden in 'Gujjar and Bakerwal Hostel' in the year 1987 itself.

(3.) RESPONDENT No. l, 2 & 8 have already filed their respective objections to the main petition. Respondent No. 8 has also filed an application bearing CMP No. 526/2009 for vacation/ modification of the interim order. Mr. Raina, learned Sr. Advocate submits that the application for vacation of the stay order may be treated as reply to the CMP No. 20/2009 filed by the Petitioner for the interim relief. Allowed. However, the remaining Respondents have not tendered their reply till date.