Mohammad Yaqoob Mir, J. - (1.)Petitioners seek review of the judgment dated 02.11.2017, passed by this Court in bunch of writ appeals with lead appeal, WA No.52 of 2011.
(2.)The main contention of the petitioners (Assistant Teachers) is that their appointments having been found untainted, were not required to be disturbed so were required to be permanently absorbed. The judgment under review harshly operates against them, before passing such judgment they should have been impleaded as party respondents and given opportunity of being heard.
(3.)One of the directions of this Court in terms of the judgment dated 02.11.2017 under review provide that "the candidates who have been treated as untainted/unblemished both in the reports of Central Bureau of Investigation (CBI) and High Level Scrutiny Committee (HLSC) and are in service, may be allowed to continue as stop-gap arrangement until fresh selection takes place".