KURIAN,J. - (1.) Status quo granted by this Court on 14.08.2015 in SLP (C) Nos. 22304-22306 of 2015 and SLP (C) Nos. 22947-22949 of 2015 shall stand modified to the effect that the State is permitted and directed to appoint 186 candidates, whose selection had already been completed.
(2.) After appointing those 186 candidates, the State is further permitted and directed to appoint 97 candidates, who have been selected pursuant to our order dated 20.04.2017.
(3.) However, we make it clear that if anyone of those candidates belonging to Paragraphs (1) and (2) above is otherwise ineligible or in case he/she is otherwise disqualified, no appointment will be offered to him/her.;