- (1.) We have heard learned counsel for the parties and perused the record. We do not find any ground to interfere with the impugned order.
(2.) While setting aside the selections, the High Court in Para 123 of the impugned order observed: "123. The State on or before 31.12.2014 must complete a fresh process of selection of teachers in all categories. In view of the discussions held above, we direct that the State should frame a new Employment Policy within two months from today and shall carry out selections in accordance with the fresh policy as early as possible and not later than 31.12.2014."
(3.) While issuing notice in the present matters this Court by its order dated 04.08.2014 stayed the directions contained in aforesaid para 123 of the impugned order.;