- (1.) HEARD learned counsel for the petitioner.
(2.) NOBODY has entered appearance to contest the prayer made in this petition on behalf of the respondent. Leave granted. The civil appeal be treated as disposed of in terms of the direction made in para 19 of the decision of this Court in St. Johns. Teachers Training Institute vs. Regional Director, National Council for Teacher Education and Anr. (2003 (3) S. C. C. 321 ). The judgement of the High Court shall stand modified to that extent.;