- (1.) Heard learned Counsel for the parties.
(2.) The Appellants are aggrieved by the order of the learned Single Judge dated 21.4.2010, whereby he has allowed the writ Petition filed by Respondent No. 1.
(3.) The father of Respondent No. 1 was employed with Appellant No. 1. He died while in service. The widow along with Respondent No. 1, applied to the State Authorities that they be appointed on compassionate basis. The State Authorities initially appointed Respondent No. 1 in another College and subsequently, vide order dated 14.9.2004, such appointment was sought to be made in the Appellants' College. That order has not been challenged by the Appellants.;