K.C.Agarwal, J. - (1.) This petition was listed for bearing along with the writ petition no. 9543 of 1978. This writ petition had been filed by 13 persons who claim themselves to be the employees of the same institution. This fact was denied in the counter-affidavit filed on behalf of the Committee of Management and that of the District Inspector of Schools. When this petition came up for hearing before the Division Bench on 18th March, 1980 the Division Bench sent for a report on factual controversies arising for decision in the writ petition. This report has been received. After a perusal of this report, we are of the opinion that the case involves complicated questions of fact and it is not possible for us to adjudicate upon these controversies in this writ petition. The proper course appears to be for the petitioners to file a regular suit for adjudication of their rights. If the petitioners have any other remedy apart from the suit, available then they will be free to avail of the same also.
(2.) This petition is accordingly dismissed but no order as to costs. Petition dismissed.;