Devendra Kumar Arora, J. - (1.) NOTICE on behalf of opposite party no. 1 has been accepted by learned Chief Standing Counsel. Sri D.R. Misra, Advocate has accepted notices on behalf of opposite parties no. 2 to 4.
(2.) IN view of the order proposed, the issuance of notices to the opposite parties no. 5 & 6 is dispensed with. By means of present writ petition, the petitioners have prayed for a writ in the nature of mandamus commanding the opposite parties no. 1 & 2 to take a decision on the petitioners' claim for their appointments and pass appropriate order within a stipulated period fixed by this Court.
(3.) SUBMISSION of Learned Counsel for petitioners is that the petitioners no. 1 & 2 applied for the post of Head Mistress whereas petitioner no. 3 applied for the post of Assistant Teacher in Dayawati Modi Kanya Junior High School, Devendrapuri (Modi Nagar), Ghaziabad and after completing the process of selection the entire papers with respect to selection of petitioners were sent to the District Basic Education Officer for financial approval who accorded approval vide order dated 11.8.2003. After approval, petitioners were issued appointment letters and they joined on their respective posts. However, it appears that on some complaint, their salary was stopped.;