- (1.) Heard learned counsel for the petitioners and the learned standing counsel for the State.
(2.) The State was called upon to explain the placement of the physically handicapped category candidates according to their merit for the post of Apprentice Teachers under the Government Order dated 5.12.2012.
(3.) The contention of the petitioners is that the petitioners deserve to be placed in accordance with their merit, as they would be placed higher according to their merit, which right is being defeated on account of they being placed in their respective categories for no justification.;