- (1.) Heard Sri K. Ajit, learned counsel for the petitioners and the learned standing counsel for the State-respondents.
(2.) Despite notice being sent to the respondent no.4 in August 2011 by registered post, no one has put in appearance. Even otherwise as the Principal of the institution in question has appointed the petitioners on Class IV posts, he may not be having any interest adverse to that of the petitioners.
(3.) Pleadings have been exchanged which have been perused.;