D.P.Singh, J. - (1.) Pleadings are complete and the counsel for the parties agree that the writ petition may be disposed of finally under the Rules of the Court.
(2.) Heard counsel for the parties.
(3.) This writ petition is directed against an order dated 18.11.1998 by which the appointment of respondent No. 3 as Assistant Teacher in the L.T. Grade has been approved. A further relief has been sought to treat the petitioner as a substantive Assistant Teacher in the C.T. Grade and to pay her the salary as such and consider her for grant of L.T. grade scale.;