- (1.) The appeal is taken up and summarily disposed of.
(2.) Allegations in the stay petition cannot he taken to be admitted as we have not called for any counter affidavits.
(3.) The appellants are three class-Ill employees whose selection by the Selection Committee has been challenged by the Committee of Management of the College concerned in a writ application. The judgement impugned before us was passed in the writ matter by the Hon'ble Mr. Justice Sunil Ambwani on the 24th March 2005. By that order his Lordship has disapproved of the conclusions drawn by the Regional Higher Education Officer in his order dated 6.12.1996 which have the effect of validating the selection of the appellants.;