- (1.) Notice on behalf of opposite parties no. 1 to 7 has been accepted by the learned Chief Standing Counsel whereas notice for opposite party no. 8 has been accepted by Mr. Neeraj Chaurasiya, Advocate.
(2.) Heard learned counsel for the parties.
(3.) The writ petition has been filed seeking direction to opposite parties to consider the petitioner for appointment on the post of Assistant Teacher in the light of the order passed by the Court dated 24.4.2015 passed in Writ A No. 22993 of 2015; Ajeet Yadav & others Vs. State of U.P. and Others.;