A.P.Sahi, J. - (1.) Heard Sri K.P. Shukla, learned counsel for the petitioner and Sri K.K. Chand, learned standing counsel for the respondents nos. 1, 2 and 3.
(2.) Sri K.P. Shukla is permitted to implead the affected teachers who are seeking promotion under the 25% quota, as respondents and necessary corrections be carried out accordingly.
(3.) Issue notice to the newly added respondents returnable at an early date. Steps be taken within ten days.;