Dilip Gupta, J. - (1.) RESPONDENTS 2 to 4, aggrieved by order dated 22nd January, 2009 passed in Writ Petition No. 64251 of 2008, have preferred this appeal under Chapter VIII Rule 5 of the High Court Rules. Mr. Radha Mohan Pandey appears on behalf of the appellants. Respondent Nos. 1 to 11 are represented by Mr. P.S. Baghel. After being prima facie satisfied, the learned Single Judge by an interim order restrained the respondents of the writ petition from filling up the vacancies unless the services of the writ petitions as well as other employees are considered for regularisation. The aforesaid interim order has been passed relying on the resolution of the Board of Management dated 9th July, 2007 followed by a Government Order dated 22nd September, 2008. Mr. Pandey submits that the aforesaid resolution and the Government Order do not govern the case and reliance by the learned Single Judge on those resolution and Government Order is absolutely misconceived. We are afraid, present proceeding is not an appropriate proceeding to go into the said question. Appellant, if so advised, may file application for vacation of the interim order and raise such points as are permissible in law. The appeal stands dismissed with the observations aforesaid.;