- (1.) THE intra court appeal has been preferred questioning the interlocutory order dated 18th March, 2014 passed by a learned Single Judge of this Court in W.P. 5332(W) of 2014.
(2.) THE learned Single Judge granted liberty to file affidavit -in -opposition within a period of seven days and to file rejoinder (reply), if any, within a period of three days thereafter. The learned Single Judge also directed the concerned respondents not to allow the selected candidates to join their duties in the office until further order.
(3.) IT is submitted by the learned advocate for the appellants and by the learned advocate for the writ petitioner/respondent that selected candidates have already joined their services in the month of December, 2013.;