M.M.KUMAR. J. - (1.) (ORAL)
(2.) ON March 29, 2000, a Division Bench of this Court issued interim directions granting permission to the petitioners to be interviewed provisionally by the respondents for the posts of JBT Teacher, on the assumption that they had the requisite qualification for the aforementioned post. It was further directed by the Division Bench that if the petitioners make a grade in the merit list so prepared, then appointment letters were to be issued to them which were subject to further orders to be passed in the writ petition. A condition to that effect was required to be incorporated in the appointment letter itself. In pursuance to the interim directions issued by the Division Bench, all the petitioners have been interviewed and their result had been declared. However, only one petitioner, namely, Mr. Jawahar Lal- petitioner No.2 has been selected and appointed. All others could not make grade. It is conceded position that the case of Jawahar Lal is covered by a judgment of this Court in Multan Singh v. State of Haryana and others, 2004 (3) RSJ 611. Accordingly, the writ petition in respect of petitioner No.2- Jawahar Lal is allowed and in respect of others, the petition fails and the same is dismissed.;