Ajay Rastogi, J. - (1.) COUNSEL submits that the controversy raised in the instant petition has been decided by this Court in CWP -4728/2008, Naveen Kr. Sharma v. State and Ors. connected writ petitions decided on 01/12/2009.
(2.) COUNSEL for Respondents, on the other hand, controverted the submission and submitted that there is no vacancy available so as to consider the matter for making further appointments. There is no such material on record. Consequently, in the light of the judgment, referred to supra, the instant petition is disposed of with directions to the Respondents to consider candidature of Petitioner for appointment on the post of Teacher (Primary & Upper Primary Schools) on the basis of his selection made pursuant to advertisement dt. 30/10/2006 strictly in order to merit as per statement (supra) against available vacancies other than reserved for TSP area; and in case name of Petitioner does not find place in 2 order of merit in his category for appointment, the Respondents shall inform him about his placement and reasons for which he could not be held eligible for appointment. Compliance be made within two months. No order as to costs.;