Dr. Vineet Kothari, J. - (1.) THE lawyers are observing strike which is contrary to various Supreme Court decision.
(2.) NO counsel is appearing on behalf of petitioner though name of Mr. H.R. Rawal, counsel for the petitioner is shown in the cause list. The case is listed in today's cause list at Serial No. 30 under category "admission with notice served -reply not filed". Perused the record.
(3.) THE petitioners have preferred this writ petition seeking following relief(s): - It is, therefore, most humbly and respectfully prayed that the writ petition of the petitioners may kindly be allowed and by an appropriate writ, order or direction: - (1) The impugned order dated 29.06.2011 (Annexure -1), 11.07.2011 (Annexure -2) and 13.07.2011 (Annexure -3) may kindly be quashed and set aside and consequent to it the respondents may kindly be directed to continue the petitioners as Vidhyarthi Mitras. (2) Any other appropriate order or direction by which this Hon'ble Court considers just and proper in the facts and circumstances of the present case, may kindly be passed in favour of the petitioners." (3) Costs of the writ petition may kindly be awarded to the petitioners.;