D.N. Patel, J. - (1.) LEARNED Counsel for the petitioner submitted that suffice it will be for disposal of the present writ petition, if a direction is given to the respondent -State to consider the claim of the petitioners for their appointment to the posts of Technical Assistants, as they have already been appointed in the year, 1988 to 1994 -95 and have worked up to October, 1998, till they were removed from the aforesaid posts and to decide the same, in accordance with law, within the stipulated time, as given by this Court, by treating this writ petition as a representation.
(2.) LEARNED Counsel for the petitioners has relied upon several decisions, as pointed out in the memo of petition, in the rejoinder affidavit as well as in the supplementary affidavit, filed by the petitioners. I have heard learned Counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to the respondent -State to treat this writ petition as a representation and to consider the case of the petitioners, in accordance with law and the decisions, rendered by the Hon'ble Apex Court.
(3.) IN view of the aforesaid limited submissions, I hereby direct the respondent -State authorities to treat this writ petition as a representation along with its Annexure and to consider the case of the petitioners for appointment to the posts of Technical Assistants, in accordance with law, rules, regulations, policies and the enforceable government orders, applicable to the petitioners, as well as the decisions, rendered by the Hon'ble Apex Court as well as of this Court, as referred to in the memo of petition, in the rejoinder affidavit as well as in the supplementary affidavit, filed by the petitioners, as also the order, passed in I.A. Nos. 13 -14 in Civil Appeal No. 2018 of 2011 (Annexure -7 to the supplementary affidavit, filed by the petitioners), after giving an adequate opportunity of being heard to the petitioners or to their representatives, as expeditiously as possible and practicable, preferably within a period of eight weeks from the date of receipt of a copy of the order of this Court.;