AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioners had moved this Court earlier in CWJC No. 2646 of 1999 (R) with a prayer for direction upon the respondents to approve the regular appointment of the petitioners. This Court by order dated 31.5.2001, Annexure -6 directed the respondent No. 2 to take a final decision in terms of the prayer made by Secretary of the Managing Committee as early as possible preferably within three weeks from the date of receipt/production of copy of this order and communicate the same to the Secretary of the School forthwith. After getting order by the Court the petitioners made representation before the respondent No. 2 with - a copy of the order dated 31.5.2001, to take final decision as per direction of the Court as contained in Annexure -7.
(3.) BY office order dated 7.7.2001, contained in Annexure -11, the recommendation for approval of appointment of the petitioners has been rejected by respondent No. 3 on the ground that the petitioners were not appointed against the vacant sanctioned posts in accordance with Government notification. The petitioners have challenged the said order contained in Annexure -11 and have further prayed for direction to the respondents to approve the appointment of the petitioners and allow them all consequential relief.;