M.Y.EQBAL, J. - (1.) HEARD the parties.
(2.) THE petitioners have prayed for issuance of a writ in the nature of certiorari for quashing the positing/deputation of private respondents as Motor Vehicle Inspector on the ground, inter olio, that they do not possess the requisite qualification for being posted on the said post. It is stated in the writ petitions that there are 11 sanctioned posts of Motor Vehicle Inspector in the State when there are 23 districts and out of total sanctioned strength, four persons are working as permanent and regular Motor Vehicle Inspectors and four are on deputation from other Government departments. The petitioner 'scase is that they are unemployed Diploma holder in Automobile Engineering and possess requisite qualifications for being appointed on the post of Motor Vehicle Inspector.
(3.) AT this stage, I am not inclined to decide the validity of deputation/posting of the private respondents on the posts of Motor Vehicle Inspector. However, the fact, remains that if, according to the petitioners, there are 11 sanctioned posts out of which the four private respondents have been working, then there is no reason why the remaining posts should not be filled up by making regular appointment of Motor Vehicle Inspectors.;