D.N. Patel, J. - (1.) Counsel appearing for the appellants submitted that in pursuance of public advertisement No. 5/15, dated 7th July, 2015, these appellants(original petitioners) applied for the post of Teachers in primary schools (Class I to V).
(2.) It is vehemently submitted by the counsel appearing for the appellants that from the very beginning these appellants are not claiming any sort of reservation. These appellants are confident and have bright career. They did not want any sort of reservation, either for Para Teachers reservation or for Scheduled Caste or for Scheduled Tribe.
(3.) It is submitted by counsel appearing for the appellants that from the very beginning, from the date on which the applications were preferred, the appellants have never claimed any reservation. These appellants are claiming themselves as candidates of General category or unreserved category.;