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PETITIONER: BAHADUR SIHGH NARODA & ORS.

       Vs.

RESPONDENT: STATE OF M.P. & ORS.

DATE OF JUDGMENT07/12/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  JT 1995 (9)    67        1995 SCALE  (7)200

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.       After  notice was  issued confining to the question as to "why  the petitioners  may  not  be  continued  till  the regularly  selected   candidates  are  appointed  and  taken charge",  counter-affidavit  has  been  filed  by  one  C.L. Khanna, Deputy  D.S.E. in  the office of the Joint Director, Public Instructions,  Bhopal Division,  Bhopal (M.P).  It is stated therein  that the  regularly selected candidates have alreaby been appointed and taken charge, vide Annexure R. In that Annexure,  the respective  dates on  which the selected candidates have taken charge have been given.       Under  these circumstances,  the  limited  relief  for which notice  was issued  cannot be granted. The appeals are dismissed.