A
BAHADUR SINGH NARODA AND ORS.
v.
STATE OF M.P. ORS.
DECEMBER 7, 1995
B
[K. RAMASWAMY AND B.L. HANSARIA, JJ.]
Service Law:
Employees holding certain posts till the appointment of regularly
C selected candidates-Claim for continuance on the posts-Held, relief cannot
be granted since regularly selected candidates have been appointed and they
have taken charge.
The appellants filed the appeal against the judgment of the M.P.
State Administrative Tribunal. The respondent State filed a counter af.
D fidavit in response to the notice issued to it to show cause as to why the
appellants should not be continued till the regularly selected candidates
were appointed and took charge.
E
Dismissing the appeal, this Court
HELD : Since the regularly selected candidates have already been
appointed and have taken charge, the limited relief for which notice was
issued cannot be granted. [315-A; BJ
CIVIL APPELLATE JURISDICTION : Civil appeal Nos. 11818-
p 11820 of 1995.
From the judgment and order dated 13.7.93 of M.P. Administrative -
Tribunal Bench Bhopal in T.A. No. 15/88 O.A. No. 575/88 and 0.A. No.
661/88.
G
Ashok Kr. Singh for the Appellants.
Niraj Sharma and S.K. Agoihotri for the Respondents.
The following Order of the Court was delivered :
H
Leave granted.
314
1
'
BAHADURSINGHNARODA v. STATE
315
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 Instruc-
tions, Bhopal Division, Bhopal (M.P.). It is stated therein that the regularly
selected candidates have already 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.
R.P.
Appeals dismissed.
.A
B
Lex