1. The order impugned being interlocutory order and also looking to the fact that no irreparable injury shall be caused to the appellant-petitioners as a consequence to vacation of interim order, we are not inclined to interfere with the order impugned in our appellate jurisdiction.
2. Dr. P.S Bhati, learned Additional Advocate General, however, submits that the appellants and the other Teachers alike, if are having any grievance about their posting or even about adherence of the procedure, while effecting posting/counselling, may submit a representation to the authority competent, who in turn shall consider the same objectively.
3. In view of the statement given while dismissing the appeal we deem it appropriate to direct that if the appellant and the Teachers alike submit representation ventilating their grievance to the competent authority/committee, then the same shall be considered objectively in accordance with law expeditiously as far as possible within a period of three weeks from the date of submitting the same.
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