AVTAR SINGH Vs. PUNJABI ACADEMY

JUDGEMENT

(1.) These writ petitions are filed by the Petitioners who were appointed as part-time Punjabi Teachers by Respondent No. 1/Punjabi Academy (hereinafter referred to as the 'Academy') seeking regularisation as also re-fixation of their salaries in light of the judgment of the Division Bench of this Court in W.P. (C) No. 13296/2009, Durraj Fatima Naqvi and Ors. v. Govt. of NCT of Delhi and Ors., decided on 17/9/2010 and order dtd. 11/5/2016 passed by another Division Bench of this Court in W.P. (C) No. 8541/2014, Rani & Ors. v. Government of NCT of Delhi & Ors. Since the writ petitions involve common question of law, they were heard together and are being decided by this common judgment.

(2.) As per the case set up by the Petitioners, they were appointed by the Academy to teach Punjabi language on different dates commencing from the year 1986 pursuant to public advertisements. Minimum educational qualification stipulated in the advertisements was Matriculation with subject of Punjabi language. Academy is an autonomous society under the administrative control of Department of Art, Culture and Languages, Government of NCT of Delhi ('GNCTD') and is registered under the Societies Registration Act, 1860. Government provides grant-in-aid to the Academy based on estimates sent well in advance taking into account the number of Teachers employed.

(3.) Details of the Petitioners in the present petitions as filed by the Petitioners in a tabular form, to the extent relevant are as follows:-