VIPUL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ALL these writ petitions raise a common question of law. The facts pertaining to each petition are also by and large common, hence, they are being decided by a common order.

(2.) THE facts of the case in brief are as follows :

(3.) IN response to an advertisement issued by the Education Department of the erstwhile State of Uttar Pradesh inviting applications for appointment of Assistant Teachers L.T. Grade (Science), the petitioner (in Writ Petition S/S) 1328 of 2008) respondent by moving an application against the said advertisement. Thereafter, the petitioner faced a duly appointed selection committee, which recommended the name of the petitioner and consequently the petitioner was issued an appointment letter dated 10.12.1999. Thereafter, the petitioner joined as an Assistant Teacher L.T. Grade (Science) in Rajkiya Inter College, Naulbasar, District Tehri Garhwal on 24.12.1999 on the post of Assistant Teacher L.T. Grade (Science). Similarly, other petitioners in the writ petitions mentioned above who also had faced a duly appointed selection committee were subsequently given appointment letters between 1999 to 2003 and consequently they also joined their respective colleges/institutions as Assistant Teachers L.T. Grade (Science) and started taking their classes: All these facts are admitted. Similarly, petitioners in each of the writ petition, referred above, also was appointed in response to similar advertisement and consequently appointed as L.T. grade (Science) Teachers though on different dates.