UMESH CHANDRA UPRETI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties

(2.) Since common questions of law and fact are involved in these writ petitions, therefore are being taken up together and are being decided by this common judgment. However, for the sake of brevity, facts of WPSS No. 825 of 2020 alone are being considered.

(3.) Petitioner was appointed as Assistant Teacher, Government Primary School in the year 1996. He was subsequently promoted as Assistant Teacher, Government Junior High School in the year 2010. Under the relevant Recruitment Rules, framed in 2014, petitioner was eligible for promotion to the post of Assistant Teacher, L.T. Grade under 10% departmental quota. However, by virtue of an amendment made in the Rules in 2019, petitioner became ineligible.