SURENDRA PAL SINGH RAJWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since common questions of law and facts are involved in these writ petitions, therefore, they are heard together and are being decided by a common judgment. However, for the sake of brevity, facts of Writ Petition (S/S) No. 1349 of 2020 alone are being considered and discussed.

(3.) Petitioners were appointed as Group 'D' employee in different Primary/Junior High Schools run by Basic Education Board between the year 1993 to 2005. These Primary/Junior High Schools were run by Basic Education Board established by U.P. Basic Education Act, 1972 and its employees were not having the status of Government Servant. Petitioners became Government employees w.e.f. 22/4/2006 by virtue of Sec. 58 of Uttarakhand School Education Act, 2006, which reads as under: