RAM PRAKASH KOTHARI 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 adjudicated by this common judgment.

(3.) Petitioners, who fulfilled all conditions of eligibility for appointment as Lecturer/Assistant Teacher, L.T. Grade, were engaged as Part Time Lecturer/Assistant Teacher (L.T. Grade) in Government Schools/Colleges against available vacancies in the year 1988 and 1989. Subsequently, the engagement of the petitioners as Part Time Lecturer was discontinued in the year 1989.