DINESH SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since common question of law and facts are involved in these writ petitions, therefore are being taken up together and are being adjudicated by this common judgment. However, for the sake of clarity, facts of WPSS No. 1497 of 2014 are being considered.

(3.) The Government of Uttarakhand issued one Government Order dtd. 27/1/2001 to deal with the problem of shortage of Teachers in Government Schools, which provided that vacancies available on the post of Lecturer and Assistant Teacher (L.T. Grade) shall be filled by giving temporary appointment to qualified persons, who shall be called Shiksha Bandhu and will be entitled to honorarium of Rs.3,500.00 per month. The said Government Order contemplated constitution of a Screening Committee headed by Vice Principal, D.I.E.T. for holding selection.