VED PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Both the cases are being decided by a common order as identical questions of law and facts are involved in these petitions.

(2.) All the petitioners are qualified teachers. They possess the qualifications M.A. Hindi, B.Ed. The petitioners by way of filing these petitions seek writ in the nature of Mandamus directing the respondents to treat them at par with their colleagues of Master grade and not to discriminate them in any manner including appointment/promotion to higher posts in the education department.

(3.) The facts of these petitions are not disputed. The controversy having arisen in these petitions has already been laid to rest on account of decision in CWP 3405 of 1985 decided on 5.8.1996 reported as Kali Ram Vs. State of Haryana, 1997(3) SLR 722 : 1997(1) SCT 54 (P&H) .