ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment will dispose of Civil Writ Petitions bearing Nos. 1722, 4562. 4690, 5029, 5041, 13045, 16143, 16234 and 19464 all of year 2009 and 2650 of 2010.

(2.) IN some of these writ petitions, there is a common challenge, to the instructions dated 2.3.2009, vide which terms and conditions for engagement of guest faculty teachers/ lecturers were changed.

(3.) DISPUTE in all these writ petitions is regarding selection to the post of the Lecturers (School Cadre) HES-II (Group C) in the State of Haryana (in short, the cadre). Posts falling in the above said cadre are governed by the provisions of The Haryana School Education Lecturer School Cadre (Group C) Service Rules, 1998 (in short, the 1998 Rules).