BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of afore-mentioned five (5) writ Petitions as they involve similar facts and similar questions of law.

(2.) For reference, the facts of Writ Petition bearing no. CWP No.12723 of 2016 are taken up.

(3.) Through the petition filed under Article 226/227 of the Constitution of India, the Petitioners have sought for issuance of a writ in the nature of Certiorari, praying for quashing of Notification dated 19.09.2014 (Annexure P-15) issued by Respondent Financial Commissioner & Secretary to Govt. of Punjab, Department of Rural Development & Panchayats, and also Order dated 05.10.2014 (Annexure P-16) issued by Respondent No.3 - Director, Public Instructions (Ele. Edu.), Punjab, to the extent that the seniority of Elementary Trained Teachers (ETT) working in 5752 schools (alongwith 13034 sanctioned posts) in Zila Parishads under the Department of Rural Development & Panchayats, Punjab, was merged in Department of Education, Punjab, with effect from the dates of their joining in Education Department in 2014, by forfeiting the services rendered by them from the date of their initial appointments from 2006 to 2011 in the Government Elementary Schools, under Zila Parishads in the State of Punjab.