SUMAN DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, the aforementioned four (4) writ petitions are being decided, as same question of law is involved. There arel4 writ petitioners in CWP No. 7157 of 2020 and one writ petitioner each in remaining CWP Nos. 6968 of 2020, 7124 of 2020 and 9468 of 2020.

(2.) In CWP No. 7157 of 2020 fourteen (14) petitioners (appointed in the session of 2013-14 onwards) were working as Extension Lecturers on temporary/ ad-hoc basis in different streams like Maths, English, Physics, Psychology, Botany, Hindi, Chemistry, Political Science in Government Colleges, whereas in CWP No. 9498 of 2020, the petitioner is working as Extension Lecturer (w.e.f 10.08.2015), who have challenged policy/ guidelines dated 04.03.2020 whereby all the Extension Lecturers who do not possess the qualification/ eligibility of passing National Eligibility Test (for short 'NET') as per the Haryana Education (College Cadre) Group 'B' Rules, 1986 (as amended from time to time), as applicable to Assistant Professor of Government Colleges, are not eligible to continue on the said posts. In CWP No. 6968 of 2020 (petitioner working w.e.f 05.09.2014) and CWP No. 7124 of 2020 (petitioner working w.e.f 28.08.2014), petitioners have been disengaged as Extension Lecturers in the discipline of English and Psychology respectively, on the basis of the policy dated 04.03.2020 and thus, in addition to challenging the policy/ guidelines dated 04.03.2020, they have also challenged their orders of termination.

(3.) Ld. Counsel for the petitioners has made the following submissions: