DHARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, four writ petitions, the details of which have been given above, are being disposed of as all the writ petitions involve the same question of law on similar facts.

(2.) Reply in CWP No. 4925 of 2020 on behalf of respondents No. 3 and 5 has been filed in Court today. The same is taken on record.

(3.) Learned counsel(s) for the petitioner(s) argue that the petitioner(s) are entitled for the grant of salary as being paid to the other similarly situated teachers, who are working in their cadre keeping in view the UGC guidelines. Learned counsel(s) for the petitioner(s) further argue that the petitioner(s) are sought to be replaced by another set of employees on the same terms and conditions.