DEVENDER PAL NARANG Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of CWP Nos. 18034 of 2002, 18035 of 2002, 18036 of 2002 and 18037 of 2002 as the common questions of law and facts are involved in the aforesaid cases.

(2.) FOR the sake of convenience, the facts are taken from Civil Writ Petition No. 18034 of 2002.

(3.) THE case of the petitioners is that they were appointed on contract basis in a fixed salary. They made a grievance for the fixed salary being granted to them on the ground that their responsibilities were similar as that of the regular lecturers and further that there was no justification to appoint them for a specific term, therefore, they approached this Court through a civil writ petition, the aforesaid civil writ petition alongwith some other writ petitions was ultimately allowed by the Division Bench of this Court vide order dated January 11, 1999.