KRISHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE three Civil Writ Petitions namely, 3758, 4066 and 4203 of 1984 involve common question of law and substantially of fact as well and, therefore a common judgment is proposed. Wherever necessary facts would be referred to from C. W. P. No. 3758 of 1984.

(2.) THE proposition of law that falls for consideration is as to whether the services of the petitioners employed as ad hoc Physical Training Instructors who are graduates with Diploma in Physical Education (D. P. Ed.) can be terminated merely on the ground that on the date of appointment the petitioners possessed qualifications, which were not exactly those minimum qualifications prescribed in the rules and given instructions, being higher than such minimum qualifications.

(3.) PETITIONER No. 1 was appointed as I. T. I. in Education Department on 18th December, 1978 and petitioner No. 2 on 16th July, 1979. Petitioners Nos. 1, 2 and 3 in C. W. P. No. 4203 of 1984 were appointed on 24th April, 1982, 8th October, 1980 and 18th October, 1980 respectively and petitioners Nos. 1 and 2 in C. W. P. No. 4066 of 1984 on 21st December, 1981 and 15th December, 1979 respectively.