SUSHIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioners states that this writ petition may be confined to petitioners Nos. 13, 35 to 38, 73, 77, 110 and 118 only. He further submits that the remaining petitioners may be allowed to withdraw the petition with liberty to file a fresh petition.

(2.) So far as the above mentioned non petitioners are concerned, they are working as teachers and pray for the grant qualified as trained graduates or the date of appointment, whichever is later.

(3.) Learned counsel for the parties are agreed that the claim of these 9 petitioners is covered by the decision of their Lordships of the Supreme Court in State of Punjab and another vs. Kirpal Singh Bhatia and others, 1976 AIR(SC) 2459