SUMAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) These three petitions all pertain to continuation of the petitioners as Extension Lecturers in the subject of the Commerce at the K.M. Government Post Graduate College, Narwana, District Jind. They are stated to have been working on the aforesaid posts from different dates as are now given in the reply filed by respondent no. 4, i.e. the Principal of the aforesaid college.

(2.) It is seen that, as per Annexure R-4 with the said reply, seven Extension Lecturers were teaching the subject of Commerce at the time when the petitioners were sought to be relieved in July 2017, upon the commencement of the new academic session, with the petitioner in CWP No. 20953 of 2017 having been relieved on 21.08.2017, but with the petitioners in CWP Nos. 19648 and 17343 of 2017, i.e. Vandana and Renu Bala, having 'been rejoined' after being relieved, in view of the stay orders passed in their respective petitions by this Court in September 2017.

(3.) Respondents no. 4, 5 and 6 in CWP No. 20953 of 2017, are Gagan, Vinod Kumar and Sonu respectively, of whom Gagan was relieved on 05.09.2017. He obviously is not aggrieved of the said order, he not having come before this Court by way of any writ petition, nor even being represented by any counsel.