POLU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners, who are working as Lecturers, Masters/Mistresses Classical & Vernacular Teachers and J.B.T. Teachers, have filed these petitions for quashing the terms and conditions of the letters/order by which they have been appointed on different posts. They have also prayed for issuance of a direction to the respondents to pay them salary in the regular pay scales and to allow them to continue in service till regular appointments are made in accordance with law:

(2.) In order to appreciate the contentions of the petitioners in a correct prospective, it will be useful to notice some common facts which will throw light on the background in which the petitioner's were appointed on different posts.

(3.) The petitioners were appointed on the posts of Lecturers, Master/Mistresses and Classical & Vernacular Teachers which were sanctioned/available in the Education Department, Haryana the detials of which, as disclosed by the respondents, are given below :