KANWALJEET KAUR W/O GURPREET SINGH AND RAMAN KUMAR Vs. UNION OF INDIA (UOI) THROUGH SECRETARY, MINISTRY OF HUMAN RESOURCES DEVELOPMENT, EDUCATION DEPARTMENT AND ORS.

JUDGEMENT

(1.) THIS order will dispose of CWP Nos. 3443 of 2007, 623 of 2007,12598 of 2007, 12274 of 2007, 9870 of 2007, 12577 of 2007, 7830 of 2007 and 12153 of 2007, as these petitions involve similar questions of law and facts.

(2.) GOVERNMENT of India, Ministry of Human Resources Development, introduced a Community Polytechnic Scheme for all the States. The objective of the Scheme was to impart Community Polytechnic training. With a view to implement the aforesaid Scheme, applications were invited vide advertisement notice published in Daily Ajit dated 5.5.2002 for the following posts:

(3.) THE aforesaid judgment came to be challenged before the Hon'ble Supreme Court and Hon'ble Supreme Court, on consideration of the entire matter and in view of the Constitution Bench judgment in the case of Secretary, State of Karnataka v. Umadevi : (2006) 4 SCC 1, vide its judgment reported as Principal, Mehar Chand Polytechnic and Anr. v. Anu Lamba and Ors. : (2006) 7 Supreme Court Cases 161 set aside the Division Bench judgment of this Court to the extent it directed regularization of the petitioner therein, but maintained the rest of the directions relating to the grant of the minimum emoluments of Rs. 5500/ per month.