CHANDIGARH ADMINISTRATION Vs. SATWINDER SINGH

JUDGEMENT

(1.) This judgment shall dispose of eighteen writ petitions, CWP No.20842 of 2019, CWP No.20875 of 2019, CWP No.27080 of 2019, CWP No.20820 of 2019, CWP No.20826 of 2019, CWP No.20938 of 2019, CWP No.20939 of 2019, CWP No.20954 of 2019, CWP No.20962 of 2019, CWP No.20970 of 2019, CWP No.20913 of 2019, CWP No.21017 of 2019, CWP No.26402 of 2019, CWP No.26405 of 2019, CWP No.26407 of 2019, CWP No.26413 of 2019, CWP No.26459 of 2019 and CWP No.26482 of 2019. In these petitions challenge is to the judgment and order dated 06.05.2009 of the Central Administrative Tribunal, Chandigarh Bench vide which a bunch of Original Applications filed by the respondents in these petitions has been allowed. The order dated 30.05.2018 (Colly) passed by the petitioner - Chandigarh Administration scrapping the entire selection process of JBT and TGT teachers was set aside as being illegal, arbitrary and violative of Articles 14, 16, 21 and 311 of the Constitution of India.

(2.) For facility of reference the facts are being referred from CWP No.20842 of 2019.

(3.) The Education Department of Chandigarh Administration issued an advertisement on 03.11.2014 inviting applications for recruitment and appointment, inter-alia, to 489 posts of Junior Basic Teacher (JBT) and 103 posts of Nursery Teachers on regular basis. The advertisement set out the detailed procedure for the selection i.e. qualifications required for the posts, the number of posts for various subjects, mode of selection, selection procedure etc. Another advertisement was issued on 10.11.2014 inviting applications for selection and appointment to 548 posts of Masters / Mistresses (TGT) on regular basis.