HARBHAJAN SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) THOUGH, several contentions are raised in the writ petition, learned counsel for the petitioners submits that in view of voluntary service rendered by the petitioners and in view of experience thus gained by the petitioners as teachers, some preference may be granted to the petitioners as and when the State goes for regular/contractual appointments. This aspect of the matter the petitioners are free to point out before the Competent Authority/Deputy Director, in which case the Competent Authority/Deputy Director will look into the matter and take appropriate action in accordance with law and justice.