(1.) THE writ petition is filed with the following prayers:
(2.) IT is seen that this Court has considered similar issue in the matter of Arts and Crafts teachers leading to the judgment dated 29.11.2010, in CWP No. 7423 of 2010. The relevant text of the judgment reads as follows:
(3.) THE third decision is in Arjun Singh Rathore and others vs. B.N. Chaturvedi and others, (2007) 11 SCC 605 wherein at paras 5 and 6, it is held as follows: