MEENAKSHI RANA Vs. STATE OF H.P.

JUDGEMENT

(1.) Since similar questions of law and facts are involved in all these writ petitions, therefore, the same are taken up together for adjudication and disposal.

(2.) The petitioners' prayer is that for implementing Policy dated 03.10.2015, framed by the State Government for taking over services of staff engaged by the Institute Management Committee(s) (hereinafter referred to as IMCs in short) under Students Welfare Scheme, State may be directed:- (i) to create as many posts as required; (ii) to consider the petitioners for taking over their services on Government contract above their juniors; and (iii) to implement the policy in letter and spirit by appointing the incumbents against vacant or equivalent posts as per their qualifications.

(3.) The undisputed facts may be noticed:-