STATE OF HIMACHAL PRADESH Vs. SANDEEP KUMAR

JUDGEMENT

(1.) THE present Letters Patent Appeal arises out of judgment dated 03.06.2010, rendered by a learned Single Judge of this Court in C.W.P No. 2083 of 2009, allowing the writ petition filed by the respondents against the appellants and proforma respondent No.8, in representative capacity on their own behalf and for the benefit of 43 other similarly situate students mentioned in Resolution Annexure P-1 to the writ petition, in the following terms:-

(2.) BEREFT of details factual matrix of the case is as follows. In 2004, respondent No.1-State issued advertisement Annexure P-2, for filling up 1800 seats of two years Junior Basic Teachers (JBT) Training Course in 10 DIETS. Out of the combined merit list, 50 students each in order of merit were to be selected from two private Colleges, particulars whereof were not mentioned in the advertisement. The result of JBT examination was announced on 16.10.2004, which owing to intervening litigation was ultimately given effect only in March, 2006, pursuant to the directions issued by this Court. Resultantly, 1800 seats meant for DIETS were filled in by the respondent-State and the session started in October, 2006. The admitted students were required to enter into bonds with respondent No.1-State undertaking to serve in the State against regular jobs to be provided by the State.

(3.) THEREAFTER, consequent upon filing of CWP No. 1903 of 2007, by respondent No.3-College in this Court, 50 JBT seats were also allotted to the said College in terms of undertaking dated 12.12.2007, pursuant to which the writ petition was withdrawn on 20.8.2008.