VIKAS GUPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all these petitions involve common question of law and facts, therefore, these have been heard and are being decided together by a common judgment.

(2.) The substantive reliefs as prayed in these petitions commonly are as under:

(3.) Petitioners in CWP Nos. 1756 and 3743 of 2021 are the technical staff (Junior Engineers, Assistant Engineers and Draftsman), whereas, petitioners in CWP Nos. 1339 and 1755 of 2021 were non-technical staff (Lecturers, Accountants, Data Entry Operators, Clerks and Peons) employed with Himachal Pradesh School Education Society (HPSES). The HPSES was formed in 1995 initially to implement District Primary Education Programme (DPEP) and later programmes/projects such as Sarva Shiksha Abhiyan (SSA), Rashtriya Madhyamik Shiksha Abhiyan (RMSA) and currently "Samgra Shiksha". The above noted holistic programmes/ projects have been launched from time to time to focus on provision of basic quality School education to all in mission mode.