SATISH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since, identical question of facts and law arises for consideration in these petitions, therefore, they were taken up together for hearing and are being disposed of by a common judgment.

(2.) The petitioners have qualified B.Ed. and have sought a direction to the respondents to fill-up the posts of 'Shastri Teachers' strictly in accordance with the norms as laid down by the National Council for Teacher Education (NCTE) in its Notification dtd. 29/7/2011 and not on the basis of the Notification issued by the State Government on 29/9/2020 which, according to them, is in violation of the instructions of the NCTE.

(3.) The State which had earlier conceded to the claim of the petitioners has now opposed the same on the basis of the records produced by the NCTE relating to the issuance of the Notification dtd. 29/7/2011.