JOGINDER SINGH Vs. REGISTRAR, HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) By way of instant petition, petitioners have prayed for following substantive reliefs:-

(2.) The petition was initially instituted as Original Application under Sec. 19 of Administrative Tribunals Act 1985 before Himachal Pradesh State Administrative Tribunal (for short, 'the Tribunal') and was registered as O.A. No. 5443 of 2018. On abolition of the Tribunal, it came to be transferred to this Court and has been registered as CWPOA No. 5208 of 2020. The averments made in the 'Original Application' remained without any amendment before this Court also. Similar situation remained in respect of relief(s) prayed therein.

(3.) Admittedly, petitioners have not sought any relief for themselves. Their grievance remained confined to conferment of status of teachers and grant of UGC pay scales to respondents No. 5 to 15. The petitioners have not even made any averment regarding violation of any of their right(s).