SHIV KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in these petitions, the same were taken up together for hearing and are being disposed of by a common judgment.

(2.) PROCESS for filling up the posts of Block Resource Centre Coordinators (BRCCs) was initiated on the basis of Annexure P -2. According to Annexure P -2, all the Principals of Non -DPEP were directed to initiate process for filling -up the posts of BRCCs after making vast advertisement in all the blocks of the districts and constituting selection committees under the Chairmanship of the concerned Deputy Commissioner, both Deputy Directors of Education at the district level as members and Principal DIET as member Secretary. The incumbent, so selected, were required to have at least 10 years of service for retirement to maintain continuity and ensure that the same person could be available for the entire project period.

(3.) THE letter dated 5.10.2004 has been quoted from the judgment dated 27.8.2007 delivered in CWP No.885 of 2006 and analogous matters. The petitioner and similarly situate persons assailed letter dated 5.10.2004 by way of CWP No.885 of 2006 and analogous matters. These petitions were decided on 27.8.2007. The Division Bench took into consideration various communications while issuing as many as six directions. These directions read as under: -