SANJEEV KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Mr. Romesh Verma, learned Additional Advocate General, stated at the Bar that the reply filed in CWP No. 2172 of 2014 be treated as reply in other writ petitions also. Mr. Neel Kamal Sood, learned counsel for the petitioner(s) stated at the Bar that he is under instructions not to file rejoinder. Their statements are taken on record. Ordered accordingly. The right of the writ petitioner(s) to file rejoinder is also closed.

(2.) The writ petitions are taken up for final disposal with the consent of the learned counsel for the parties.

(3.) The writ petitioners were selected by the Selection Committee headed by the Deputy Commissioner-cum-Chairman (SSA); were deputed in Kasturba Gandhi Balika Vidyalaya (Avasia/Hostel); are holding the position and manning the respective posts of Warden- cum-Teacher, Clerk-cum-Accountant, Cook, Chowkidar, Peon-cum- Helper and Sweeper, against which they were selected, right from the date of their appointment. Now, they are being shown door in terms of the order made by the State Project Director(SSA/RMSA), Himachal Pradesh, Shimla, in terms of Annexures P-7 and P-8. It is further contended that the said orders have been passed in terms of the instructions issued by respondent No. 7.