ARUN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Rajan Kahol, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) With the consent of the parties, the instant writ petition is taken up for disposal, at this stage, in view of the peculiar facts as borne out from the pleadings.

(3.) The petitioners, initially appointed as Trained Graduate Teachers (TGTs) and Lecturer (School Cadre) and some are presently working as Lecturer, School Cadre, have filed the instant writ petition with the following prayer(s):-