SURINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) All these petitions have been heard and are being decided together as common questions of facts and law are involved.

(2.) Petitioners are seeking relief of regularization of their services w.e.f. 9/12/2014 instead of 20/8/2020, as has been ordered to be done in their case vide impugned communication dtd. 5/8/2020.

(3.) The Government of Himachal Pradesh had framed and adopted Primary Assistant Teachers (PAT) Scheme 2003. All the petitioners had their respective initial appointments under the said scheme between the years 2003-2007. During continuance of the PAT scheme, NCTE and State Government prescribed certain qualifications for the persons appointed under said scheme to be fulfilled, as pre requisite for being considereded for regularization against the vacant posts of Junior Basic Teachers (JBT). Petitioners are stated to have acquired all such requisite qualifications.