NEENA PURI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) The petitioners were initially appointed as Trained Graduate Teachers (TGTs) on contract basis. Later, their services were regularized as TGTs under he regularization policy of the State Government.

(3.) It is not in disp te that the date of initial appointment of the petitioners n c ntract basis was prior to 24/9/2012, when the Himachal Pradesh Civil Services (Category/Post Wise Revised Pay) Rules 2012 (for short, '2012 Rules') were notified. The orders of their regularization of petitioners were issued after coming into force of said Rules.