SANJEEV KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners, who were engaged on contract basis from time to time as Instructors/Trainers in different Industrial Training Institutes, have come up with these writ petitions, challenging the cut-off date of 31.07.2015, fixed under the Notification of the Department of Technical Education, Government of Himachal Pradesh, dated 03.10.2015, for regularization of the services of persons who were similarly appointed. Alternatively, the petitioners pray for a direction to the respondents to frame a similar Policy as framed by the Notification dated 03.10.2015, for the benefit of those who were appointed after the cut-off date, namely 31.07.2015. Incidentally, the petitioners also challenge the last communication dated 23.08.2018, by which their services were directed to be extended till the end of the current academic session/year, with a further direction not to engage their services thereafter.

(2.) Heard Shri M.L. Sharma, learned Senior Counsel and Mr. Sanjay Sharma, learned Counsel for the respective petitioners, Mr. Ashok Sharma, learned Advocate General for the respondentsState and Mr. S.D. Gill, learned Counsel for the respective respondents.

(3.) It appears that the Government of India launched a Scheme way back in the year 2003 for the up-gradation of about 500 Government Industrial Training Institutes in the country into Centers of Excellence. The Scheme was actually floated in 2005- 2006. As per the statistics, there were 1896 Government Industrial Training Institutes in the country, as on 01.01.2007.