SANDEEP KESHAV Vs. STATE OF H. P.

JUDGEMENT

(1.) Petitioners belong to teaching and non-teaching faculty of St. Thomas School, a non aided school (for short 'School'). The first batch of petitions being CWP Nos. 3586, 3611, 3616, 3618, 3619, 3699 of 2015, have been filed for the following substantive relief(s):

(2.) Whereas the subsequent batch of petitions being CWP Nos. 2753, 2705, 2712, 2810, 2858, 2861 of 2016, have been filed for the following substantive reliefs:-

(3.) The learned counsel for respondents No. 3 and 4 has raised preliminary objections regarding the very maintainability of these writ petitions, which according to the respondents are not maintainable as they seek to enforce a contract of personal service.