BALWANT SINGH Vs. STATE OF H.P. & OTHERS

JUDGEMENT

(1.) THE petitioners approached this Court with certain grievances regarding admission to B.Ed. They all had been originally working as JBT. They were appointed as Language Teachers. However, when they sought admission to B.Ed, the stand taken by the Government is that there should be five years of service as Language Teacher in order to claim admission as in -service candidate in view of the provisions in the prospectus. Having seen the material available on record, this Court on 19.9.2011 passed the following order: -

(2.) IN view of the above interim order, we do not think that any further orders are required in these cases. Therefore, these writ petitions are disposed of in terms of interim order as above.

(3.) THE writ petitions are disposed of, so also the pending applications, if any.