- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Punjab and Haryana High Court dismissing the Letters Patent Appeal filed by the appellants.
(3.) The background facts, in a nutshell, are as follows: On 7.9.1980 a resolution was passed by the Janta High School, Rattewal, requesting the State Government to take over the institution as it was under financial stress. On 28.6.1983 the Government, on principle, decided to take over the institution subject to the conditions that a gift deed along with certificate of qualification of the staff working in the school was to be supplied. Names of the respondent did not appear in the list of the staff members. Respondents were appointed on different dates as teachers or laboratory Assistants against unaided posts between the period 29.6.1983 to 21.1.1984. State Government passed an order on 22.1.1987 taking over the institution subject to the condition that only those staff members who were working at the time of taking over were to be continued. On 22.1.1987 school was taken over and the stipulations regarding the norms to be adopted were worked out. As per Clause (3) of the agreement, the Government was not required to take under the control all the members of the staff and the Government was authorized to take those employees who fulfill the prescribed qualification for the posts. On 22.5.1987 a corrigendum was issued, essential portion of which reads as under In the order No. 6/5-83-SE(I) dated 22.01.1987, the following corrigendum is hereby made in the 6 JUDGEMENT_6047_AIR(SCW)_2007.html Writ petition was filed by the respondents with a prayer to absorb them in Government service w.e.f. 22.1.1987. A reply was filed clearly taking the stand that the names of the respondents did not exist in the staff statement which was prepared by the erstwhile management of the school at the time principle decision was taken. Subsequently, their names were included. As per the Government order, the school was taken over with staff existing on 28.6.1983. Therefore, the Government was not bound to absorb the respondents. The learned Single Judge of the High Court granted the stay and the stay order was continued. Subsequently, by order dated 29.1.2003, the learned Single Judge it was held that though the respondents were employed between 28.6.1983 to 26.1.1987, there was need for teachers and laboratory Assistants and, therefore, they should be absorbed. The appellants filed Letters Patent Appeal which, as noted above, was dismissed on the ground that the respondents were continuing since 1987.;