Augustine George Masih, J. - (1.) By this order, I propose to dispose of two writ petitions i.e. C.W.P.No.23173 of 2010 and C.W.P.No.2377 of 2011 as common questions of facts and law are involved therein.
(2.) For the sake of convenience, facts are being taken from CWP No.23173 of 2010.
(3.) Petitioners have approached this Court asserting that they were appointed as JBT Teachers in pursuance to the selection made in the year 2000 and that the JBT Teachers who were appointed in the subsequent batches in pursuance to the selection held in the years 2001 and 2004, have already been promoted to the posts of Masters/Mistresses according to the statutory Rules. Petitioners have been denied the said benefit only on the ground that their selection is under challenge before the Supreme Court and the matter has been entrusted by the Supreme Court to the Central Bureau of Investigation (for short 'CBI') for determining the genuineness of the two lists, which are purported to be available on record, as to which one should be given effect to. This, counsel for the petitioners, contends cannot be made a ground for not considering the claim of the petitioners for promotion especially when till date the petitioners formed the cadre of JBT Teachers, they are continuing as such. He places reliance upon the order passed by this Court in Anil Kumar and others v. State of Haryana and others, CWP No.10970 of 2009 decided on 10.11.2010 (Annexure P-6) and prays for issuance of the same directions.;