S.S. Sodhi, J.(Oral) - (1.) This order will dispose of the Writ Petition referred to and also Civil Writ No. 3141 of 1980 (Shiv Raj Singh and others Vs. State of Haryana and Ors.) and Civil Writ No. 4348 of 1980 (Narinder Singh Vs. State of Haryana and others) A similar question was involved in all these Writ Petitions and they were consequently heard together. The petitioners were appointed as Physical Training Instructors on ad hoc basis. According to the relevant Government instructions if such ad hoc teachers had completed two years service "and also possessed the requisite qualifications, they would be entitled to regularisation. It was the case of the petitioners that they have completed two years of service, but their services were not regularised because they possessed qualifications higher than the minimum prescribed.
(2.) A similar matter came up before this Court in Kewal Singh Vs. The State of Punjab and others, 1980(3) SLR 776 , where it was held that the mere fact that the petitioners possessed higher qualifications was no bar to the regularisation of their service. It was accordingly the prayer of Mr. J.S. Shahpuri, counsel for the petitioners that the case of the petitioners may be ordered to be considered in the light of the judgment referred to above.
(3.) Mr. R. P. Bali, counsel for the respondents in Civil Writ No. 4338 of 19 0 conceded that the point raised here was indeed covered by the authority cited above.;