Ritu Bahri, J. - (1.) (Oral) - This order shall dispose of the above three petitions as common question of facts are involved in both these petitions. However, for the facility of reference, the facts are being taken from CWP No.12280 of 2015.
(2.) Petitioners are seeking a writ in the nature of certiorari to quash the practise of the concerned respondents to relive them during vacations and further direction to allow them to continue till regular appointments are made and to grant the minimum scale prescribed by UGC, vide letter dated 05.02.2010 (Annexure P-5).
(3.) Pursuant to advertisement (Annexure P-1), the Government College for Women, Ratia (Fatehabad), advertised the posts of extension faculty in the subjects of Commerce, English, Hindi, Punjabi, History, Political Science, Geography, Mathematics, Economics and Environment Studies and essential qualifications was as per the UGC and Haryana Government guidelines. The petitioners being eligible experience as per certificate (Annexure P-2) and requisite experience as per (Annexure P-3) applied and were appointed in the academic sessions for 2014-15. The petitioners were eligible as per the qualification of the posts of Assistant Professors as per the instructions issued by the Financial Commissioner and Principal Secretary to Government of Haryana, Higher Education Department dated 21.07.2011 (Annexure P-4). Further, as per the notification dated 05.02.2010 (Annexure P-5), the UGC had issued necessary instructions for payment to a guest/part time teacher, which will be paid Rs. 1000/- per lecture to a maximum of Rs. 25,000/- per month. The Haryana Government has taken a conscious decision to implement the said scheme for Colleges and University Teachers as is evident from the affidavit filed in CWP No.7176 of 2010 (Annexure P-6).;