M.N. Bhandari, J. - (1.) There are few fresh cases, a copy of which was ordered to be served on Shri Parikshit Singh, Dy. Govt. Counsel appearing for the department in similar cases and has even filed reply.
(2.) The question involved in these bench of writ petitions is as to whether petitioners are entitled for selection scale by counting their length of service from the initial date of appointment.
(3.) The petitioners were initially appointed on the post of Teacher Gr.III on ad hoc basis. They remained in service for substantial period. A circular was issued by the respondents on 6th April, 1988 to screen their services for regularization. The orders were issued from time to time followed by another circular dated 11th August, 1989. In pursuance to the circular, services of the petitioners were screened and order for regularisation of their service was passed. They were regularized in service from the date of initial appointment. The respondents have now refused to count their entire length of service for grant of benefit of selection scale.;