PREM LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since common questions of law and facts are involved in these writ petitions, these were taken up together for hearing and are being disposed of by this common judgment. However, in order to maintain clarity, the facts of C.W.P. No. 2979 of 2012 have been taken into consideration. Petitioner in CWP No. 2979 of 2012 was appointed as Volunteer Teacher under the Scheme framed in 1985. He joined his duties on 05.01.1987. He was regularized on 06.01.1996. Petitioner in CWP No. 4977 of 2012 was appointed as volunteer Teacher under the Scheme framed in 1985. He has been regularized on 06.01.1996.

(2.) The respondent-State has framed a Scheme in 1985 to fill up the posts of Volunteer Teachers in Primary Schools. The purpose of the Scheme framed in 1985 was to provide an additional teacher in single teacher Primary Schools and also to provide an honorarium to the un-employed persons for a short period. The process of selection was to commence at least three months in advance of the expiry of the two years period for which the existing batch has been given appointment in order to ensure that the future appointments are made well in time. According to the mode of appointment, the following Selection Committee was constituted for filling up the post of volunteer teacher:

(3.) The respondent-State has issued a letter, dated 26.10.1994, whereby the following decisions were taken: