STATE OF UTTARAKHAND Vs. UTTARAKHAND MINORITY COMMISSION DEHRADUN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed by State of Uttarakhand challenging an order passed by Uttarakhand Minorities Commission. By the said order dtd. 31/8/2018, Chief Education Officer, Dehradun was directed to appoint respondent no. 2 on the post of Assistant Teacher, L.T. Grade.

(3.) Facts, on which there is no dispute is that, two persons, namely respondent no. 2 and one Smt. Pushpa Kathait were appointed as teacher by Parent Teacher Association of a Government Aided Institution, namely- Janta Inter College, Malhan, Dehradun, to impart instructions in Science subject to the students upto 10th Standard, as one post of Assistant Teacher, L.T. Grade (Science) was lying vacant since 1997. PTA Teachers were paid remuneration by the Parent Teachers Association, from its own sources.