SANGEETA GUPTA Vs. DIRECTOR SCHOOL OF EDUCATION

JUDGEMENT

(1.) THE petitioners are primarily aggrieved by Government Order dated 07.04.2007 passed by District Education Officer, Haridwar and consequent to that order dated 20.04.2007 passed by the Principal, Kanhaiya Lal D.A.V. Inter College, Roorkee, District Haridwar. In pursuance of the said orders, the services of the petitioners, as Parent Teacher's Association (in short "PTA") have been dispensed with.

(2.) IT must be stated that PTA Teachers are not regular appointments in a school. It is purely a temporary arrangement and a PTA Teacher does not get have any right to remain on the post.

(3.) THIS Court is not satisfied with the contention of the petitioners as far as judgment of the Lokayukta is concerned, for the simple reason that Lokayukta had not passed any order, either for terminating the services of the petitioners. He has simply directed the Education Authorities that the honorarium is being wrongly been given from State Exchequer. Consequent to the order of the Lokayukta dated 29.12.2006, orders were passed by the Director of Education to the District Education Officer, Haridwar and it was the District Education Officer, who directed that the services of the petitioners be dispensed with in the grantin -aid college. Consequent to the order of the District Education Officer, the Principal of the college passed the order dated 20.04.2007.