UMMED SINGH Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) MR . C.S. Rawat, Advocate, present for the petitioner. Mr. R.P. Sharma, learned Brief Holder, present for the State of Uttarakhand/respondent Nos. 1 to 4.

(2.) THE petitioner, before this Court, is a Parent Teacher Association Teacher (from hereinafter referred to as the "PTA"), working in a grant -in -aid college, namely, Krishi Vigyan Inter College, Chanoli, District Almora since 13.09.2011.

(3.) PTA is merely a stopgap temporary arrangement done in a private college in order to meet a particular contingency. It is by no way a regular appointment. This Court has noticed in more than one cases that for long periods PTA teachers are continuing. This is both illegal and detrimental to the education system in the State.