HARIJAN PRIMARY PATHSHALA Vs. STATE OF U.P.

JUDGEMENT

(1.) Parties are with the agreement that the controversy in hand is settled by learned Single Judge in Writ A No.38992 of 2017 (Jai Ram Singh and 11 others Vs. State of UP and 3 others) alongwith connected matters decided on 23.5.2019. Relevant part of the judgement is reproduced herein below:-

(2.) Accordingly and for the reasons aforementioned, these petitions stand disposed of on the following terms:-

(3.) Writ Petitions in Group A insofar as they relate to primary sections attached to recognised and aided high schools or intermediate colleges covered by the provisions of the 1971 Act cannot be denied the protection of that statute. The petitions in this group falling under the aforesaid class shall stand allowed. The State is consequently directed to bring teachers falling in this class within the ambit of the 1971 Act subject to the requisite exercise being undertaken to assess that they satisfy the test of composite integrality.