MOTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Public Interest Litigation has been filed directing the respondents to fill the vacant posts of Elementary Teachers in Block Chamkaur Sahib, District Rup Nagar. According to the petitioner out of 126 posts of Elementary Teachers meant for schools in the said Block, 42 are vacant and some schools are going without even a single teacher thereby causing serious loss to the students.

(2.) The petitioner is an advocate by profession. No cogent ground has been given to show as to how the petitioner is interested in the subject matter of the writ petition. That apart, the Public Interest Litigation before us seeks a direction to fill up the vacant posts of Elementary Teachers in a particular Block whereas the same is situation in the several other parts of the State. If vacancies exist, it is the duty of the Government to fill up the same so long as the same is necessary in the interest of the administration. Whether a vacant post is to be filled or not is inextricably connected with the availability of resources on the part of the State and therefore, any decision in this regard has to be primarily of the administration and not of the Court.

(3.) For the aforesaid reasons we do not consider the present to be a fit case for being entertained. The Public Interest Litigation is accordingly dismissed.