DAXINA DEVI Vs. STATE OF HP

JUDGEMENT

(1.) The petitioner in this writ petition is aggrieved since she has not been getting wages, though she is working as PTA teacher. The learned Advocate General submits that the petitioner does not possess the requisite qualification for being appointed as PTA teacher. The petitioner has obtained her qualification from Hindi Sahitya Sammelan, Allahabad for appointment of Language Teacher.

(2.) It is pointed out by the petitioner that though in the R&P Rules, it is now prescribed that the said qualification will not be recognized as qualification for regular appointment, in case of several teachers, appointed as PTA teachers, posted on regular vacancies, the Government has given relaxation. It is submitted by the learned counsel for the petitioner that such relaxation has been given taking note of the fact that there is no Language Teacher course. It is further submitted that the Language Teacher Course is recognized for the purpose of appointment as a Language Teacher. It is further submitted that the certificate issued by Hindi Sahitya Sammelan, Allahabad has been recognized by Himachal Pradesh and the Central Government also for the purpose of Language Teacher. The petitioner seeks an opportunity to approach the Government pointing out all these aspects. The petitioner finally submits that she is not praying for regular appointment for the time being. Since her grievance is restricted only to the wages due to her in respect of her services already rendered and is being rendered as PTA teacher and on certain aspects the Government has taken decision taking note of the fact that the petitioner has already been working as PTA teacher for quite some time and that PTA teacher is a stop-gap arrangement, therefore, this writ petition is disposed of as follows:

(3.) The petitioner may make a representation before the first respondent within a period of one month from today along with a copy of this judgment, in which case the matter will be duly considered by the first respondent, adverting to the submissions made therein and appropriate orders in accordance with law and justice will be passed thereon within another three months.