CHARAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The case of the petitioner, in a nut-shell, is that though the private school in which he was teaching, i.e., Janta High School, Golwan has been taken over, however, his services have not been taken over.

(2.) The case of the respondent-State in the reply is that the school in question was up-graded and not taken over. Their lordships of the Hon'ble Supreme Court in State of Himachal Pradesh & Ors. Versus Harvinder Singh & Ors. Civil Appeals No. 6211-6212 of 1997 have held that in the eventuality of the up- gradation of the school, the services of the teachers/ ministerial staff working therein cannot be taken over.

(3.) Accordingly, there is no merit in this petition and the same is dismissed, so also the pending application(s), if any. No costs. Whether the reporters of the local papers may be allowed to see the judgment?