PUSHPA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The case of the petitioners, in a nut-shell, is that though the private school in which they were teaching, i.e., Janta High School, Ganghot has been taken over, however, their 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 the present petition and the same is dismissed. No costs.