RAVINDER Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) The issue raised in this Writ Petition pertains to the selection and appointment of teacher by the Parents Teacher Association. Learned Counsel appearing on both sides point that the Director, Higher Education, Himachal Pradesh has issued a communication dated 24th September, 2009, and the case requires fresh consideration in the light of the said communication. . The relevant portion of the communication of the Director, Higher Education, Himachal Pradesh reads as follows:

(2.) In view of the above clarification issued by the Director of Higher Education, Himachal Pradesh, the impugned orders are liable to be set aside. Ordered accordingly. However, we make it clear that it will be open to the Enquiry Committee to consider the matter afresh in the light of the instruction referred to above. The needful, if required, shall be done within a period of four months from the date of the production of a copy of this judgment by either side. It is also made clear that in the cases of those teachers who are working in the schools, in case they have not been paid their due wages, the same shall be paid and the State shall ensure that the required grant -in -aid is given to the Schools, as per the Rules forthwith.

(3.) The writ petition is disposed of, so also the pending applications.