LUHENDER KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) On 8th July, 2010, this court passed an order, which reads as follows:

(2.) There is no affidavit despite granting two chances and making it clear in our order dated 11th August, 2010 that matter is posted today and time is given as last chance for reply. The Director has now furnished instruction, dated 31st August, 2010 and the instruction reads as follows:-

(3.) We are afraid, the Director has not applied his mind as to availability of vacancies in the places indicated by the writ petitioner. Those places also require teachers. If regularly appointed teachers are accommodated in those schools, where there is also need for teachers, the petitioner who was appointed under the grant-in-aid scheme of PTA can continue and the State will only benefit since the salary against the petitioner is comparatively less. There will be a direction to the 2nd respondent to accommodate the 3rd respondent in any of the vacancies pointed out at prayer clause (b) of the writ petition The needful order, as above, shall be passed within a period of two weeks and the writ petitioner shall be permitted to continue to work as PTA in the school concerned. The petitioner will produce a copy of this judgment before the 2nd respondent. The writ petition stands disposed of, so also the pending application(s), if any.