DHANANJAY SAINI Vs. STATE OF HP

JUDGEMENT

(1.) The core issue raised in these writ petitions pertains to the question as to whether Para Teacher is to be equated and similarly treated as a Contract Teacher for the purpose of emoluments. We do not think that the issue requires consideration of any factual or legal issue in view of the stand already taken by the Government as borne out of the communication dated 7.4.2007 Annexure P1, which reads as follows:-

(2.) There is no change of policy either reviewing or recalling annexure P-1. Once the Government has already taken policy decision and equated Para Teachers for all purposes with the Contract Teachers, it is only just, proper and reasonable as far as Contract Teachers' emoluments are concerned, they are treated at par with the Contract Teachers.

(3.) As far as other grievances, like vacation salary, annual increments are concerned, it will be open to the petitioner to make comprehensive representation before the Government in view of the decision of this Court in Baldev Singh versus State of H.P., 2009 (1) HLJ 29 and the case of the petitioner will be considered by the Government in the light of the judgment within another four months. Therefore, in the light of Annexure P-1 policy decision, it is made clear that Para Teachers shall also be entitled to the emoluments as are paid to the Contract Teachers and if any recovery is made, the same shall be reimbursed to the Para Teachers. 3. The petition stands disposed of, so also the pending application(s), if any.