DUNI CHAND Vs. STATE OF H P

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following substantive reliefs: -

(2.) Undisputed facts are that petitioner was initially engaged by the Local PTA, vide resolution dated 03.05.2005 against the post of TGT (Non-Medical) on fixed honorarium of Rs.1,500/- per month at Government Senior Secondary School, Dharwar Thach, District Mandi. He served, as such, till 07.06.2006, when his services were disengaged on account of joining of a regular teacher in the School. It appears that when the vacancy in the School again fell somewhere in the year 2014, the petitioner made a representation for his being appointed against the post, so vacated and the Sub-Divisional Magistrate concerned passed an order to re-engage the petitioner in the School in issue. Thereafter, on 27th January, 2015, his services were again terminated.

(3.) Feeling aggrieved, petitioner filed Civil Writ Petition No.1554 of 2015, which was later-on transferred to the learned erstwhile H.P. Administrative Tribunal and decided as T.A. No.6111 of 2015, vide order dated 15.03.2016 by observing that as the petitioner had claimed parity with one Kanwar Singh, whose petition, i.e., CWP No.9963 of 2014, stood decided by this Court, vide order dated 17.06.2015, therefore, his case be examined in the light of the judgment of this Court passed in Kanwar Singh's case (supra), and if he is similarly situated, then similar treatment be extended to the petitioner.