PAWAN KUMAR Vs. STATE OF H. P.

JUDGEMENT

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

(2.) Brief facts necessary for the adjudication of the present petition are as under:-

(3.) The petition is contested by the respondents/State, inter alia, on the ground that the petitioner was engaged by the Parents Teachers Association concerned within the Municipal Corporation area and in terms of the instructions which stand issued by the State, grants under Grant-in-Aid to Parents Teachers Associations are not admissible in respect of the schools located in the Municipal Corporation, Municipal Committees and Nagar Panchayats areas of the State. As per the State, grants to the teachers of the schools falling in these areas are admissible only to those Parents Teachers Associations, wherein the teachers stood appointed before 27.08.2007 and thereafter, the Parents Teachers Association concerned has to release due and admissible salary to the teachers engaged from its own funds. It is further the stand of the State that Grant-in-Aid to Parents Teachers Associations teachers is payable only to those teachers, who are working outside the Municipal areas of the State where most of the posts are lying vacant and Grant-in-Aid cannot be given to the petitioner, who otherwise is at liberty to approach the Parents Teachers Association for the release of due and admissible salary.