AMIT PATIAL Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of the present petition, the petitioner has sought mainly the following relief(s):

(2.) PRECISELY , the facts giving rise to the present petition can be stated thus. Admittedly, the petitioner was holding a Master 'sdegree in English subject and was appointed on 22.9.2007 as Lecturer (English) on PTA basis in Government Senior Secondary School Paplah and is as such working till date.

(3.) THE respondent -State issued clarification (Annexure P -3) dated 1.5.2007 that the aforesaid amendment made in the R & P Rules of the Lecturer (School Cadre) is also applicable to the teachers provided by the PTA.