RATTAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners in the petition have made several prayers but at the time of hearing of the petition, they have confined their claim only with respect to seniority from the date of their initial appointments. Therefore, it is not necessary to refer pleadings in detail on other aspects pleaded in the petition.

(2.) The brief relevant facts are that the petitioners, who were qualified as Shastri/L.T./O.T./PTI/Art & Craft Teachers were appointed as follows: <FRM>JUDGEMENT_935_TLHPH0_2011_1.html</FRM>

(3.) The decision to appoint C & V category of teachers to the posts of JBTs was taken in early eighties and the appointments on adhoc basis ordered accordingly at the initial of the pay scale. It has been alleged that the Education Department introduced Volunteer Teachers Scheme, 1985 for untrained unemployed educated youth in the schools and to provide additional teachers in the primary schools. The Volunteer teachers were appointed at a monthly honorarium of Rs. 200/- per month. The Education Department in view of good results of 1985 Volunteer Teachers Scheme came forward with another scheme of Volunteer Teachers in 1991 with slight modification. The Volunteer teachers in this scheme were also appointed on monthly honorarium.