RAVINANDAN KAUR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7 (b), (c) and (d):

(2.) RESPONDENTS No. 1 to 3 have taken the following stand vide paras 2, 3 and 5 of their reply: 2. That the Respondent Nio.3 has not terminated the service of the Petitioner as the Parents Teachers Association has passed resolution No. 12 -2 dated 10.3.2008 resolving that since the Parents Teachers Association has no funds and hence the teachers engaged cannot be allowed to continue after 31.3.2008, therefore, the Respondent No. 3 i.e. Principal, Govt. Senior Secondary School, Haripur, District Kangra, Himachal Pradesh has asked the Petitioner that the P.T.A as passed the resolution dated 10.3.2008 not to continue the services of P.T.A. teachers and hence after 31.3.2008 need not to come to the school.

(3.) REJOINDER refuting the above stand on behalf of Respondent No. 4 and re -iterating the averments set up in the petition has also been filed.