SUSHMA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner was appointed as Assistant Professor (Commerce) in Government College Chowari, District Chamba. The appointment was made by the Parent Teacher Association (PTA) of the concerned college on 1/10/2007. The experience certificate placed on record by the petitioner, issued by the Principal of the concerned college on 12/12/2015, certifies that the petitioner had worked in the college on period basis and was paid out of College PTA fund. Further, as per this experience certificate, the petitioner had worked in the college on period basis in following different spells:-

(2.) It was pleaded that there were three posts in the faculty of Commerce in the College when the petitioner was appointed on PTA basis in the year 2007. In 2009, the sanctioned strength in the faculty of Commerce was reduced to two posts. Fearing her elimination from the college, the petitioner preferred the instant petition before the erstwhile learned H.P. Administrative Tribunal (in short "Tribunal'), praying for continuation as PTA appointed Teacher as well as for release of Grant -in-Aid in her favour. Pursuant to the interim order passed by the learned Tribunal on 6/1/2016, the petitioner is continuing to serve as Assistant Professor (Commerce) on PTA basis.

(3.) I have heard learned counsel for the parties and gone through the case file.