BHADUR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioners herein have approached this Court seeking (a) directions to respondents to frame a policy for conferring contractual status to teachers working through School Management Committee (in short "SMC') under Local Fund/Student Welfare Fund basis in the Government Schools and for their regularization in due course of time; (b) to declare the petitioners entitled to continue in service from due date i.e. 1/9/2010 and 22/11/2011 respectively with all consequential benefits; (c) direction to release the grant-in-aid in favour of petitioners from due dates i.e. 1/9/2010 and 22/11/2011 respectively along with interest on market rate; and also, (d) in alternative, direction to treat the petitioners in continuous service in view of notification dtd. 17/7/2012 extended from time to time with all consequential benefits.

(2.) However, learned counsel for petitioners has restricted the claim of petitioners in present petition, only for seeking direction to respondents to release the grant-in-aid in favour of petitioners from the due dates i.e. 1/9/2010 and 22/11/2011 and alternatively, to release the grant-in-aid w.e.f. 16/8/2014, the date of notification extending the applicability of SMC Policy to all schools including the school of petitioners.

(3.) Therefore, without adjudicating other prayers of petitioners, leaving those issues open to be decided in appropriate petition, if so preferred, in the present petition claim of petitioners for their entitlement to grant-in-aid is being adjudicated.