MUKAND LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) As per the case set-up by the petitioner, he passed his matriculation examination from H.P. Board of School Education, Dharamshala, in the year 1988 and thereafter passed Hindi (Prabhakar) from H.P. University in the year 1989. Since, the post of Language Teacher was lying vacant in Government High School, Todsa, Tehsil Chirgaon, District Shimla, H.P., therefore, respondent No.3 i.e. Deputy Director of Elementary Education accorded the requisite permission to the Headmaster of the School to fill- up the post of Language Teacher by the Parents Teacher Association (PTA) under Grant-in-Aid to Parents Teachers Association Rules, 2006.

(2.) The petitioner was thereafter ordered to be appointed by the Pradhan, PTA, Government High School, Todsa on 30/9/2006. It is claimed that the selection of the petitioner was on the basis of the copy of resolution that came to be passed on 25/10/2006 which reads as under:-

(3.) The Government vide order dtd. 5/8/2020 had decided to regularize the services of PTA teachers both taken over on contract basis and the left out with immediate effect. However, the services of the petitioner were not taken over constraining the petitioner to file CWP No. 5120 of 2020 which was disposed of by this Court vide order dtd. 22/4/2021 with a direction to the respondents to consider the case of the petitioner for regularization.