RAJ KUMAR PATHANIA, Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking direction to re-engage him through Parent Teacher Association (for short "PTA') with benefit of Grant in Aid Rules (for short "GIA Rules') as Lecturer/PGT Commerce in Government Senior Secondary School, Sulah after quashing the order dtd. 23/9/2015 (Annexure P-13), whereby the case of the petitioner for his re-engagement has been rejected by Director Higher Education.

(2.) Undisputed and admitted facts in present case are as under:-

(3.) Assailing the aforesaid order dtd. 23/9/2015 and claiming re-engagement, petitioner has filed instant Writ Petition, which has been opposed by the respondents-State on the basis of reasons assigned for rejection of claim of petitioner vide dtd. 23/9/2015. It is also claim of respondent-State that GIA can be provided to a person appointed against the sanctioned post and at the time of appointment of petitioner, no sanctioned post was available, therefore, he is not entitled for grant in aid and further that petitioner was not engaged under GIA Rules, 2006.