KULDEEP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard. In my considered view, there is no need to give any further time to the State to have instructions as the matter can be disposed of by this Court in view of office order dtd. 25/8/2020 placed on record by the petitioner.

(2.) Just to give a few facts, petitioner herein was appointed as a JBT on contract basis on 20/3/2014 and he was posted at GPS Dimb, Education Block Kalehel. A copy of his appointment order is appended with the petition as Annexure P-1. In terms of the instructions issued by the State of Himachal Pradesh dtd. 4/5/2017, Annexure P2, contractual employees, who have completed three years of service as on 31/3/2017 are to be regularized. The services of the petitioner admittedly have not been regularized on account of the pendency of FIR No. 327 of 2015, which stands registered against him alongwith six other JBT teachers at Police Station Sadar, Chamba, under Ss. 419, 420, 468 and 471 of Indian Penal Code and ensuing criminal proceedings whereof are sub judice before the Court. This is apparent from the response, which has been filed by the State to the petition.

(3.) Office order dtd. 25/8/2020 Annexure A-1 issued by Deputy Director Elementary Education, Chamba, Distt. Chamba, H.P. demonstrates that PAT teachers named therein were ordered to be regularized as JBT teachers, subject to the final outcome/decision of the Court case/FIR pending against them. Meaning thereby, their regularization was not delayed for pending of FIR.