STATE OF HIMACHAL PRADESH Vs. PUSHPA THAKUR

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following relief:-

(2.) Respondents herein were employees of Janta High School, Neen P.O. Durgapur, District Shimla (for short, Janta High School). Respondents No.1 to 3 were teachers, respondent No.4 was clerk and respondent No.5 was Peon in Janta High School which was a Government Aided School getting 95% Grant-in-Aid.

(3.) Petitioners herein, on 23/11/2005, decided to take over a number of Government Aided Schools with all their assets and services of the staff. In pursuance to such decision of petitioners, some schools alongwith staff were taken over. One of such school was Indira Gandhi High School Sehrol in District Solan, Himachal Pradesh. Its assets and services of teaching/non teaching staff were taken over vide Notification dtd. 6/8/2007. Another similar school was Public High School Manoh Sihal, District Kangra which was taken over alongwith staff w.e.f. 27/10/2008.