NARENDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) IT is quite unfortunate that the petitioner was advised to file successive writ petitions. So long as the judgment in CWP No. 1025 of 2009 has not been implemented, there was no point in filing the subsequent writ petitions. The question of engagement of the petitioner as PTA arises only in case there is vacancy in GSSS Khuhan in District Mandi. Even for that, the PTA inquiry committee as per new guidelines has to hold that his selection was otherwise proper. The Chairman of the PTA inquiry committee is not on the party array. Be that as it may. There will be a direction to the SDO concerned to conduct an appropriate inquiry as per the directions of this Court in CWP No. 1025 of 2009 within a period of four months from the date of production of a copy of this judgment before the SDO concerned. In case the inquiry committee holds in favour of the petitioner and in case there is vacancy available at GSSS Khuhan, the petitioner will be engaged by the 3rd respondent. The writ petition is disposed of, so also the pending application(s), if any.