JOGIDNER SINGH Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner, who was appointed as P.T.A. by respondent No. 3 and was posted at Govt. Sr. Sec. School Rajgarh, District Sirmour, H.P.

(2.) THE prayers made by the petitioner are that:-

(3.) ACCORDING to the reply filed by the respondent No.2 in para 2, it has been specifically pleaded that grant- in-aid is not admissible in respect of those schools which are located in Municipal Corporations, Municipal Committees and Nagar Panchayats of the State Government. Accordingly, no relief can be granted in favour of the petitioner, directing the respondents to release grant-in-aid .