BHUVNESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONERS have prayed for the following reliefs: i) That the order dated 30.10.2006, Annexure A -8, passed by the Principal Secretary (Education), to the Govt. of H.P. may kindly be quashed and set aside in the interest of justice. ii) That the respondents may be directed to grant the minimum of the regular pay scale plus allowances of the post of Information Technology Teacher/Lecturer in Computer Vocational of school cadre to the applicants. iii) That the respondents may be directed to provide protection in service career to the applicants by treating them at par with Contract/Adhoc Teacher in the Govt. Department with all other consequential benefits. iv) That the memorandum of understanding/ agreement, Annexure A -6, may kindly be quashed and set aside being illegal, arbitrary, malafide and unconstitutional.

(2.) IN terms of order dated 30.10.2006, petitioners' request for according them status of Lecturers (contract/adhoc) appointed by the Government stands rejected.

(3.) IT is not in dispute that petitioners have been discharging their duties in various government schools within the State of Himachal Pradesh since the year of their engagement i.e. 2005 - 2006. It is also not in dispute that they are imparting training to the satisfaction of their employer i.e. DOEACC and also the State Government.