SURJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

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

(2.) Brief facts necessary for adjudication of petition are that the petitioner was initially appointed as Physical Education Teacher (PET) on adhoc/tenure basis in Education Department of the State and had joined as such on 3/10/1987. His services were regularized w.e.f. 1/4/1994.

(3.) Respondent No.1 vide order dtd. 17/5/1995 had permitted the petitioner to undergo MPEd Training during the sessions 1995-96 subject, however, to the condition that petitioner was to apply for leave due and admissible to him under the rules to cover the period of his absence from duty to undergo the said training.