KISHORE KAMTA Vs. STATE OF H.P..

JUDGEMENT

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

(2.) The case of the petitioner in nutshell is that in 2005, the strength of students in +1 and +2 classes in GSSS Lalpani, Shimla was around 2000. Only 1 (one) DPE was posted in the said school. The school management found it difficult to cope with the requirements of students with only one DPE posted in the school. Permission was sought for another post of DPE in GSSS, Lalpani, Shimla from respondent No.2. Keeping in view the strength of the students, respondent No.2 granted the sanction to employ a DPE in GSSS, Lalpani, Shimla through the PTA. A selection committee was constituted. The post of DPE in GSSS, Lalpani, Shimla was advertised.

(3.) The grievance of the petitioner is that despite being allowed to work as DPE in GSSS, Lalpani, Shimla since 2005, he was not granted the benefit of grant-in-aid and was paid meagre emoluments from PTA funds. His further grievance is that he had also become entitled for the benefit of contract appointment after requisite period of service followed by regularization as per the policy adopted by the State Government.