SHYAMA RANA Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner herein has approached this Court seeking (a) directions to respondents to frame a policy for conferring contractual status to teachers working through School Management Committee (in short 'SMC') under Local Fund/Student Welfare Fund basis in the Government Schools and for her regularization in due course of time; (b) to declare the petitioner entitled to continue in service from due date i.e. 17/5/2013 with all consequential benefits; (c) direction to release the grant-in-aid in favour of petitioner from due date i.e. 17/5/2013 alongwith interest on market rate; and also, (d) in alternative, direction to treat the petitioner in continuous service in view of notification dtd. 17/7/2012 extended from time to time with all consequential benefits.

(2.) However, learned counsel for petitioner has restricted the claim of petitioner in present petition, only for seeking direction to respondents to release the grant-in-aid in favour of petitioner from the due date i.e. 17/5/2013 and alternatively, to release the grant-in-aid w.e.f. 16/8/2014, the date of notification extending the applicability of SMC Policy to all schools including the school of petitioner.

(3.) Therefore, without adjudicating other prayers of petitioner, leaving those issues open to be decided in appropriate petition, if so preferred, in the present petition claim of petitioner for her entitlement to grant-in-aid is being adjudicated.