DES RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) BOTH the petitions are being taken up together, as common questions of law are involved.

(2.) IN these petitions, petitioners have prayed mainly for the following reliefs:

(3.) IN terms of the said provisions, as a temporary measure, an arrangement could have been made for appointment of a teacher, wherever there was shortage of staff. On 29.6.2006, the State Government notified Rules, commonly known as "Grant in Aid to the Parent Teachers Association Rules 2006", in terms whereof grant -in -aid could be paid to teachers appointed by the PTA. However, one of the essential conditions of eligibility was fulfillment of educational qualification so prescribed by the Government of Himachal Pradesh.