ATMA RAM Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner has claimed the following substantive relief(s) :-

(2.) The case of the petitioner is that for the purpose of employing teachers in the Primary Schools, the respondentdepartment has been resorting to different modes of appointment. Initially in the year 1982, the department started the process for appointment of voluntary teachers in the department. The voluntary teachers were appointed under the policy of 1982, thereafter the appointments were also made in the year 1984 and then in the year, 1992. The said voluntary teachers were directed to undergo J.B.T. training course and thereafter the services of the said voluntary teachers were regularized.

(3.) In the year 2001, the State Government formulated a scheme for appointment of Gram Vidya Upasaks (GVU's). As per the said Scheme, the basic educational qualification for appointment as GVU was 10+2. Vide notification dated 23.08.2003, the Scheme for appointment of GVUs was repealed and provision was made for appointment of Primary Assistant Teachers (PAT) wherein the basic qualification for the appointment was retained as 10+2. The Junior Basic Teacher ( for short JBT) was being imparted through the DIETs which are affiliated and recognized by the H.P. Board of School Education and the said DIETs are established in every Districts.