PANKAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THESE Writ Petitions and the Letters Patent Appeals are the outcome of the policies, i.e. The Himachal Pradesh Gram Vidya Upasak Yojna, 2001 (Annexure P -3), Himachal Pradesh Prathmik Sahayak Adhyapak/Primary Assistant Teacher (PAT) Scheme, 2003 and The Himachal Pradesh Para Teachers (Lecturer School Cadre), Para Teachers (T.G.T's) and Para Teachers (C&V) Policy, 2003 (Annexure P -4), which were made by the State Government in the years 2001 and 2003, respectively.

(2.) THE State, after noticing the dire need of providing education at grass root level and particularly, in tribal and hard/difficult areas, made the policies/schemes in the years 2001 and 2003, appointed Gram Vidya Upasaks, Primary Assistant Teachers and Para Teachers. It is apt to reproduce the relevant portion of one of the policies, i.e. the Himachal Pradesh Gram Vidya Upasak Yojna -2001 herein:

(3.) THREE persons filed a writ petition, being CWP No. 3303 of 2012, titled as Chander Mohan Negi & others versus State of Himachal Pradesh & others, and sought following reliefs amongst others: