RAM LAL THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner has approached this Court for grant of mainly the following substantive relief:

(2.) THE undisputed facts are that the petitioner vide order dated 20.10.1988 was appointed as TGT in Indira Gandhi High School, Ghanaghughat, District Solan, which was a government aided school. After having served for about 20 years, the petitioner came to be appointed as TGT (Arts) on contract basis. On 5.12.2011, the petitioner learnt that the erstwhile school where he was serving has been taken over by the Government, whereby the services of the employees, in accordance with the terms and conditions of the Policy, were also taken over. It is, on this sequence of events, the petitioner has prayed the aforesaid relief.

(3.) I have heard learned counsel for the parties and gone through the record of the case.