SANJAY GHARU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners have prayed the following substantive reliefs in these writ petitions: -

(2.) THE petitioners claimed to be worked in Sarv Shiksha Abhiyan (for short 'SSA') on contract basis and have rendered continuous and uninterrupted service of more than 8 years. It is submitted that SSA is a Central Government sponsored scheme entrusted to the Government of Himachal Pradesh, Department of Education and the same is to be executed through the H.P. School Education Society (for short 'Society'). The Executive Committee of the Society consists of Principal Secretary (Education), H.P., who happens to be the Chairman, Principal Secretary (Finance), H.P., Secretary Rural Development, Secretary HPPWD, Under Secretary, Department of Education, MHRD Govt. of India, Secretary (Social Justice & Empowerment), Advisor Planning, Director, Higher Education, Director, Elementary Education and Principal, State Council of Education, Research & Training, Solan. The Chairman of Governing body of the Society is the Hon'ble Chief Minister. The Society has promulgated its byelaws, rules and regulations. It is also claimed that the Society has been created to execute the policy of the government of achieving the goal of complete literacy through SSA and for this purpose funds are provided by the Central Government.

(3.) IN the meeting of the Executive Committee of the respondent Society held on 23.2.2012 under the chairmanship of the Principal Secretary (Education), it was resolved to grant regular pay scale to the contractual employees. Vide office order dated April, 2011, the employees who had completed eight years of service as on 31.3.2010 and 31.3.2011 respectively, have been granted revised contractual remuneration at par with the Government employees in the other departments.