SUSHIL KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) FOLLOWING substantive reliefs have been claimed in the present writ petition:

(2.) FOR directing the respondents to release the arrears on account of pay -scales revised w.e.f. 2006 to the petitioners along with interest within a fixed time schedule.

(3.) THE respondents, in order to justify their stand, have stated that every aided institution is required to abide by the provisions and eligibility contained in the Grant -in -Aid Rules, 1997 to render itself eligible for release of GIA from the government. It is claimed that as per these Rules, there is a provision of minimum student's enrollment of 60 children in primary classes and not less than 150 combined with Primary and Middle classes in the age group of 6 -14 years and 200 up to High unit and 350 up to senior secondary unit to make it a meaningful and recognizable unit. The student enrolment in Senior Secondary unit for the year 2010 -2011 and 2011 -2012 was as under: