SUSHEEL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In view of the averments made in the application, the same is allowed and disposed of. CWP No.4971 of 2021

(2.) By way of this petition, the petitioner has prayed for the following reliefs:-

(3.) The case of the petitioner is that he was initially appointed as a Drawing Master in Government Senior Secondary School Dohag, Tehsil Jogindernagar, District Mandi, H.P., after fulfilling all the codal formalities by the Parents Teachers Association (PTA). The grievance of the petitioner is that he continues to serve the respondents in the said school against the sanctioned post till date, however, no Grant-in-Aid is being released in his favour from his initial date of appointment and thus he is being discriminated against contrary to the law declared by this Court wherein Grant-in- Aid has been ordered to be paid to the teachers appointed through PTA like the petitioner.