RAVINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner-Ravinder Kumar, a Junior Basic Teacher, has come up before this Court, seeking the following relief(s):-

(2.) Case as set up by Learned Counsel is that the petitioner was working as Junior Basic Teacher in Government Primary School Jol, Education Block Bijhari, District Hamirpur and he was named as Ex-officio-Member Secretary f School Management Committee "herein efe ed to as the Committee." The Committee passed a resolution on 6/3/2012 [Annexure P-2], deciding to construct one room in said school and pursuant to this decision, an agreement /contract was signed between the District Project Officer, Hamirpur and School Management Committee of GPS Jol on 21/3/2012, Annexure P-3, indicating that a total expenditure of Rs.3,15,000.00[i.e. Rs.2,85,000.00 for the construction of room and Rs.30,000.00 for BALA Features i.e. building as learning aid] in said school. It is the case of the petitioner that though the Government had sanctioned an amount of Rs.3,15,000.00 but the Authorities issued Instructions for carrying out the aforesaid construction and other related works in SSA and RMSA, providing that the amount for undertaking civil works was to be utilized by Junior Engineer concerned and inal 10% payment was to be made after an assessment by Junior Engineer. Para (vi) of he Instructions provided that Junior Engineer/Technical Assistants was required to inspect c nstruction works at three stages i.e. at stage of layout and then at stage of foundation and finally at roof level.

(3.) Pursuant to the issuance of notice, the respondents No. 1 to 8 have filed Reply-Affidavit dtd. 15/9/2014.