MANOJ KUMAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the following substantive relief:-

(2.) Petitioners are working as Computer Teachers for more than two decades in Government Senior Secondary Schools (for short "Schools") in the State of Himachal Pradesh. They have been employed by independent agencies, engaged by the State Government from time to time to provide infrastructure and manpower in the schools for teaching the subject

(3.) The Information Technology (IT) was introduced as an additional subject for the students of Classes 9th to 12th in 234 Schools in the State during academic session 2001-02. Two entities namely M/S Electronics Corporation of India Ltd. (ECIL) and Maharashtra Institute of Advanced Electronic and Computer Technology (MIAECT) were engaged to provide infrastructure and manpower by the State Government. In the second phase i.e. during academic session 2002-03, the State Government engaged RCC Chandigarh, later merged with DOEACC Society, New Delhi to start IT Education in 260 additionally upgraded GSSS. In the year 2005, the services of DOEACC Centre, Chandigarh were availed to cover 588 Schools of the State. Subsequently, the services of M/S Everon Education Ltd were engaged for the period of 2008-2012 for providing the infrastructure and manpower to impart IT Education in 968 GSSS in the State. At the time of filing of the petition, the National Institute of Electronics and Information Technology (NIELIT), Chandigarh had been providing required services.