DR.HARISH LAKHANPAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgment shall dispose of the writ petition filed by ten petitioners who are all working as Lecturers in Goswami Ganesh Dutt Sanatan Dharam College, Rajpur (Palampur), hereinafter referred to as "GGDSD College". Their claim is that the Government should grant 95% Grant-in-aid to the said College and they should be paid the same salary in the same pay scale as is being paid to the Teachers in the Government Colleges with all other benefits.

(2.) THE case of the petitioners is based on the Rules known as "The Himachal Pradesh Non-Government Affiliated Colleges Grant-in-aid Rules, 1994, (Annexure P-2), hereinafter called the "Rules".

(3.) AT this stage, it would be pertinent to mention that earlier also a similar petition had been filed which was ordered to be treated as a representation. This representation was rejected by the Director of Education on the following grounds:-