BEASA THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner superannuated on 30/11/2025. She seeks applicability of notification dtd. 27/8/2025 in order to continue to serve the respondent till currency of ongoing academic session 2025-26.

(2.) The facts.

(3.) Learned Senior Counsel for the petitioner referred to the documents placed on record as Annexure P-4 (colly) to highlight that petitioner had been directed by the Principal of the concerned ITI to take certain specific classes mentioned in the some office letters [part of Annexure P-4 (colly)]. Learned senior Counsel for the petitioner also invited attention to Annexure P-6, appended alongwith the rejoinder to support his submission that petitioner had been taking teaching classes. It was urged that petitioner was member of teaching faculty and thus eligible for continued service till the ongoing academic session 2025-26 as per notification dtd. 27/8/2025. Annexure P-7 was also referred to, whereunder, respondents had conferred the benefit of notification dtd. 27/8/2025 to the Headmasters/ Principals serving in Government Schools/Colleges in the Education Department. The above submissions have been opposed by the respondents. Learned Assistant Advocate General on the strength of reply filed by the respondents, submitted that though the post of JTM falls in teaching faculty, which otherwise has now been declared as dying cadre, but post of HCM is only a supervisory post with supervisory duties. The post of HCM is not a teaching post. The role and responsibilities as also the pay level of HCM is similar to that of Group Instructors of the ITIs. The post of HCM is created only in the women ITIs. The said post being not a teaching faculty post, is not covered under the notification dtd. 27/8/2025. With regard to certain documents placed on record by the petitioner for her having rendered teaching duties, more particularly, during the months August to October 2025, it was submitted that temporary teaching duties were assigned to the petitioner in the absence of regular instructors/teachers. The arrangements were only to ensure continuity of training for short duration. Such arrangements would not confer status of teaching faculty upon the supervisory staff. On facts, submission was made that class training charge was thereafter, duly handed to one Smt. Asha Devi, Instructor Sewing Technology, who was deployed to Government ITI, Mandi having been declared surplus due to non-admission in second unit of Sewing Technology Trade at ITI Chachiot, District Mandi for academic session 2025-26.