BALDEV SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE instant petition has been filed by the petitioner under Article 226 and 227 of the Constitution of India for issuance of an appropriate writ, order or direction to the respondents.

(2.) THE questions which have arisen before us are:

(3.) THE controversy in this petition relates to the selection to the post of Lecturer (History) in Govt. Senior Secondary School Tatiana, Tehsil Paonta Sahib, District Sirmaur, HP, made by the Parents Teacher Association (PTA) of the concerned School.