SUBHASH Vs. STATE OF H.P.

JUDGEMENT

(1.) As similar issue is involved in all these writ petitions, the same are accordingly being disposed of by a common judgment.

(2.) Petitioners before this Court are stated to be working in various schools of the State having been appointed by the respective School Management Committees of the School against vacant posts of teachers on different dates between 2008 to 2013. They claim release of pay in terms of Grant-in-Aid Policy of the State in their favour and also for the regularization of their services as SMC teachers. Whether reporters of Local Papers may be allowed to see the judgment

(3.) The stand of the State is that SMC Policy dtd. 17/7/2012, as extended vide Notification dtd. 16/8/2014 . covers only those teachers who are appointed after coming into force of the said Policy and who have been appointed in terms of the said Policy.