SANJAY KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) This writ petition has been filed with the following prayers:

(2.) The relief has been sought on the grounds inter alia that the petitioner who has been appointed as Physical Education Teacher in Government High School, Dev Nagar, Tehsil Rampur, District Shimla on fulfillment of all codal formalities has been denied the benefit of GIA Rules 2006 as the Grant-in-Aid has not been released in his favour irrespective of he is similarly situated to Hem Raj petitioner in CWP No. 2549 of 2015 and Devi Saran in CWP No. 2638 of 2015 to whom such benefits have been granted on the directions of this Court.

(3.) In reply, the respondent-State has admitted the appointment of the petitioner as PET by School Management Committee, however, his engagement is stated to be in violation of the instructions in the policy. This matter was heard for sometime on 31.12.2018 when the following order came to be passed: