MANJUSHA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner was appointed as volunteer Teacher in respondent No.3-School on 12.6.1993. Case of the petitioner, in a nutshell, is that respondent-State has taken over Janta Primary School, Bhajolu, Tehsil Arki District Solan.

(2.) Mr. Sanjay Dutt Vasudeva has strenuously argued that since respondent No.3-school has been taken over by the State Government, services of the petitioner also ought to have been taken over by respondent-State.

(3.) Mr. P.M. Negi, learned Deputy Advocate General has vehemently argued that the State Government has never taken over respondent No.3- school, however, new Government Primary School, Bhajolu, Block Dhundan, District Solan was opened vide notification dated 31.3.1995.