CHANDER BHUSAN BAROWALIA, J. - (1.) The present writ petition is maintained by the petitioner against the respondents praying therein for the following relief :- "(a) for issuance of an appropriate writ or direction to reinstate the services of the petitioner with all consequential benefits. (b) for issuance of direction to regularize the services of the petitioner after the completion of 2 years of his probation period, i.e., 06.4.2011 onwards with all consequential benefits; , (c) to direct respondent No.2 to issue directions to respondents No.3 to 5 to follow the Rules and Regulations in its letter and spirit; and (d) to pay the difference of salary to the petitioner from 13.2.2014 with interest @ 12% per annum till its realization;
(2.) The petitioner has submitted that respondents No. 2 to 5 are registered Society/ Trust and performing the functions of public importance under the name and style of Dayanand Anglo Vedic College Trust and Management Society and being governed and regulated by the Rules and Regulations framed by respondent No. 2.
(3.) Further, it has been contended that the petitioner was appointed as a Music Teacher (PRT) on 6.4.2009 in DAV Senior Secondary School, Lakkar Bazar, Shimla, by a Selection Committee headed by the Chairman of DAV. It has been contended that the petitioner was appointed as a TGT and thereafter, he was allowed to teach the classes from 6th to 10+2 standard. Apart from that, the petitioner was assigned with the duty to teach the general knowledge (GK) and Dharam Shiksha from 6th to 8th Classes. It has further been submitted that the petitioner had worked from 6.4.2009 to 30.11.2013.;