VIVEK SINGH THAKUR J. - (1.) Petitioner was appointed as Science teacher on 29.8.2007 by PTA concerned against the vacancy of TGT (Science) for the reasons that regular Science teacher had proceeded on extra ordinary leave. Initially, petitioner was appointed at a remuneration of Rs. 500/- per month, which was increased from time to time as Rs. 1300, Rs. 2000/- and Rs. 3000/-.
(2.) Petitioner has passed her B.Sc. Examination on 17.6.2006, completed her Bachelor of Education (B.Ed.) on 31st August, 2007 and qualified Teachers Eligibility Test (TET) for the post of Science teacher. Petitioner is rendering her services continuously since her appointment by PTA vide resolution No. 8, dated 29.8.2007, but grant-in-aid as provided under Grant-in-Aid PTA Rules, 2006 (herein after referred to as GIA Rules), has not been released in her favour, constraining her to file present petition.
(3.) State has contested the petition by stating in reply that petitioner was appointed by the concerned PTA by passing a resolution Annexure P-2 and therefore, PTA and SMC has to make arrangement from PTA fund for making payment of remuneration to the petitioner as she is not covered and entitled for grant-in-aid under GIA Rules, 2006.;