____________________________________________________ vs The Principal
2021 Latest Caselaw 3522 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

LPA No. 76 of 2021 Date of decision: 04.08.2021

.

____________________________________________________ Sandeep Mankotia .....Appellant

Versus

The Principal, DAV Senior Secondary Public School, Ambota & another ....Respondents ___________________________________________________

Coram:

The Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

____________________________________________________

For the appellant : Mr. Rahul Mahajan, Advocate.

For the respondents : Mr. Sanjeev Kumar Suri, Advocate, for respondent No. 1.

(Through Video Conferencing)

Ravi Malimath, Acting Chief Justice (Oral)

CMP(M) No. 13 of 2021

For the reasons assigned in the application, the

same is allowed and the delay in filing the appeal is condoned.

The application is disposed off accordingly.

LPA No. 76 of 2021

2. The appellant's counsel submits that the similar

question has been decided by this Court in LPA No. 53 of 2021,

titled as Kewal Singh versus the Principal, DAV Senior

Secondary School, Ambota & another, by the judgment dated 7th

Whether the reporters of Local Papers may be allowed to see the judgment?

July, 2021. Therefore, he requests that this appeal may also be

disposed off in terms of the judgment passed in the aforesaid

.

case. Ordered accordingly. The pending miscellaneous

application is also disposed off.

                                                   ( Ravi Malimath )




                                               Acting Chief Justice



    August 4, 2021                             ( Jyotsna Rewal Dua )
    (hemlata)                                          Judge