______________________________________________________________________ vs State Of H.P. And Others
2021 Latest Caselaw 3604 HP

                                          1



       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  CWP No. 2139 of 2021




                                                                                            .
                              Date of Decision: 05.08.2021





______________________________________________________________________
Vishal Saini                                          ....Petitioner.





                                                  Vs.

State of H.P. and others                                                                .....Respondents.

Coram:





The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.

For the petitioner:                               Ms. Seema Azad, Advocate, vice Mr. Neel

                                                  Kamal Sood, Advocate.

For the respondents:          M/s Sumesh Raj, Adarsh Sharma &
                              Sanjeev Sood,      Additional Advocate
                              Generals, with M/s J.S. Guleria &


                              Kamal Kant Chandel,      Deputy Advocate
                              Generals, for respondents No. 1 to 3.
                              None for respondent No. 4.
______________________________________________________________________




Ajay Mohan Goel, Judge (Oral):

By way of this writ petition, the petitioner has

approached this Court praying for issuance of direction to the

respondents to release Grant­in­Aid to him as well as for regularization of

services in Government Senior Secondary School (Girls), Santokhgarh,

District Una, where he was stated to be serving as a Physical Education

Teacher since his appointment in the month of September, 2007.

2. Learned Additional Advocate General informs the Court

that vide Office Order dated 2nd August, 2021, the grievance of the

1Whether the reporters of the local papers may be allowed to see the Judgment?

petitioner stands redressed by the respondent­Department. Grant­in­Aid,

due and admissible, stands released in favour of the petitioner and his

.

services have also been ordered to be regularized w.e.f. 2nd August, 2021.

3. Learned counsel for the petitioner does not disputes

this fact and she submits that in view of the same, the petition can be

ordered to be closed.

4. In view of the above, this writ petition is disposed of, as

having been rendered infructuous, on account of the subsequent

developments and Office Order dated 2nd August, 2021 alongwith

Communication, dated 3rd August, 2021, addressed to the office of

learned Advocate General by the Director, Elementary Education,

Lalpani, Shimla, H.P. is ordered to be taken on record, as prayed for by

learned counsel for the parties. Miscellaneous applications, if any, also

stand disposed of.

Ajay Mohan Goel) Judge

August 05, 2021 (bhupender)