Between vs Unknown
2021 Latest Caselaw 3790 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                    ON THE 9TH DAY OF AUGUST 2021
                               BEFORE




                                                         .
               HON'BLE MR. JUSTICE RAVI MALIMATH,





                      ACTING CHIEF JUSTICE
                                &
             HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





                  CIVIL WRIT PETITION NO.4391 OF 2021
      Between:-
      DEV RAJ,





      S/O SH. PREM CHAND,
      AGED ABOUT 43 YEARS,
      PRESENTLY AN AGRICUTURIST,
      R/O VILLAGE MATIARA, PO NAROLA,

      TEHSIL SARKAGHAT, DISTRICT MANDI, (HP).
                                                       .....PETITIONER

      (BY HITENDER THAKUR, ADVOCATE)
      AND
    1. THE STATE OF HIMACHAL PRADESH



       THROUGH SECRETARY (EDUCATION)
       TO THE GOVERNMENT OF HIMACHAL PRADESH,
       SHIMLA, (HP).




    2. HIMACHAL PRADESH BOARD OF SCHOOL





       EDUCATION, DHARAMSHALA,
       O/O GYAN ALOK PARISAR,
       DHARAMSHALA, DISTT. KANGRA, HP-176213.





    3. GRAMEEN MUKT VIDHYALAYI SHIKSHA
       SANSTHAN (GMVSS),
       95/1, INDRAPRASTHA BHAWAN,
       G.T. ROAD, OPPOSITE SHAHDARA BUS DEPOT,
       NEAR SHAHDARA METRO STATION,
       NAVEEN SHAHDARA, DELHI-110032.

                                                  .....RESPONDENTS

      (SH. ASHOK SHARMA, ADVOCATE GENERAL
      WITH SH. RANJAN SHARMA, MS. RITTA GOSWAMI
      & SH. VIKAS RATHORE, ADDITIONAL ADVOCATES




                                        ::: Downloaded on - 31/01/2022 22:50:43 :::CIS
                                       -2-
    GENERAL AND MS. SEEMA SHARMA,
    DEPUTY ADVOCATE GENERAL, FOR R-1
    SH. V.B. VERMA, ADVOCATE, FOR R-2)




                                                               .

          This petition coming on for orders this day, Hon'ble
    Mr. Justice Ravi Malimath, Acting Chief Justice, delivered the





    following:
                                 JUDGMENT

Petitioner's counsel submits that respondent No.3 may

be deleted from the proceedings. At his request, respondent No.3 is

deleted as such.r

2. Notice. Mr. Ranjan Sharma, learned Additional

Advocate General and Mr. Virbahadur Verma, learned Standing

Counsel, take notice on behalf of respondents No.1 and 2,

respectively.

3. The learned counsels on both sides submit that the

issue involved in this petition is identical to the issues that arose for

consideration in various petitions before this Court. Two such

petitions are CWP No.849 of 2019, titled Priyanka Devi Versus State

of H.P. & others, decided on 10.09.2019, vide Annexure P-3 and

CWP No.4279 of 2019, titled Mukesh rana Versus State of Himachal

Pradesh and others, decided on 19.12.2019, vide Annexure P-4.

4. Hence, in view of the submissions made, the petition is

disposed off in terms of the aforesaid judgments dated 10.09.2019

(Annexure P-6) and 19.12.2019 (Annexure P-4).

5. Pending miscellaneous applications are also disposed

off.

.

                                              ( Ravi Malimath )
                                            Acting Chief Justice





                                            ( Jyotsna Rewal Dua )





    August 09, 2021                                 Judge
     (Himalvi/Yashwant)