Santosh Kumar vs Unknown
2021 Latest Caselaw 3834 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 11th 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. 4466 of 2021

      Between:-





      SANTOSH KUMAR,
      S/O SH. KARAM SINGH
      AGED ABOUT 23 YEARS,
      PRESENTLY A STUDENT,

      R/O VILLAGE UKHALA VARIS,

      PO DHURKHARI,TEHSIL BALDWARA,
      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




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                                       -2-
         (SH. ASHOK SHARMA, ADVOCATE GENERAL
         WITH SH. RANJAN SHARMA, SH. VIKAS RATHORE
         AND MS. RITTA GOSWAMI, ADDITIONAL ADVOCATES
         GENERAL, FOR R-1




                                                               .
         SH. VIRBAHADUR VERMA, ADVOCATE, FOR R-2)





          This petition coming on for orders this day, Hon'ble





    Mr. Justice Ravi Malimath, passed the following:

                                  ORDER

Petitioner's counsel submits that respondent No.3 may

deleted as such.

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

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


                     r          to           ( Jyotsna Rewal Dua )

    August 11, 2021                                  Judge
     (Himalvi/Yashwant)