Ved Prakash vs Unknown
2021 Latest Caselaw 4226 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                   ON THE 27th DAY OF AUGUST 2021




                                                        .

                              BEFORE

              HON'BLE MR. JUSTICE RAVI MALIMATH,





                       ACTING CHIEF JUSTICE
                                 &
             HON'BLE MR. JUSTICE ANOOP CHITKARA





                   REVIEW PETITION No. 26 of 2020

       Between:-

       VED PRAKASH,

       SON OF SH. TEJ RAM,
       RESIDENT OF VILLAGE
       GHAGHANI, P.O. BHANTHAL,
       TEHSIL KARSOG, DISTRICT MANDI,
       H.P.



                                                     ......PETITIONER

       (BY SH. HEMANT KUMAR THAKUR,




       ADVOCATE)





       AND

    1. THE STATE OF H.P.,
       PRINCIPAL SECRETARY





       (EDUCATION) TO THE
       GOVERNMENT OF H.P.,
       SHIMLA-2.
    2. THE DIRECTOR OF ELEMENTARY
       EDUCATION, GOVERNMENT OF
       H.P., SHIMLA-1.
    3. THE DEPUTY DIRECTOR OF
       ELEMENTARY EDUCATION,
       MANDI, DISTRICT MANDI, H.P.




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                                     -2-


    4. PRADHAN SMC,
       GOVERNMENT MIDDLE SCHOOL,
       KHARKHAN, TEHSIL KARSOG,




                                                            .
       DISTRICT MANDI, H.P.





    5. SMT. SAVITRA, MID-DAY- MEAL WORKER
       IN GOVERNMENT MIDDLE SCHOOL,
       KHARKHAN, TEHSIL KARSOG,





       DISTRICT MANDI, H.P.
    6. SMT. MEENA, MID-DAY-MEAL WORKER
       IN GOVERNMENT MIDDLE SCHOOL,
       KHARKHAN, TEHSIL KARSOG,





       DISTRICT MANDI, H.P.
                                                    ......RESPONDENTS

       (SH. ASHOK SHARMA,
       ADVOCATE GENERAL

       WITH SH. RANJAN SHARMA &

       SH. VIKAS RATHORE,
       ADDITIONAL ADVOCATES
       GENERAL, FOR R-1 TO R-3,
       SH. LAL SINGH MEHTA,


       ADVOCATE, FOR R-6,
       R-4 AND R-5 SERVED)




         This   petition   coming    on   for    admission         this     day,





    Hon'ble Mr. Justice Ravi Malimath, passed the following:





                            ORDER

This petition is filed seeking to review the judgment

dated 19.12.2019, passed in CWP No.2122 of 2019, titled Ved

Prakash Versus State of Himachal Pradesh & others.

2. On hearing learned counsels, we do not find any error

apparent on the face of the records that calls for interference.

.

Petitioner seeks to argue the matter on merits, which is

impermissible, under Order 47 of the Code of Civil Procedure.

Hence, the review petition is dismissed.

3. Pending miscellaneous application is also disposed off.

                      r           to              ( Ravi Malimath )
                                                Acting Chief Justice


                                                  ( Anoop Chitkara )


                                                        Judge
    August 27, 2021
         (Bhardwaj/PS)