Senior Secondary School Rait vs The State Of Himachal Pradesh And ...
2021 Latest Caselaw 5573 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                 ON THE 4th DAY OF DECEMBER 2021
                               BEFORE




                                                         .
            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                 &
                HON'BLE MR. JUSTICE SATYEN VAIDYA





                CIVIL WRIT PETITION No. 6837 of 2021
    Between:­
    RAJESH KUMAR,
    SON OF LATE SH. SALI RAM,





    RESIDENT OF VILLAGE SIHUNI,
    POST OFFICE TILOKPUR, TEHSIL JAWALI,
    DISTRICT KANGRA. PRESENTLY WORKING
    AS LECTURER ENGLISH, GOVERNMENT

    SENIOR SECONDARY SCHOOL RAIT,
    TEHSIL SHASPUR, DISTRICT KANGRA,

    HIMACHAL PRADESH.
                                         ....PETITIONER
         (BY SH. C.N. SINGH, ADVOCATE)


                         AND

    1.   STATE OF HIMACHAL PRADESH
         THROUGH SECRETARY (EDUCATION)




         TO THE GOVERNMENT OF
         HIMACHAL PRADESH, SHIMLA.





    2.   THE DIRECTOR,
         HIGHER EDUCATION, GOVT.





         OF HIMACHAL PRADESH,
         SHIMLA.

    3.   THE DEPUTY DIRECTOR,
         HIGHER EDUCATION, KANGRA,
         DISTRICT KANGRA, HIMACHAL PRADESH.




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                                                       ....RESPONDENTS

          (SH. ASHOK SHARMA, ADVOCATE GENERAL WITH                           MR.
          RAJINDER DOGRA, SR. ADDL. A.G, MR. SHIV PAL
          MANHANS & VINOD THAKUR, ADDL. A.GS.)




                                                               .

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

    Tarlok Singh Chauhan, passed the following:





                   ORDER

Notice. Mr. Shiv Pal Manhans, Additional Advocate

General appears and waives service of notice on behalf of respondents.

2. Learned counsel for the petitioner states that the case of

the petitioner is squarely covered by the judgment passed by learned

Single Judge of this Court in CWP No. 1853 of 2009, titled as Arpana

Bali Vs. The State of Himachal Pradesh and others, DECIDED ON

10.4.2013.

3. Accordingly, we deem it appropriate to dispose of this

petition by directing the respondents to consider and decide the case of

the petitioner in view of the aforesaid decision and in case the same is

found to be covered, then similar benefit be extended to the petitioner,

as was granted to the petitioner in CWP No. 1853 of 2009. Needful be

done within three months. Pending applications, if any, also stand

disposed of.

For compliance to come up on 7.3.2022.

                                          (Tarlok Singh Chauhan)
                                                  Judge


                                              (Satyen Vaidya)
     th
    4 December, 2021                               Judge








     (kck)




                                       .