Arjun Dixit vs Unknown
2021 Latest Caselaw 5773 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

             ON THE 16th DAY OF DECEMBER, 2021




                                                       .

                            BEFORE


         HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                               &

             HON'BLE MR. JUSTICE SATYEN VAIDYA




          Between:-
                   r        to
                CIVIL WRIT PETITION No.4772 of 2020.

          ARJUN DIXIT S/O SH. AJAY KUMAR DIXIT,
          R/O VILLAGE NETRU, TEHSIL JAISINGHPUR,
          DISTT. KANGRA, H.P.
                                                ......PETITIONER.



          (BY SH. MAAN SINGH, ADVOCATE
          VICE SH. ASHWANI KAUNDAL, ADVOCATE)




          AND

    1.    STATE OF HIMACHAL PRADESH THROUGH





          PRINCIPAL SECRETARY EDUCATION, H.P.
          SECRETARIAT, CHOTTA SHIMLA, TEHSIL
          AND DISTRICT SHIMLA, H.P.





    2.    HIMACHAL PRADESH BOARD OF SCHOOL
          EDUCATION GYANA LOK PARISAR,
          DHARAMSHALA, DISTRICT KANGRA,
          H.P. 176213 THROUGH ITS SECRETARY.

    3.    GRAMEEN MUKT VIDHYALAY SHIKSHA
          SANSTHAN, A SOCIETY REGISTERED
          UNDER SOCIETIES REGISTRATION
          ACT HAVING ITS REGISTERED OFFICE
          AT M-151 KESHAV CHOWK, PANCHSHIL
          GARDEN NAVEEN SHAHDRA, NEW
          DELHI 110032 THROUGH ITS GENERAL




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                                  2




         SECRETARY.

    4.   VALLABH GOVERNMENT COLLEGE MANDI,




                                                        .
         DISTT. MANDI, H.P. THROUGH ITS PRINCIPAL.





    5.   HIMACHAL PRADESH UNIVERSITY, SUMMERHILL,
         SHIMLA, H.P., THROUGH ITS REGISTRAR.





                                          ......RESPONDENTS.

         (SH. ASHOK SHARMA, ADVOCATE GENERAL
         WITH SH.RAJINDER DOGRA,
         SENIOR ADDITIONAL ADVOCATE GENERAL,





         SH. VINOD THAKUR,
         SH. SHIV PAL MANHANS,
         ADDITIONAL ADVOCATE GENERALS
         AND SH. BHUPINDER THAKUR,

         DEPUTY ADVOCATE GENERAL,
         FOR THE RESPONDENTS-STATE)

         (SH. V.B. VERMA, ADVOCATE,
         FOR RESPONDENT-2)


         (SH. SURENDER VERMA, ADVOCATE,
         FOR RESPONDENT-5)


              This petition coming on for admission after




    notice this day, Hon'ble Mr. Justice Tarlok Singh





    Chauhan, passed the following:
                        ORDER

The parties are ad idem that the dispute in this

matter is covered by the judgment dated 10.09.2019

passed by this Court in CWP No. 849 of 2019, titled

'Priyanka Devi vs. State of H.P. & others'. In view of

this, directions and observations contained in the aforesaid

judgment shall apply to this case also mutatis mutandis.

The writ petition is accordingly disposed of, so

also the pending application(s), if any.

.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya ) Judge

16th December, 2021.

(krt)