Satish Kumar vs The State Of Himachal Pradesh And ...
2021 Latest Caselaw 1099 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                       CWP No. 794 of 2021
                          Decided on: 17th February, 2021
    ____________________________________________________________




                                                                             .
    Satish Kumar





                                                     ....Petitioner
                          Versus
    The State of Himachal Pradesh and others





                                                   ...Respondents
    _____________________________________________________________
    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge





    1Whether approved for reporting?
    ______________________________________________________
    For the petitioner:      Mr. Surinder Prakash Sharma,
                             Advocate.
    For the respondents:
                        r    Mr.    Dinesh    Thakur,    Additional

                             Advocate General, for respondents
                             No.1 to 4-State.
                                           THROUGH VIDEO CONFERENCING


    Vivek Singh Thakur, Judge (oral)

Notice. Mr.Dinesh Thakur, learned Additional

Advocate General, appears and waives service of notice on behalf of respondents No.1 to 4 and seeks time to file reply.

2. At this stage, learned counsel for the petitioner submits that petitioner would be contented if he is permitted

to represent his case afresh by pointing out another suitable station, as prayed in prayer clause (iii) of the petition, with a direction to the respondent/authority to consider and decide the same in time bound manner.

3. In view of order proposed to be passed hereinafter, no notice is required to be issued to respondent No.5 and also no response/reply/instructions are warranted to be called for on behalf of respondents No.1 to 4.

1 Whether reporters of Local Papers may be allowed to see the judgment?

4. As prayed on behalf of the petitioner, the petitioner is permitted to make a representation before respondent No.2, the Director, Elementary Education,

.

Himachal Pradesh, on or before 19.02.2021 and in case such

representation is made, supported by documents, the same shall be decided by respondent No.2, after providing him

opportunity of personal hearing, if desired so, by passing a speaking and reasoned order, addressing the grievances raised by the petitioner in the representation, on or before

15.03.2021.

5. The joining time of petitioner, pursuant to order dated 09.02.2021 in GPS Dadahu as Centre Head Teacher,

shall stand extended till decision of the representation and

fresh appropriate joining time shall be permitted to the petitioner in accordance with the decision to be taken by respondent No.2 in the representation so preferred by the

petitioner.

Pending miscellaneous application(s), if any, shall also stand disposed of.

Copy dasti.

(Vivek Singh Thakur) Vacation Judge

February 17, 2021 ( Gaurav)