Abhinav Vaidya vs State Of H.P. & Others
2021 Latest Caselaw 952 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 537 of 2021.

.

Reserved on : 22 nd January, 2021.

Date of Decision : 4 th February, 2021.

    Abhinav Vaidya                                                      ...Petitioner





                                      Versus

    State of H.P. & Others                                            ...Respondents

    Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.

Whether approved for reporting?1 No.

For the petitioner r : Mr. Davinder K. Sharma, Advocate.

For the respondents : Mr. Narinder Guleria, Mr. Vikas Rathore, Addl. AGs. With Mr. Bhupender Thakur, Mr. Gaurav Sharma & Ms. Divya Sood, Dy. A.Gs. for respondent No.1.

                                      Mr. Vinod Chauhan,                   Advocate          for
                                      respondent No.2.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge.

The petitioner, who studied in the institution of third

respondent and passed his matriculation, has come up before

this Court on the ground that the respondents are not

considering his matric certificate as valid because the affiliation

of the institute has been withdrawn by the second respondent at

the time when the petitioner had passed the examination.

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

2. Mr. Vinod Chauhan, learned counsel representing the

respondent-Board, submits that he has received instructions that

.

the similarly placed persons were permitted by this Court in CWP

No.849 of 2019, titled Priyanka Devi versus State of H.P. &

Others and other decision following this judgment, and he has

no objection in case the similar relief is given to the petitioner

herein, on the ground of parity.

3. I have perused the judgment passed in Priyanka

Devi's case supra and find no reason to take a different view as

taken by the Coordinate Bench of this Court.

4. Given above, the writ petition is disposed of with a

direction to the respondents to consider the matriculation

certificate of the petitioner, Annexure P-1, issued by the third

respondent, as valid only for the purpose to pursue his further

studies based upon the said certificate. It is made clear that the

observations made are only with respect to seeking further

higher studies and not for other purposes. Pending

application(s), if any, are closed.

(Anoop Chitkara), Vacation Judge.

February 04, 2020 (ps)