Tej Ram vs State Of H.P. And Others
2021 Latest Caselaw 74 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                        CWP No. 21 of 2021
                                                        Date of Decision: 2.1.2021




                                                                                      .

           Tej Ram                                                     .....Petitioner
                                             Versus





           State of H.P. and others                                    ......Respondents
           Coram
           The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
          The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.





          Whether approved for reporting?1
           ___________________________________________________________
          For the petitioner:   r            Mr. Ashwani Kaundal, Advocate.

          For the respondents:               Mr. Vikrant Chandel, Dy. AG, for respondents
                                             No. 1 ,2, 5 and 6.

                                             Mr. V.B. Verma, Advocate, for respondent No.
                                             3.
                                             (Through Video Conferencing)


           Sureshwar Thakur, Judge (oral)

The learned counsel appearing on behalf of respondent No. 3,

states at Bar, that he has been meted instructions, to, make, a, submission

before this Court, that the affiliation granted to co-respondent No. 4,

wherefrom, the petitioner acquired the apposite educational qualification,

though, has been subsequently rescinded, but, the rescission of the

affiliation, granted to co-respondent No. 4, does not affect, the validity of

Annexure P-2 and P-3, as within the apposite interregnum, the validity, of,

afore Annexures, rather stands protected. Consequently, if the petitioner

occurs in the select list, the respondents concerned may, subject to

verification, of, afore Annexures, in all respects, accept the afore

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

certificate(s). Accordingly, the extant writ petition is disposed of, so also

pending application(s), if any.

Copy dasti.

.

                                                 (Sureshwar Thakur)
                                                        Judge





                                            (Chander Bhusan Barowalia)
    2nd January, 2021                             Judge
        (raman)




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