School vs The State Of Himachal Pradesh And
2021 Latest Caselaw 4390 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                      .

             ON THE 7th DAY OF SEPTEMBER, 2021

                           BEFORE





         HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN

                              &

             HON'BLE MR. JUSTICE SATYEN VAIDYA



         Between:-
                   r       to
               CIVIL WRIT PETITION No.3245 of 2019



         VINOD KUMAR, S/O SH. JAGDISH CHAND,

         R/O VILLAGE & P.O. BARIN, TEHSIL
         BALDWARA, DISTRICT MANDI,
         HIMACHAL PRADESH, PRESENTLY
         WORKING AS LECTURER MATHS
         AT GOVT. SENIOR SECONDARY



         SCHOOL, KOT, TEHSIL GHUMARWIN,
         DISTRICT BILASPUR, HIMACHAL PRADESH.




                                                ......PETITIONER

         (BY SH. CHANDRANARAYANA





         SINGH, ADVOCATE)

         AND





    1.   STATE OF HIMACHAL PRADESH THROUGH
         SECRETARY (EDUCATION) TO THE
         GOVERNMENT OF HIMACHAL PRADESH,
         SHIMLA.

    2.   DIRECTOR, HIGHER EDUCATION, TO THE
         GOVT. OF HIMACHAL PRADESH, SHIMLA.

    3.   DEPUTY DIRECTOR, HIGHER EDUCATION,
         MANDI, DISTRICT MANDI, HIMACHAL PRADESH.

                                        ......RESPONDENTS




                                     ::: Downloaded on - 31/01/2022 23:01:55 :::CIS
                                   2




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




                                                           .
         SENIOR ADDITIONAL ADVOCATE GENERAL,





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





         DEPUTY ADVOCATE GENERAL,
         FOR RESPONDENTS 1 TO 3)


               This petition coming on for admission after





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

    Chauhan, passed the following:

                        ORDER

Learned counsel for the petitioner states that

the case of the petitioner is squarely covered by the

judgment dated 10.04.2013, passed by the learned Single

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

Arpana Bali vs. The State of Himachal Pradesh and

others. This is a matter which is required to be considered

by the Employer.

2. 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 a period of three months. Pending

.

miscellaneous applications, if any, also stand disposed of.

For compliance, list on 21.12.2021.

(Tarlok Singh Chauhan) Judge

7th September, 2021.

     (krt)
                               to                (Satyen Vaidya)
                                                      Judge