Karan Singh vs Unknown
2021 Latest Caselaw 4793 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

               ON THE 29th DAY OF SEPTEMBER, 2021

                            BEFORE




                                                       .

          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                               &





               HON'BLE MR. JUSTICE SATYEN VAIDYA

                CIVIL WRIT PETITION NO. 6117/2021





    BETWEEN:

    KARAN SINGH,
    S/O SH. KARTAR SINGH,

    PRESENTLY A STUDENT,
    AGED ABOUT 20 YEARS,

    R/O WARD NO.11,
    LOWER LAKHANPUR, BILASPUR,
    TEHSIL SADAR, DISTRICT BILASPUR, H.P.        ....PETITIONER



    (BY SH. HITENDER THAKUR & SH. RAHUL GAUTAM,
    ADVOCATES)




    AND





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





          TO THE GOVERNMENT OF HIMACHAL PRADESH,
          SHIMLA (HP).
    2.    HIMACHAL PRADESH BOARD OF
          SCHOOL EDUCATION, DHARAMSHALA,
          O/O GYAN ALOK PARISAR,
          DHARAMSHALA, DISTT. KANGRA,
          HP­176213.                     ...RESPONDENTS

    (SH. ASHOK SHARMA, A.G. WITH SH. RAJINDER DOGRA, SR.
    ADDL. A.G., SH. HEMANSHU MISRA, SH. SHIV PAL




                                      ::: Downloaded on - 31/01/2022 23:08:50 :::CIS
                                           2


    MANHANS, MR. VINOD THAKUR, ADDL. A.GS. AND SH.
    BHUPINDER THAKUR, DY.A.G. FOR R­1)
    SH. VIR BAHADUR VERMA, ADVOCATE, FOR R­2)
    ___________________________________________________________________

                   This petition coming on for admission before notice this




                                                                   .

    day, Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the

    following:





                   ORDER

Notice. Mr. Vinod Thakur, learned Additional Advocate

General and Mr. Vir Bahadur Verma, learned Central Government

Counsel, appear and waive service of notice on behalf of respondents

No. 1 and 2 respectively.

2 The parties are ad idem that the dispute in this matter is

squarely 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.

2. In view of this, directions and observations contained in

the aforesaid judgment shall apply to this case also mutatis mutandis.

3. The writ petition is disposed of, in the aforesaid terms, so

also the pending application(s), if any.

                                                  (Tarlok Singh Chauhan)
                                                          Judge


                                                      (Satyen Vaidya)
    29.9.2021                                              Judge
        (pankaj)