Pradesh) vs State Of Himachal
2022 Latest Caselaw 7037 HP

                                                       .
       IN   THE    HIGH   COURT OF HIMACHAL             PRADESH,





                             SHIMLA
                  ON THE 22nd DAY OF AUGUST, 2022





                              BEFORE
               HON'BLE MR. JUSTICE AJAY MOHAN GOEL

            CIVIL WRIT PETITION (ORIGINAL APPLICATION)





            No.3619 of 2020

    Between:

    SHRI DUNI CHAND SON OF

    SHRI    PRADHANA     RAM,

    RESIDENT    OF    VILLAGE
    KHOLI, POST OFFICE AHJU,
    TEHSIL JOGINDER NAGAR,
    DISTRICT MANDI (HIMACHAL


    PRADESH).
                                                     ....PETITIONER.

    NONE FOR THE PETITIONER)




    AND





    1. STATE OF HIMACHAL
    PRADESH THROUGH THE





    SECRETARY    (EDUCATION)
    SHIMLA.
    2. THE DEPUTY DIRECTOR,
    DEPARTMENT            OF
    ELEMENTARY EDUCATION,
    MANDI, DISTRICT MANDI
    (HIMACHAL PRADESH).
    3.   THE   HEADMASTER,
    GOVERNMENT      PRIMARY
    SCHOOL,   AHJU,   TEHSIL
    JOGINDER         NAGAR,
    DISTRICT           MANDI
    (HIMACHAL PRADESH).




                                      ::: Downloaded on - 23/08/2022 20:01:52 :::CIS
                                            2




                                                                    .
    4.  BLOCK         ELEMENTARY





    EDUCATION            OFFICER,
    CHAUNTRA,              TEHSIL
    JOGINDER              NAGAR,





    DISTRICT                MANDI
    (HIMACHAL           PRADESH)­
    175032.
                                                              ....RESPONDENTS.





    (BY. MR. SUMESH RAJ, MR. SANJEEV SOOD, ADDITIONAL
    ADVOCATES GENERAL, WITH MR. AMIT KUMAR DHUMA,

    DEPUTY ADVOCATE GENERAL AND MR. MANOJ BAGGA,

    ASSISTANT ADVOCATE GENERAL )


    Whether approved for reporting?1


          This petition coming on for hearing this day, the Court passed the following:


                                JUDGMENT

In this case, pleadings are complete and the case has

been listed on mention.

2. Despite repeated calls, none has put in appearance on

behalf of the petitioner. Accordingly, the petition is dismissed in

default, so also the pending miscellaneous applications, if any.

(Ajay Mohan Goel) Judge August 22, 2022 (Rishi)