Lecturer In History vs State Of Himachal Pradesh
2022 Latest Caselaw 3565 HP

                                                           .
    IN   THE   HIGH   COURT    OF   HIMACHAL           PRADESH,           SHIMLA





                      ON THE 19th DAY OF MAY, 2022

                                 BEFORE





           HON'BLE MR. JUSTICE MOHAMMAD RAFIQ, CHIEF JUSTICE
                                    &
                HON'BLE MR. JUSTICE SANDEEP SHARMA




         Between:
                       r      to
                CIVIL WRIT PETITION NO. 2703 OF 2022

         RAJESH KUMAR,
         S/O SHRI LEKH RAM,
         VILLAGE BAROTA,
         PO LUHARWAIN,


         TEHSIL GHUMARWAIN,
         DISTRICT BILASPUR, H.P.
         PRESENTLY POSTED AT GSSS SCHOOL
         BALA, DISTRICT BILASPUR AS




         LECTURER IN HISTORY,
         AGED 53 YEARS.
                                                               ....PETITIONER





         (MR. MUNISH DATWALIA,
         ADVOCATE)





         AND

    1.   STATE OF HIMACHAL PRADESH
         THROUGH THE SECRETARY
         (EDUCATION) TO THE GOVT. OF
         HIMACHAL PRADESH, SHIMLA-2.




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                                           2




    2.       THE STATE OF HIMACHAL




                                                                  .
             PRADESH THROUGH THE





             PRINCIPAL SECRETARY (PERSONAL)
             TO THE GOVERNMENT OF
             HIMACHAL PRADESH.





    3.       THE DIRECTOR, HIGHER
             EDUCATION, HIMACHAL PRADESH,
             SHIMLA-1.
                                                                   ....RESPONDENTS





             (MR. VIKAS RATHORE,
             ADDITIONAL ADVOCATE GENERAL)

    Whether approved for reporting?.

              This petition coming on for hearing this day, Hon'ble Mr. Justice

    Sandeep Sharma, passed the following:

                                       ORDER

Learned counsel for the parties are ad-idem that case of the

petitioner is squarely covered by the judgment dated 9.5.2022, passed by

this Court in CWP No. 6443 of 2021 and connected matters, titled Babu

Ram v. State of HP and Ors.

2. Having carefully perused aforesaid judgment, this Court finds

that case of the petitioner is identical to the aforesaid case. Vide aforesaid

judgment, this Court has already dealt with all the points raised in the

instant petition and as such, respondents can be directed to decide the

case of the petitioner in light of the aforesaid judgment rendered by this

court.

3. Consequently, In view of the above, the directions contained in

.

the aforesaid judgment are ordered to be made mutatis mutandis applicable

in the present case for all intents and purposes. Needful, in terms of

aforesaid judgment, shall be done within a period of four weeks from today.

In the aforesaid terms, present petition is disposed of alongwith pending

application(s), if any.

                         r         to                ( Mohammad Rafiq ),
                                                        Chief Justice

                                                     ( Sandeep Sharma ),
                                                            Judge
    19th May, 2022
    manjit