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         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                     ON THE 25th DAY OF MAY, 2022
                               BEFORE
                     HON'BLE MS. JUSTICE SABINA




                                                              .
                        ACTING CHIEF JUSTICE





                                  &
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                 CIVIL WRIT PETITION No. 943 OF 2022
    Between:-
    JITENDER SINGH, S/O SH. NARAIN SINGH,
    RESIDENT OF VILLAGE KOT, P.O. CHHATRI,





    TEHSIL THUNAG, DISTRICT MANDI, H.P.

                                                           ....PETITIONER

         (BY SH. HEMANT KUMAR THAKUR, ADVOCATE)

         AND


    1.   STATE OF H.P. THROUGH PRINCIPAL
         SECRETARY (EDUCATION) TO THE
         GOVERNMENT OF H.P., SHIMLA-2.


    2.   THE DIRECTOR OF HIGHER EDUCATION,
         GOVERNMENT OF H.P., SHIMLA-1.

    3.   THE DEPUTY DIRECTOR OF HIGHER




         EDUCATION, MANDI, DISTRICT MANDI,
         H.P.
                                                         ..RESPONDENTS





         (MR. KUNAL THAKUR, DEPUTY ADVOCATE GENERAL)
    ____________________________________________________________





         This petition coming on for orders this day, Hon'ble Ms.

    Justice Sabina, passed the following:-

                ORDER

Learned counsel for the petitioner states that the

issue in question is squarely covered by the judgment

rendered in CWP No. 1853 of 2009-D, titled as Arpana Bali

vs. The State of Himachal Pradesh and others, decided on

10th April, 2013 and the said judgment, in turn, stands

implemented by the respondents. This is a matter, which is

required to be considered by the employer.

.

2. Accordingly, the present petition is disposed of

with a direction to respondent No.2 to consider and decide

the case of the petitioner in light of the averments made in

this petition and, more particularly, the judgment rendered in

Arpana Bali's case, which stands implemented. Needful be

done within four weeks and in case the petitioner is similarly

situated to Arpana Bali's case, then consequential action be

taken within two weeks.

3. The petition stands disposed of in the aforesaid

terms, so also the pending application(s), if any.

                                                    (Sabina)





                                              Acting Chief Justice





                                                  (Satyen Vaidya)
    25th May, 2022                                    Judge
         (kck)