Sarwan Kumar vs State Of Hp & Others And Another
2022 Latest Caselaw 8980 HP

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     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                 ON THE 1st DAY OF NOVEMBER, 2022
                              BEFORE




                                                         .

                     HON'BLE MS. JUSTICE SABINA
                                 &
                HON'BLE MR. JUSTICE SUSHIL KUKREJA





             CIVIL WRIT PETITION ORIGINAL APPLICATION)
                            No.4364 of 2020

         Between:-



                     TEHSIL

         DISTT. BILASPUR, H.P.

         SARWAN KUMAR, S/O SH. SANT
         RAM, R/O VILLAGE BHOLI, P.O.
         JUKHALA,              SADAR,

                                                      ....PETITIONERS
          (BY MR. AJAY KUMAR DHIMAN,
          ADVOCATE)
          AND



    1.   STATE OF HP THROUGH ITS
         PRINCIPAL          SECRETARY




         (EDUCATION) TO THE GOVT. OF
         H.P. SHIMLA-2.





    2.   THE PRINCIPAL SECRETARY
         (FINANCE) TO THE GOVT. OF
         H.P. SHIMLA-2.





    3.   DIRECTOR       OF     HIGHER
         EDUCATION LAL PANI, SHIMLA,
         DISTT SHIMLA.
    4.   DY.     DIRECTOR      HIGHER
         EDUCATION      BILASPUR   AT
         BILASPUR, H.P.
    5.   BLOCK EDUCATION OFFICER,
         JHANDUTTA, DISTT. BILASPUR,
         H.P.
                                                   ....RESPONDENTS
          (BY MR. ASHWANI SHARMA,
          ADDITIONAL ADVOCATE GENERAL)




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                   This petition coming on for admission this day, Hon'ble

    Ms. Justice Sabina, passed the following:




                                                                    .
                                ORDER

Learned counsel for the petitioner submits that the

controversy raised in this matter is squarely covered by the judgment

dated 22nd February, 2022, passed by Full Bench of this Court in CWP

No.2711 of 2017, titled Baldev Vs. State of HP & others and another

connected matter.

2. to Learned Additional Advocate General has failed to

controvert the submission made by learned counsel for the petitioner.

3. Accordingly, the writ petition is disposed of by directing the

respondents to examine the case of the petitioner and pass

appropriate orders in the light of the judgment in Baldev's case supra,

within a period of four weeks from the receipt of copy of the order of

this Court.

Pending miscellaneous application(s), if any, also stand

disposed of.

(Sabina) Judge

(Sushil Kukreja) Judge November 01, 2022 (VH)