Shastri At Government vs Unknown
2022 Latest Caselaw 9097 HP

       IN   THE    HIGH    COURT OF HIMACHAL             PRADESH,




                                                        .
                              SHIMLA





                ON THE 7th DAY OF NOVEMBER, 2022
                              BEFORE
               HON'BLE MR. JUSTICE AJAY MOHAN GOEL





               CIVIL WRIT PETITION No.2670 of 2021
    Between:

    SHRI RAJNEESH S/O SHRI





    BASU DEV, AGED 31 YEARS,
    R/O VILLAGE BALWAR, PO
    JUKHALA, TEHSIL SADAR,
    DISTRICT  BILASPUR  (HP),

    PRESENTLY   WORKING   AS

    SHASTRI AT GOVERNMENT
    SENIOR SECONDARY SCHOOL
    NAGGAON, DISTRICT SOLAN
    (HP).


                                                      ... PETITIONER.
    (BY MR. PIYUSH, ADVOCATE, VICE MR. ONKAR JAIRATH,
    ADVOCATE)




    AND





    1. STATE OF HIMACHAL
    PRADESH    THROUGH    ITS
    ADDITIONAL         CHIEF





    SECRETARY (EDUCATION) TO
    THE    GOVERNMENT      OF
    HIMACHAL        PRADESH,
    SHIMLA­2.
    2.      DIRECTOR       OF
    ELEMENTARY     EDUCATION
    HIMACHAL        PRADESH,
    SHIMLA­171001.

                                                ....RESPONDENTS.

    (BY MR. SANJEEV SOOD, ADDITIONAL ADVOCATE GENERAL)

    Whether approved for reporting?1




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           This petition coming on for orders this day, the Court passed the




                                                              .
    following:





                       JUDGMENT

CMP No.15197 of 2022

For the reasons stated therein, this application is

allowed and disposed of, as prayed for.

                    r           to
                       CWP No.2670 of 2021

On the request of learned counsel for the parties,

the matter is taken up for final hearing. Learned counsel for the

petitioner submits that the case is squarely covered by the

judgment passed by Hon'ble Coordinate Bench of this Court in

CWP No.2467 of 2015, titled Villam Singh Versus State of HP &

Ors., decided on 07.04.2016 and upheld by Hon'ble Division

Bench of this Court in CMP(M) No.1458 of 2017 in LPA No.53 of

2018, titled State of Himachal Pradesh and others Versus Sh.

Villam Singh, decided on 26.11.2018 as well as CWP No.4876

of 2022, titled Jai Prakash Versus State of Himachal Pradesh &

another, decided on 21.07.2022. Learned Additional Advocate

General denies the same.

2. Be that as it may, this petition is disposed of with

the direction that let the issues raised by the petitioner be

considered by the competent authority in light of the judgment

being relied upon by the petitioner and necessary orders be

passed within a period of eight weeks after hearing the

.

petitioner. Pending miscellaneous applications, if any, stand

disposed of.

(Ajay Mohan Goel) Judge November 07, 2022

(Rishi)