Secondary School vs State Of H.P. And Others As Well As ...
2022 Latest Caselaw 8889 HP

                                1


IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 31st DAY OF OCTOBER, 2022




                                                            .

                            BEFORE

            HON'BLE MR. JUSTICE AJAY MOHAN GOEL





                  CIVIL WRIT PETITION No. 1210 of 2019

     Between:-





     KARAM CHAND, S/O SH. KHUB
     CHAND,     R/O     VILLAGE-
     CHELAG, P.O. JASSAL, TEHSIL
     KARSOG, DISTRICT MANDI,
     H.P., PRESENTLY WORKING

     AS DRAWING MASTER (ART &

     CRAFT)   IN   GOVERNMENT
     MIDDLE    SCHOOL       JAMNU
     UNDER             COMPLEX,
     GOVERNMENT            SENIOR


     SECONDARY           SCHOOL
     TATTAPANI, TEHSIL KARSOG,
     DISTRICT MANDI (H.P.).
                                                   ...PETITIONER




     (BY SHRI ASHOK DOGRA, ADVOCATE)





     AND

1.   STATE OF H.P. THROUGH





     PRINCIPAL      SECRETARY
     (EDUCATION)    TO       THE
     GOVERNMENT OF HIMACHAL
     PRADESH, SHIMLA-171002.

2.   DIRECTOR OF ELEMENTARY
     EDUCATION,      HIMACHAL
     PRADESH, LALPANI, SHIMLA-
     171001.

3.   DEPUTY     DIRECTOR       OF
     ELEMENTARY       EDUCATION,
     MANDI, DISTRICT MANDI, H.P.




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4.     HEADMASTER, GOVERNMENT
       MIDDLE    SCHOOL      JAMMU




                                                                      .
       UNDER               COMPLEX





       GOVERNMENT            SENIOR
       SECONDARY            SCHOOL
       TATTAPANI, TEHSIL KARSOG,
       DISTRICT MANDI, H.P.





5.     PRINCIPAL,     GOVERNMENT
       SENIOR SECONDARY SCHOOL
       TATTAPANI, TEHSIL KARSOG,





       DISTRICT MANDI, H.P.

6.     SCHOOL       MANAGEMENT
       COMMITTEE,    GOVERNMENT
       MIDDLE   SCHOOL     JAMNU

       UNDER             COMPLEX

       GOVERNMENT          SENIOR
       SECONDARY          SCHOOL
       TATTAPANI, TEHSIL KARSOG,
       DISTRICT    MANDI,     H.P.


       THROUGH ITS PRESIDENT.
                                         ....RESPONDENTS
       (SHRI SANJEEV SOOD, ADDITIONAL
       ADVOCATE GENERAL, FOR R-1 TO R-5.




       SHRI PRADEEP K. SHARMA, ADVOCATE,
       FOR R-6)





        Whether approved for reporting? No
________________________________________________________
               This petition coming on for hearing this day, the Court passed the





following:-
                                      JUDGMENT

By way of this writ petition, the petitioner has prayed for issuance

of a direction to the respondents to regularize his services after completion of

7 years service as a Drawing Master and further, Grant-in-Aid be released

in his favour w.e.f. 03.08.2012, with all consequential benefits.

2. As per learned counsel for the petitioner, the relief being prayed

for is squarely covered by judgment dated 26th May, 2022, delivered by the

.

Hon'ble Division Bench of this Court in CWP No. 154 of 2020, titled as Reena

Kumari Vs. State of H.P. and others as well as judgment dated 14th October,

2022, delivered by the Hon'ble Division Bench in CWP No. 7555 of 2021 in

Shri Ranjeet Vs. State of H.P. and another.

3. The claim of the petitioner is opposed by the respondents.

4. In view of the above, this writ petition is disposed of with the

direction that let the case of the petitioner be examined by the respondents,

as prayed for, in the light of the judgments referred to by the learned counsel

the petitioner and appropriate orders be passed thereupon, after giving an

opportunity of being heard to the parties. Miscellaneous applications, if any,

also stand disposed of.

(Ajay Mohan Goel) Judge

October 31, 2022 (bhupender)