Narinder Kumar vs H. P. Board Of School Education & ...
2023 Latest Caselaw 5934 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                  CWP No. 1389 of 2023




                                                                                   .
                                                  Decided on: 23.03.2023





    Narinder Kumar                                                           ...Petitioner
                                         Versus





    H. P. Board of School Education & Another                                ...Respondents


    Coram:





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Sushil Kukreja, Judge.
    Whether approved for reporting? 1 No.

    For the Petitioner :                   Mr. Onkar Jairath, Advocate.

    For the Respondents : Mr. V.B. Verma, Advocate.


    Tarlok Singh Chauhan, Judge (Oral)

The instant petition has been filed for the grant of

following substantive reliefs:-

A. That Your Lordships may graciously be pleased to issue the writ in the nature of certiorari quashing and setting

aside the impugned office order dated 14.03.2023 contained in Annexure P-3 B. That Your Lordships may further graciously be pleased to issue the writ in the nature of mandamus directing the respondents to allow the petitioner to work at BDIGC, Una, District Una, (HP).

2. Learned counsel for the petitioner states that his

client would content, in case, respondent No. 1 is directed to

Whether reporters of the local papers may be allowed to see the judgment? yes

consider the case of the petitioner sympathetically taking into

consideration his medical condition and accommodate him

.

against a vacant post at Amb.

3. In the given facts and circumstances of the case, the

prayer made by the petitioner appears to be genuine.

Accordingly, the instant petition is disposed of with a direction to

respondent No. 1 to treat the instant petition as representation

on behalf of the petitioner and consider and decide the same

sympathetically. Till such time, status quo be maintained.

Pending application(s), if any, also stands disposed

of.

                                                  (Tarlok Singh Chauhan)
                                                            Judge





                                                      (Sushil Kukreja)
    23rd March, 2023                                      Judge
          (sanjeev)