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Himachal Pradesh High Court

Vikram Singh Son Of Shri vs State Of Himachal on 28 June, 2022

Bench: Amjad Ahtesham Sayed, Tarlok Singh Chauhan

                          1




 IN THE HIGH COURT OF HIMACHAL PRADESH AT
                              SHIMLA




                                                     .
          ON THE   28th   DAY OF JUNE, 2022





                      BEFORE
HON'BLE MR. JUSTICE A.A. SAYED, CHIEF JUSTICE





                          &
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





          CIVIL WRIT PETITION NO. 4146 OF 2022


BETWEEN:


     VIKRAM SINGH SON OF SHRI
     KEDAR SINGH, RESIDENT OF
     VILLAGE AJRAULI, TEHSIL
     RONHAT, DISTRICT SIRMAUR,



     HIMACHAL PRADESH.

                                    ...PETITIONER






    (BY SH. RAJESH KUMAR SHARMA, ADVOCATE)

    AND





    1. STATE   OF     HIMACHAL
       PRADESH        THROUGH
       SECRETARY (EDUCATION) TO




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                         2




       THE     GOVERNMENT        OF
       HIMACHAL           PRADESH,
       SHIMLA­2




                                                   .
    2. DIRECTOR,        ELEMENTARY





       EDUCATION,           HIMACHAL
       PRADESH, SHIMLA­1.
    3. DEPUTY      DIRECTOR        OF





       ELEMENTARY         EDUCATION,
       SIRMAUR AT NAHAN, DISTRICT
       SIRMAUR,             HIMACHAL





       PRADESH.
    4. BLOCK            ELEMENTARY
       EDUCATION OFFICER, SHILLAI,
       DISTRICT SIRMAUR, HIMACHAL

       PRADESH.

    5. SELECTION COMMITTEE FOR
       THE POST OF PART TIME
       MULTI    TASK   WORKER       IN
       GOVERNMENT            PRIMARY



       SCHOOL AJRAULI, EDUCATION
       BLOCK     SHILLAI,    DISTRICT
       SIRMAUR, HIMACHAL PRADESH




       THROUGH ITS CHAIRMAN­CUM­





       SUB DIVISIONAL MAGISTRATE,
       SHILLAI.
                                    ...RESPONDENTS





    (BY SH. ADARSH K. SHARMA, ADDITIONAL
    ADVOCATE GENERAL FOR RESPONDENTS­STATE)




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                This petition coming on for orders this day,




                                                                 .
    Hon'ble Mr. Justice A.A. Sayed passed the following:





                            ORDER

The petitioner, who is seeking appointment on the post of Multi Task Worker in Government Primary School, Ajrauli, Education Block Shillai, District Sirmaur, is aggrieved by the marks allotted to him in the Scheme titled as "Part Time Multi Task Worker Policy, 2020". The case of the petitioner is that he is entitled to eight (8) marks as he has donated land for the construction of the School. It is submitted that the petitioner has already made a representation (Annexure P­5) to the respondents.

2. In these circumstances, we dispose of the petition by directing respondent No. 5 to decide the representation of the petitioner expeditiously after hearing him.

3. In the event the result is not already declared, the same shall not be declared until the representation is decided.

Pending application(s), if any, shall stand disposed of.

.

(A. A. Sayed) Chief Justice (Tarlok Singh Chauhan) Judge June 28, 2022 Kalpana/Sanjeev ::: Downloaded on - 29/06/2022 20:03:10 :::CIS