Himachal Pradesh High Court
Manoj Kumar Son Of Sh. Sanghi vs State Of Himachal Pradesh And Others ... on 23 September, 2021
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 23rd DAY OF SEPTEMBER, 2021
.
BEFORE
HON'BLE MR. JUSTICE SURESHWAR THAKUR
CIVIL WRIT PETITION (ORIGINAL APPLICATION) NO. 2728 of 2020
Between:-
1. MANOJ KUMAR SON OF SH. SANGHI
RAM, R/O VILLAGE AND POST OFFICE
KATHGARH, TEHSIL INDORA, DISTRICT
KANGRA, H.P. PRESENTLY WORKING AS
TGT (NON-MEDICAL) IN GOVT. MIDDLE
SCHOOL ANDROON, DAMTAL, UNDER
COMPLEX GOVT. SR. SEC. SCHOOL
MOHATLI, DISTRICT KANGRA, H.P.
2. SH. SANJEEV KUMAR SON OF SH.
PREM KUMAR, R/O VILLAGE SIRAT, P.O
MOHATLI, TEHSIL INDORA, DISTRICT
KANGRA, H.P. PRESENTLY WORKING AS
TGT (NON-MEDICAL) IN GOVT.
SEC.SCHOOL MOHATLI, DISTRICT
KANGRA, H.P.
3. SH. SACHINDER KUMAR SON OF SH.
BASHI RAM, R/O VILLAGE ANUHI, P.O
KOTAL, TEHSIL JAWALI, DISTRICT
KANGRA, H.P. PRESENTLY WORKING AS
TGT (ARTS) IN GOVT. SR. SEC. SCHOOL
MOHATLI, DISTRICT KANGRA, H.P.
4. MS. VEENA KUMARI W/O SH.
SURINDER KUMAR R/O VILLAGE AND P.O
KATGARH, TEHSIL INDORA, DISTRICT
KANGRA, H.P. PRESENTLY WORKING AS
TGT (ARTS) IN GOVT. SR. SEC. SCHOOL
MOHTALI, DISTRICT KANGRA, H.P.
5. ANAMIKA PATHANIA D/O SH. SHAKTI
CHAND PATHANIA, TEHSIL BHATIYAT,
DISTRICT CHAMBA, H.P. PRESENTLY
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WORKING AS TGT (NON MEDICAL) GOVT.
SR. SEC. SCHOOL DAKHULARA, DISTRICT
.
KANGRA, H.P.
6. SUMAN SHARMA D/O SH. RIKHI RAM,
R/O VILLAGE LINGHWIN, P.O DHANET,
TEHSIL AND DISTRICT HAMIRPUR, H.P
PRESENTLY WORKING AS TGT (NON-
MEDICAL) GOVT. MIDDLE SCHOOL
DAMTAL DHAM, UNDER COMPLEX GOVT.
SR. SEC. SCHOOL, MOHATLI, DISTRICT
KANGRA, H.P.
7. SH. SURINDER SINGH SON OF SH.
NARAIN DASS, R/O VILLAGE AND P.O
SALOL, TEHSIL AND DISTRICT KANGRA,
H.P. PRESENTLY WORKING AS TGT (NON-
MEDICAL) GOVT. HIGH SCHOOL GAGWAL,
DISTRICT KANGRA, H.P.
8. MEENA KUMAR W/O SH. RAJIV KUMAR,
R./O VILLAGE AND P.O SURAJPUR
UPARLA, TEHSIL INDORA, DISTRICT
KANGRA, H.P. PRESENTLY WORKING AS
TGT (MEDICAL) IN GOVT. SR. SEC
SCHOOL DAHKULARA, DISTRICT
KANGRA, H.P.
9. MS. SUMAN LATA SHARMA D/O SH.
PURSOTTAM CHAND SHARMA, R/O
VILLAGE BAGLI, TEHSIL DHARAMSHALA,
DISTRICT KANGRA, H.P. PRESENTLY
WORKING AS TGT (MEDICAL) IN GOVT.
HIGH SCHOOL GAGWAL, DISTRICT
KANGRA, H.P.
........ PETITIONERS.
(BY SH. RAMAKANT SHARMA, ADVOCATE)
AND
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1. STATE OF H.P
THROUGH PRINCIPAL SECRETARY
.
(EDUCATION) TO THE GOVT. OF
HIMACHAL PRADESH SHIMLA-2.
2. DIRECTOR OF ELEMENTARY
EDUCATION SHIMLA 171001.
.....RESPONDENTS
( BY. SH. ASHWANI SHARMA &
SH. NARENDER GULERIA, ADDL. A.GS
WITH MR. VIKRANT CHANDEL
DY.A.G) r
This petition coming on for order this day, the Court passed the following:-
ORDER
Learned Counsel appearing for the petitioners states that the issue in question is squarely covered by the judgment of this Court rendered in CWP No. 7602 of 2010-I titled Om Parkash vs. State of Himachal Pradesh and others decided on 2.5.2012 upheld in LPA No. 54 of 2013, titled State of HP and others vs. Om Prakash and other connected matters, decided on 4.10.2019. His statement is taken on record. This is a matter to be considered by the respondents.
2. In view of above, the petition is accordingly disposed of, with a direction to the respondents to consider and decide the case ::: Downloaded on - 31/01/2022 23:06:49 :::CIS 4 of the petitioners in light of the aforesaid decisions, by passing a .
speaking order, within a period of eight weeks from today and in case the petitioners are found to be similar to that of in Om Parkash case (supra), then same and similar benefits alongwith all consequential benefits, if any, be granted to them within a period of four weeks, thereafter. In case the writ petitioners are still aggrieved, they are permitted to re-motion this Court, by filing a fresh petition.
All pending applications also stand disposed of.
23rd September, 2021 (Sureshwar Thakur),
(priti) Judge.
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