Himachal Pradesh High Court
Manoj Verma vs . Union Of India & Ors. on 28 March, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
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Manoj Verma Vs. Union of India & Ors.
CWP No.1408/2022A 28.3.2022 Present: Mr. P.S. Goverdhan, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for respondent No.1.
Mr. Ashok Sharma, Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Yudhbir Singh Thakur, Mr. Bhupinder Thakur, Dy. Advocates General and Mr. Rajat Chauhan, Law Officer, for respondents No.2, 4 to 7.
Mr. K.D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.3.
Learned Additional Advocate General has placed on record instructions dated March, 2022, relevant portion thereof reads as under :
"In this regard, it is submitted that as per the information received from the concerned quarter the GPS Salogra was dismantled by NHAI for constructing of road/four lane. The school was dismantled in the year 2018 and the Principal GSSS Salogra was directed to provide accommodation for primary classes. Two rooms were provided on 31.8.2018 for seating arrangement for student till the permanent arrangement was made for the said school. The school remained closed for two years due to pendamic COVID-19 and now the school has been reopened in March 2022. One another room has been provided and now the primary school is in possession of three rooms.
It is further submitted that the land has been identified for the construction of Primary School and the NOC was sought from the offices of HPPWD, IPH, Forest and HPSEBL etc. It is further submitted that IPH and PWD departments have issued the NOC in favour of Education Department but NOC is awaited from other departments.
It is pertinent to mention here that as soon as the paperwork is finished the department will take steps to construct the building for Primary School immediately.":: 2 :: ::: Downloaded on - 28/03/2022 20:13:44 :::CIS
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Confronted with this, learned counsel for the petitioner prays for and is granted one week's time to obtain instructions from his client. List on 4th April, 2022.
( Tarlok Singh
Chauhan)
Judge
r ( Sandeep Sharma )
Judge
28th March, 2022
(CS)
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