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Himachal Pradesh High Court

Som Krishan vs . State Of H.P. & Ors. on 7 January, 2026

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Som Krishan vs. State of H.P. & Ors.

CWP No.6967 of 2025 .

07.01.2026 Present : Mr. Naresh Sharma, Advocate, for the petitioner.

Mr. J.S. Guleria, Deputy Advocate General, for respondents No.1 & 2-State.

Mr. Chander Shekhar Thakur, Advocate, for respondent No.3.

of Mr. L.S. Mehta, Advocate, for newly impleaded respondent No.4.

CMP No.1129 of 2026 rt This application has been filed for impleading Himachal Pradesh Rajya Chayan Aayog, Hamirpur, through its Secretary, especially keeping in view the issuance of Advertisement No.06/2025, whereby Himachal Pradesh Rajya Chayan Aayog, Hamirpur, is undertaking the process of recruitment on behalf of the respondents.

No objection has been communicated for allowing the application.

Accordingly, Himachal Pradesh Rajya Chayan Aayog, Hamirpur, through its Secretary, is arrayed as respondent No.4 and application stands disposed of.

Necessary correction be carried out in the memo of parties. Amended memo of parties be taken on record.

CWP No.6967 of 2025

Notice. Mr. L.S. Mehta, Advocate, appears, waives and accepts notice on behalf of respondent No.4 and seeks time to have instructions in the matter.

List for consideration on 09.04.2026.

::: Downloaded on - 07/01/2026 20:44:57 :::CIS CMP No.8953 of 2025

Learned counsel for the petitioner submits that petitioner .

is having requisite qualification to the posts of Special Educator (Pre-Primary to Class-V) and Special Educator (Class VI to Class XII), and he has also qualified Teachers Eligibility Test ('TET') for the aforesaid posts, however, for absence of incorporation of of certain eligibility as provided by the Union of India-NCTE, petitioner would not be allowed by the respondents to submit his applications rt in response to Advertisement No.06/2025 dated 28.11.2025, wherein last date for submission of application is 08.01.2026.

It has been further submitted that earlier also vide order dated 30.04.2025 passed in CMP No.8953 of 2025 in CWP No.6967 of 2025, in the similar circumstances, the petitioner was permitted to submit his applications for the posts of Special Educator (Pre-Primary to Class-V) and Special Educator (Class VI to Class XII) provisionally for appearing in the Teachers Eligibility Test for the aforesaid posts. In the same circumstances, petitioner shall be permitted to submit his applications for the posts of Special Educator (Pre-Primary to Class-V) and Special Educator (Class VI to Class XII) provisionally for appearing in the Teachers Eligibility Test for the posts of Special Educator (Pre-Primary to Class-V) and Special Educator (Class VI to Class XII).

In view of above submission, without going into the merits, respondents, especially No.4-Himachal Pradesh Rajya Chayan Aayog, Hamirpur, is directed to allow the petitioner to ::: Downloaded on - 07/01/2026 20:44:57 :::CIS submit his applications for the posts of Special Educator (Pre-

Primary to Class-V) and Special Educator (Class VI to Class XII), .

subject to final outcome of the petition with rider that the petitioner must fulfil the other eligibility conditions, however, result thereof shall not be declared without leave of the Court.

of Petitioner is permitted to produce copy of this order downloaded from website of this High Court before Himachal Pradesh Rajya Chayan Aayog, Hamirpur, for compliance of this rt order.

This application is disposed of in above terms.

(Vivek Singh Thakur) Judge (Romesh Verma) Judge 7th January, 2026 (Pardeep) ::: Downloaded on - 07/01/2026 20:44:57 :::CIS