Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Himachal Pradesh High Court

Prabhu Dayal vs State Of H.P. Through on 14 July, 2022

Bench: Amjad Ahtesham Sayed, Satyen Vaidya

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA ON THE 14th DAY OF JULY, 2022 .

BEFORE HON'BLE MR. JUSTICE A.A. SAYED, CHIEF JUSTICE & HON'BLE MR. JUSTICE SATYEN VAIDYA Between:

r to CIVIL WRIT PETITION No. 4633 of 2022 PRABHU DAYAL, AGED 57 YEARS, S/O SH. GUR DASS RAM, VILLAGE HARWANI, POST OFFICE UPPER BEHLI, TEHSIL SUNDER NAGAR, DISTRICT MANDI (H.P.) ...PETITIONER (BY MR. RAKESH KUMAR CHAUDHARY, ADVOCATE) AND

1. STATE OF H.P. THROUGH ITS PRINCIPAL SECRETARY (EDUCATION) TO THE GOVT. OF H.P.

2. THE DIRECTOR, DIRECTORATE OF HIGHER EDUCATION, LALPANI SCHOOL ROAD, ::: Downloaded on - 14/07/2022 20:03:50 :::CIS 2 SHIMLA (H.P.)

3. DEPUTY DIRECTOR, .

HIGHER EDUCATION MANDI, DISTRICT MANDI (H.P.) ...RESPONDENTS (BY MR. ADARSH K. SHARMA, ADDITIONAL ADVOCATE GENERAL) This Civil Writ Petition coming on for admission this day, Hon'ble Mr. Justice A.A. Sayed, passed the following:

r ORDER The petition has been filed by the petitioner seeking the following relief:

(i) Writ of mandamus may kindly be issued directing the respondents to consider the case of the petitioner in view of the above mentioned facts and circumstances and the petitioner may kindly be adjusted against the vacant post at Govt. High School Bari, Tehsil Sunder Nagar, District Mandi (H.P.) of school, i.e. preferably to the station as mentioned in Para 5 of the Writ Petition hereinabove, more specifically after giving due and sympathetical consideration to the adverse circumstances and endangered situation to life and personal hardship of the petitioner."

2. The petitioner has made a representation dated 9 th July, 2022 (Annexure P-4) to respondent No. 2-Director, Directorate of Higher Education, Lalpani School Road, Shimla. The learned ::: Downloaded on - 14/07/2022 20:03:50 :::CIS 3 counsel for the petitioner states that the petitioner would be satisfied if the said representation is decided.

.

3. In the circumstances, we dispose of the petition by directing respondent No. 2-Director, Directorate of Higher Education, Lalpani School Road, Shimla, to decide the representation of the petitioner. The representation shall be decided not later than 31st August, 2022.

4. Pending miscellaneous applications, if any, also to stand disposed of.

( A.A. Sayed ) Chief Justice ( Satyen Vaidya ) Judge July 14, 2022 ( rajni ) ::: Downloaded on - 14/07/2022 20:03:50 :::CIS