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Himachal Pradesh High Court

Robhat 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. 4147 OF 2022


 BETWEEN:

     RAJINDER SON OF SHRI

     NAIN SINGH, RESIDENT OF

     VILLAGE       KHARSHOLI
     (BINDOLI), POST OFFICE
     KOTI BOUNCH, UP TEHSIL


     ROBHAT, TEHSIL SHILLAI,
     DISTRICT       SIRMAUR,
     HIMACHAL PRADESH.




                            ...PETITIONER





    (BY SH. RAJESH KUMAR SHARMA, ADVOCATE)





    AND




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    1. STATE    OF    HIMACHAL
       PRADESH         THROUGH
       SECRETARY (EDUCATION)




                                                    .
       TO 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
       SHIMOLA,      EDUCATION
       BLOCK SHILLAI, DISTRICT





       SIRMAUR,       HIAMCHAL
       PRADESH THROUGH ITS




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                          3




       CHAIRMAN­CUM­SUB
       DIVISIONAL MAGISTRATE,
       SHILLAI.




                                                     .
    6. SHRI KIRPA RAM, SON OF





       SHRI KUMBIYA RAM,
    7. SHRI SUKH RAM SON OF
       SHRI DAJU RAM





       BOTH     RESIDENTS   OF
       VILLAGE BINDOLI, POST
       OFFICE KOTI BOUNCH, UP





       TEHSIL RONHAT, TEHSIL
       SHILLAI,       DISTRICT
       SIRMAUR,      HIMACHAL
       PRADESH.

    8. SMT. SHEELA DEVI WIFE

       OF SHRI SUNDER SINGH,
       RESIDENT OF VILLAGE
       THUNDARI, POST OFFICE
       KOTI BOUNCH, UP TEHSIL



       RONHAT, TEHSIL SHILLAI,
       DISTRICT       SIRMAUR,
       HIMACHAL PRADESH.




                                 ...RESPONDENTS





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





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                                     4




                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, Shimola, 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 be considered for the post of Multi Task Work as he is a handicapped person and belongs to the BPL category. It is submitted that the petitioner has already made a representation (Annexure P­3) to the respondents.

2. In these circumstances, we dispose of the petition by directing respondent No. 5 to decide the representation of the petitioner after hearing the petitioner as well as respondent Nos. 6 to 8.

3. In the event of result are 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 20:03:03 :::CIS