Himachal Pradesh High Court
Center School Gahar vs State Of Himachal on 22 December, 2021
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
.
ON THE 22nd DAY OF DECEMBER, 2021
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA
CIVIL WRIT PETITION NO. 8088 OF 2021
Between:-
R/O VILLAGE AND POST OFFICE
HATWAR, TEHSIL
r to
NIKKU RAM SON OF SH. HARI SINGH,
GHUMARWIN,
DISTRICT BILASPUR, H.P. PRESENTLY
POSTED AS JBT IN GOVT. PRIMAY
CENTER SCHOOL GAHAR, EDUCATION
BLOCK GHUMARWIN-1 DISTRICT
BILASPUR, H.P.
........ PETITIONER.
( BY MR. NEEL KAMAL SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL
PRADESH, THROUGH SECRETARY
EDUCATION TO THE GOVERNMENT
OF HIMACHAL PRADESH, SHIMLA-2.
2. DIRECTOR, ELEMETNARY
EDUCATION HIMACHAL PRADESH,
SHIMLA-1.
3. DEPUTY DIRECTOR,
ELEMENTARY EDUCATION,
BILASPUR, DISTRICT BILASPUR,
H.P.
(BY. MR. ASHOK SHARMA,
ADVOCATE GENERAL WITH MR.
RAJINDER DOGRA, SR.
ADDITIONAL ADVOCATE
GENERAL, MR. SHIV PAL
::: Downloaded on - 31/01/2022 23:28:34 :::CIS
2
MANHANS AND MR. HEMANSHU
.
MISRA, ADDITIONAL ADVOCATE
GENERALS, FOR RESPONDENTS-
STATE.)
.....RESPONDENTS
This petition coming on for order this day, Hon'ble Mr. Justice Tarlok singh
Chauhan, passed the following:-
ORDER
The prayer made in this petition is absolutely innocuous to the effect that respondents be directed to decide the representation of the petitioner dated 28.9.2021 contained in Annexure P-11. Accordingly, we deem it appropriate to dispose of this petition by directing respondent No.2, to consider and decide representation of the petitioner, in accordance with law, after affording him an opportunity of hearing.
Needless to say that decision so passed shall be a speaking order. Entire exercise be completed within four weeks.
All pending applications stand disposed of accordingly.
Copy dasti.
( Tarlok Singh Chauhan), Judge.
22nd December, 2021 (Chander Bhusan Barowalia),
(priti) Judge.
::: Downloaded on - 31/01/2022 23:28:34 :::CIS