Tek Singh Son Of Shri Keshav vs The State Of Himachal on 18 July, 2022

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Himachal Pradesh High Court

Tek Singh Son Of Shri Keshav vs The State Of Himachal on 18 July, 2022

Bench: Vivek Singh Thakur

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                 ON THE 18th DAY OF JULY, 2021
                            BEFORE




                                                       .
            HON'BLE MR. JUSTICE VIVEK SINGH THAKUR





              CIVIL WRIT PETITION NO. 2937 OF 2021
Between:-





    TEK SINGH SON OF SHRI KESHAV
    RAM,     RESIDENT   OF   VILLAGE
    BHANOL, POST OFFICE CHURAG,





    TEHSIL KARSOG, DISTRICT MANDI
    HIMACHAL PRADESH, PRESENTLY
    WORKING AS LECTURER HISTORY IN
    GOVERNMENT SENIOR SECONDARY
    SCHOOL, PANGNA, TEHSIL KARSOG,

    DISTRICT      MANDI    HIMACHAL                       ...PETITIONER

    PRADESH
    (BY SH. CHANDER NARAYANA SINGH ADVOCATE)

    AND



1 STATE OF HIMACHAL PRADESH
  THROUGH SECRETARY (EDUCATION)
  TO THE GOVERNMENT OF HIMACHAL




  PRADESH, SHIMLA





2 DIRECTOR, HIGHER EDUCATION TO
  THE GOVT. OF HIMACHAL PRADESH,
  SHIMLA





3 DEPUTY     DIRECTOR,      HIGHER
  EDUCATION, MANDI, DISTRICT MANDI                       RESPONDENTS
  HIMACHAL PRADESH
    (BY SH.RAJU RAM RAHI, DEPUTY ADVOCATE GENERAL)




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                                CWP No. 2937 of 2021 with connected matters




              CIVIL WRIT PETITION NO. 2938 OF 2021
Between:-




                                                         .
    HARI DASS VERMA, SON OF SHRI





    KESHAV RAM, RESIDENT OF VILLAGE
    BHANOL POST OFFICE CHURAG,
    TEHSIL KARSOG, DISTRICT MANDI
    HIMACHAL PRADESH, PRESENTLY





    WORKING AS LECTURER POLITICAL
    SCIENCE IN GOVERNMENT SENIOR
    SECONDARY     SCHOOL,  PANGNA,
    TEHSIL KARSOG, DISTRICT MANDI                           ...PETITIONER





    HIMACHAL PRADESH
    (BY SH. CHANDER NARAYANA SINGH, ADVOCATE)

    AND

1 STATE OF HIMACHAL PRADESH

  THROUGH SECRETARY (EDUCATION)
  TO THE GOVERNMENT OF HIMACHAL
  PRADESH, SHIMLA

2 DIRECTOR, HIGHER EDUCATION TO



  THE GOVT. OF HIMACHAL PRADESH,
  SHIMLA




3 DEPUTY     DIRECTOR,      HIGHER
  EDUCATION, MANDI, DISTRICT MANDI                         RESPONDENTS
  HIMACHAL PRADESH





    (BY SH. RAJU RAM RAHI, DEPUTY ADVOCATE GENERAL)





              CIVIL WRIT PETITION NO. 2940 OF 2021
Between:-

    LAL CHAND, SON OF SHRI MOTI RAM,
    RESIDENT OF VILLAGE TAKROL,
    POST OFFICE KUNHOO, TEHSIL
    KARSOG,      DISTRICT     MANDI
    HIMACHAL PRADESH, PRESENTLY
    WORKING AS DPE IN GOVERNMENT
    SENIOR   SECONDARY      SCHOOL,




                                        ::: Downloaded on - 19/07/2022 20:02:18 :::CIS
                                    CWP No. 2937 of 2021 with connected matters



    CHURAG, TEHSIL KARSOG, DISTRICT
    MANDI HIMACHAL PRADESH                                      ...PETITIONER

    (BY SH. CHANDER NARAYANA SINGH, ADVOCATE)




                                                             .
    AND





1 STATE OF HIMACHAL PRADESH
  THROUGH SECRETARY (EDUCATION)
  TO THE GOVERNMENT OF HIMACHAL





  PRADESH, SHIMLA

2 DIRECTOR, HIGHER EDUCATION TO
  THE GOVT. OF HIMACHAL PRADESH,





  SHIMLA

3 DEPUTY     DIRECTOR,            HIGHER
  EDUCATION,    MANDI           KANGRA,                        RESPONDENTS
  DISTRICT    MANDI            HIMACHAL

  PRADESH

    (BY SH. RAJU RAM RAHI, DEPUTY ADVOCATE GENERAL)


    Whether approved for reporting?



             These petitions coming on for orders this day, the Court




delivered the following:
                           JUDGMENT

These petitions being identical in nature, involving identical questions of facts and law, are being decided by this common judgment.

2 Learned counsel for petitioner(s) submits that these cases are squarely covered by judgment passed by learned Single Judge in CWP No. 1853 of 2009, titled as Arpana Bali vs. The State of Himachal ::: Downloaded on - 19/07/2022 20:02:18 :::CIS CWP No. 2937 of 2021 with connected matters Pradesh and others, decided on 10.4.2013, which has attained finality and stands implemented.

3 Learned counsel for petitioner(s) further submits that .

petitioner(s) would be satisfied in case an order, as has been passed by a Division Bench of this High Court on 5.8.2021 in CWP No. 2528 of 2021, titled Ravinder Kumar vs. State of HP and others, is also passed in present case.


4               Learned    Deputy

                                    toAdvocate       General

respondents have no objection for considering and deciding the case of r submits that petitioner(s) in terms of aforesaid order.

5 Accordingly, present petitions are disposed of with direction to respondents to consider and decide the case of petitioner(s) in view of aforesaid decision in Arpana Bali's case and in case, the same is found to be covered, then similar benefits be extended to petitioner(s), as was granted to petitioner in CWP No. 1853 of 2009. Needful be done on or before 31st October, 2022.

Pending miscellaneous application(s), if any, also stand disposed of.

(Vivek Singh Thakur), th 18 July, 2022 Judge.

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