Himachal Pradesh High Court
Maan Singh vs State Of Himachal Pradesh And Others on 13 February, 2020
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 695 of 2020 .
Date of decision: 13.2.2020
Maan Singh. ...Petitioner
Versus
State of Himachal Pradesh and others ...Respondents
Coram
The Hon'ble Mr. Justice Vivek Singh Thakur, Vacation Judge.
Whether approved for reporting?1 For the Petitioner: r Mr. Pawanish Kumar Shukla, Advocate.
For the Respondents: Mr.Dinesh Thakur and Mr.Sumesh Raj, Additional Advocate Generals, with Mr.Raju Ram Rahi, Deputy Advocate General, for respondents.
Vivek Singh Thakur Vacation Judge (Oral).
CMP No. 2008 of 2020Allowed and disposed of.
CWP No. 695 of 2020 and CMP No. 2009 of 2020
1. This petition has been filed by the petitioner seeking direction to respondents to decide his representation dated 19.12.2019 Annexure P-3 (P-3/T, typed copy), in accordance with law, wherein he has submitted that he is going to complete his normal tenure on 8.1.2020 and his old aged mother suffering from psychiatric disorder, needs his attendance, as evident from the certificate issued by the concerned Medical Officer, attached with the representation and further that the petitioner is discharging his duty as JBT at a distance of 120 Kilometers from his native village despite the fact that he is only male member to take care of his mother. The petitioner has also mentioned the vacancies in the schools, i.e. GPS Ghori, Gopalpur-II at Bhambla, Whether the reporters of the local papers may be allowed to see the Judgment? Yes ::: Downloaded on - 13/02/2020 20:24:00 :::HCHP 2 District Mandi, GPS Sulpur (vacancy arisen on 31.1.2020), GPS Kasmali (to be vacated on 31.4.2020) and GPS Dal Alsogi (to be vacated on 29.2.2020). Petitioner has also placed on record copy of family register .
of the Panchayat, wherein his mother has been reflected as member of his family.
2. In the aforesaid facts and circumstances, learned counsel for the petitioner has submitted that petitioner shall be satisfied, if direction is issued to the respondents to decide his representation considering the vacant posts indicated by him, available for his posting, in time bound manner, in accordance with law.
3. Considering the plea taken in the petition, documents attached with the petition and also submissions made by learned counsel for the petitioner, this petition is disposed of with direction to respondents, particularly to respondents No. 2 and 3 to take all necessary steps to decide representation of the petitioner submitted by him to respondent No. 3 Deputy Director , Elementary Education, Mandi on or before 31st March, 2020, with liberty to the petitioner to assail the order passed by respondents, if he is aggrieved by the same, in appropriate forum. Pending consideration the representation of the petitioner, posts reflected in the representation shall not be filled in.
The petition stands disposed of, along with pending application(s), if any.
Copy Dasti.
(Vivek Singh Thakur), Vacation Judge 13th February, 2020 (Keshav/Uttam) ::: Downloaded on - 13/02/2020 20:24:00 :::HCHP