Himachal Pradesh High Court
School Management Committee Gps vs . State on 23 September, 2025
Bench: Vivek Singh Thakur, Sushil Kukreja
School Management Committee GPS vs. State of H.P. & Ors.
CWP No. 15020 of 2025 .
23.09.2025 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Addl. A.G., for the respondents/State.
CWP No. 10520 of 2025 Learned Additional Advocate General prays for further one week's time to file reply. Be filed, as prayed, within one week. r As the matter is related to mandate of Article 21-A of the Constitution and the Right of Children to Free and Compulsory Education Act, 2009, no further opportunity shall be granted to file reply and in failing to file reply, petition may be considered and adjudicated on the basis of the material already on record.
List on 08.10.2025.
CMP No. 22929 of 2025Learned counsel for the petitioner submits that nine (9) students of the village have not been enrolled in any of the school due to closure of the school in their village, therefore, he prays for interim direction. Details of the students have been placed on record as Annexure P-2.
Learned Advocate General prays for one week's time to verify the facts and take appropriate action to perform duties in consonance with the Article 21-A of the Constitution and the Right of Children to Free and Compulsory Education Act, 2009 and the Rules framed thereunder.
::: Downloaded on - 23/09/2025 21:31:39 :::CISList on 08.10.2025, alongwith main petition.
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(Vivek Singh Thakur) Judge (Sushil Kukreja) Judge 23th September, 2025 (sanjeev) ::: Downloaded on - 23/09/2025 21:31:39 :::CIS