Himachal Pradesh High Court
Kamlesh Thakur vs State Of H.P. & Another on 14 November, 2018
Bench: Surya Kant, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 2610 of 2018 a/w
.
CWP No. 2611 of 2018
Date of decision: 14.11.2018
___________________________________________________
1. CWP No. 2610 of 2018
Kamlesh Thakur .....Petitioner
Versus
State of H.P. & another ...Respondent
____________________________________________________
2. CWP No. 2611 of 2018
Naveen Thakur .....Petitioner
Versus
State of H.P.& another ...Respondents
Coram:
The Hon'ble Mr. Justice Surya Kant, Chief Justice
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________
For the petitioner(s) : Mr. Ashok Kumar, Advocate.
For the respondents: Mr. Neel Kamal Sharma, Advocate, for
the University.
Mr. Ashok Sharma, Advocate General
with M/s J.K. Verma, Ranjan Sharma,
Adarsh Sharma, Nand Lal Thakur and
Ashwani Sharma, Additional Advocate
Generals, for the State.
Surya Kant, Chief Justice (Oral)
On the oral prayer made by Mr. Neel Kamal Sharma, learned Counsel for the University, the next date of 1 Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 14/11/2018 23:00:02 :::HCHP -2-hearing in these cases is preponed. The Registry is directed to list these cases on Board today itself.
.
2. Learned Counsel for the Respondent-University, on instructions, states that the petitioners shall be offered admission in an Institute(s) where a vacant seat(s) is/are available, whether in Government Quota or Management Quota. The needful shall be done within one week.
3. Since the petitioners do not fulfill subject combination, as prescribed for appointment to the post of TGT under the Recruitment Rules of the State Government, their admission to the course(s) shall not be construed as a declaration of their eligibility for such appointment. With a view to avoid such like litigation in future, the University would be well advised to suitably modify its Regulations to bring the same inconformity with the State Government Rules.
4. In view of the above, the writ petitions stand disposed of alongwith pending application(s), if any.
Copy dasti.
(Surya Kant) Chief Justice.
November 14, 2018 (Ajay Mohan Goel)
(hemlata) Judge.
::: Downloaded on - 14/11/2018 23:00:02 :::HCHP