Himachal Pradesh High Court
Sh. Deepak Gupta vs State Of Himachal Pradesh on 22 October, 2021
Bench: Sureshwar Thakur, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
.
ON THE 22nd DAY OF OCTOBER, 2021
BEFORE
HON'BLE MR. JUSTICE SURESHWAR THAKUR
&
HON'BLE MR. JUSTICE SANDEEP SHARMA
CIVIL WRIT PETITION NO. 5950 OF 2020
Between:-
CHAND GUPTA, R/O
SH. DEEPAK GUPTA, SON OF SH. GIAN
SUNRAYS
BUILDING, KACHIGHATI, SHIMLA-5,
TEHSIL AND DISTRICT SHIMLA. H.P.
........ PETITIONER.
( BY MR. G.C GUPTA, SR. ADVOCATE
WITH MS. MEERA DEVI, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH THE SECRETARY
(EDUCATION), TO THE
GOVERNMENT OF HIMACHAL
PRADESH, SHIMLA-171002.
2. THE DIRECTOR OF HIGHER
EDUCATION, LALPANI, TEHSIL AND
DISTRICT SHIMLA H.P.
3. THE LAWRENCE SCHOOL,
SANAWAR, KASAULI, DISTRICT
SOLAN, H.P.
.....RESPONDENTS
( BY. MR. HEMANT VAID, MR. ASHWANI
SHARMA, ADDITIONAL ADVOCATE
GENERALS WITH MR. VIKRANT CHANDEL,
DEPUTY ADVOCATE GENERAL FOR
RESPONDENTS NO.1 AND 2.
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2
MR. UMESH KANWAR, ADVOCATE, FOR
RESPONDENT NO.3.
.
This petition coming on for admission this day, Hon'ble Mr. Justice Sureshwar
Thakur, delivered the following:-
ORDER
A perusal of the minutes of the meeting enclosed as Annexure A-1 with CMP No. 12368 of 2021, relevant paragraph 6 whereof stands extracted hereinafter, disclose that, the on the presentation of an apposite representation by the petitioner, before the School concerned, for the awarding of the relevant rebate, the same shall be considered sympathetically, and, at par with the rebate granted to other parents concerned.
"6. A fresh start would be beneficial to everybody. Mr. Deepak Gupta who had not sought any fee rebate requested that his case for a fee rebate would be presented to the school at the earliest. The school would consider the same most sympathetically and at par with other parents who had applied for a rebate an decided expeditiously."
2. The learned counsel for the petitioner submits, that he shall take the afore measures before the School management concerned.
He is permitted to do so within one week hereafter. However, till the afore representation is decided by the respondents concerned, the latter may not insist upon the full complement of boarding and ::: Downloaded on - 31/01/2022 23:12:57 :::CIS 3 lodging expenses being liquidated by the petitioner to the School .
concerned.
In view of the above, the petition stands disposed of alongwith all pending applications.
( Sureshwar Thakur), Judge.
22nd October, 2021
r (Sandeep Sharma),
(priti) Judge.
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