Akshay Kumar vs State Of H.P. & Others

Anoop Chitkara, J

The petitioner aged 18 years, who passed his matriculation from Grameen Mukt Vidhyalayi Shiksha Sansthan, has come up before this Court

seeking directions to the respondents to consider his candidature for the post of CT/SK and to appoint him as such. .

The petitioner had passed his matriculation examination (secondary school) from Grameen Mukt Vidhyalayi Shiksha Sansthan vide annexure P/2.

The said Shiksha Sansthan issued him a certificate with Sr.No.36005 and declared him pass in 1st Division. Based on the said certificate, the petitioner

applied for the aforesaid post.

In CWP No.849 of 2019 titled Priyanka Devi Vs. State of H.P and others, a co-ordinate Bench of this Court had relied upon the instructions placed

on record by the learned counsel for the HPSEB, which revealed that Grameen Mukt Vidhyalayi Shiksha Sansthan was recognized during the period

from 1.12.2017 to 5.2.2019. A perusal of the matriculation certificate, Annexure P/2 reveals that it was issued on 24.8.2018. Thus, even this

certificate was issued during the period when the said Grameen Mukt Vidhyalayi Shiksha Sansthan was a recognized institute.

Given above, for the purpose of attaining higher education, the said certificate was valid. This court clarifies that I have declared the matriculation

certificate dated 24.8.2018 issued by Grameen Mukt Vidhyalayi Shiksha Sansthan valid only for the purpose of acquiring education higher than the

said certificate, which in this case was +2. I am not expressing any opinion about the equivalence certificate for the reasons that once the petitioner

acquires higher education, then there would be no need for him to refer him to the lower examination.

With the aforesaid observation, this petition is allowed. Pending application(s), if any, shall also stand disposed of accordingly.

Dasti copy.