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Ankit Kaushal vs State of H.P. and Others

High Court Of Himachal Pradesh · Decided on 2 August 2011 · Citation: (2011) 08 SHI CK 0023

HON’BLE JUDGES
Kurian Joseph, C.J · Sanjay Karol, J
CASE NUMBER
CWP No. 6131 of 2011
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Judgment

4 paragraphs · 150 words

Kurian Joseph, C.J.—The Petitioner is aggrieved since his application for the post of Art & Craft teacher has been rejected on account of belated receipt of the same by the Himachal Pradesh Subordinate Service Selection Board. It is seen from the record that the Petitioner had submitted his application well within time. It appears that there is some postal delay. We have already held in our judgment dated 01.08.2011 in CWPIL No. 27/2011 that in the peculiar facts and circumstances of the case, the postal delay that occurred during the period in Himachal Pradesh, the candidate should be given an opportunity.

2.

Therefore, this writ petition is disposed of directing the Respondents to treat the application of the Petitioner to have been received in time.

3.

Pending application(s), if any, also stands disposed of.

A copy of this order, duly authenticated by the Court Master, be supplied to the parties.