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Anupama vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 8 October 2020 · Citation: (2020) 10 SHI CK 0372

HON’BLE JUDGES
Ajay Mohan Goel, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1129 Of 2015
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Judgment

9 paragraphs · 346 words

Ajay Mohan Goel, J

1.

As none has put in appearance on behalf of respondent No.5 despite service of notice and respondent No.5 is proceeded against ex-parte.

2.

By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:-

(A) "That the Writ in the nature of Certiorari or any other appropriate writ of direction may kindly be issued the impugned termination order contained in communication dated 19.1.2015 (Annexure P-10).

(B) That the Writ in the nature of Mandamus or any other appropriate writ of direction may kindly be issued directing the respondents to allow the Petitioner to continue her duties as Lecturer (Political Science) at Government Boys Senior Secondary School Santokhgarh, Tehsil and District Una.

(C) That the Writ in the nature of Mandamus or any other appropriate writ of direction may kindly be issued directing the respondents to release the grants-in-aid in favour of the Petitioner for which she is entitled in Grant-in-aid rules."

3.

Learned counsel appearing for the petitioner submits that petitioner is restricting her relief with regard to release of Grant-in-Aid only, which stands denied to the Parents Teachers Association (in short 'PTA'), by which Association, petitioner was engaged, on the ground that in which School, petitioner is imparting education, is situate within Municipal Corporation/Municipal Committee/Nagar Panchayat. His statement is taken on record.

4.

Learned counsel for the parties are ad idem that this petition is squarely covered by the judgment of this Court passed in CWPOA No.324 of 2019, titled as Pawan Kumar Versus State of H.P. & others and this petition be disposed of with the direction that the findings returned by this Court in the aforesaid CWPOA No.324 of 2019, shall mutatis mutandis apply to this petition also.

5.

Accordingly, this petition is disposed of with the direction that the findings returned by this Court inCWPOA No.324 of 2019, shall mutatis mutandis apply to this petition also and all directions so issued by this Court shall be construed as having been issued in this petition also. Pending miscellaneous application(s), if any, stand disposed of.