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Judgment
8 paragraphs · 245 wordsKurian Joseph, C.J.
CMP No. 2103 of 2010
The issue in Civil Writ Petition No. 923 of 2010 pertains to the appointment of para teacher. However, inadvertently the same had been included in the common judgment dated 18th March, 2010 [ Onkar Sharma v. State of Himachal Pradesh and Ors. CWP No. 402 of 2009 ] and connected cases pertaining to appointment of PTA teachers. In view of error as apparent and inadvertent error as above, CMP No. 2103 of 2010 is allowed and judgment in CWP No. 923 of 2010 dated 18th March, 2010 is recalled.
CWP No. 923 of 2009.
The Writ petition is filed praying for a direction to re-engage the Petitioner as Para Teacher/ Lecturer in Hindi in the light of the 2 observations and directions issued by this Court judgment in Baldev Singh and Ors. v. State of Himachal Pradesh and Ors. CWP No. 415 of 2000.
There will be a direction to the second Respondent to look into the matter and take appropriate action in accordance with law and also in the light of the observations and directions issued by this Court in Baldev Singh''s case (supra) within a period of one month from the date of production of a copy of judgment in this case alongwith a copy of the judgment referred to above, without discriminating the Petitioner.
The Writ Petition is disposed of, so also the pending application.
Dasti copy on usual terms.