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Judgment
Tarlok Singh Chauhan, J
The instant petition has been filed for the grant of following substantive relief:-
(a) To direct respondents No. 2 & 5 to consider matriculation certificate of the petitioner to be valid and further consider the petitioner for promotion
to the post of Inspector.
The grievance of the petitioner is that his 10th Class certificate issued by respondent No.4, Grameen Mukt Vidhyalayi Shiksha Sansthan, is not
being treated as valid certificate either for the purposes of admission in the educational institutions for higher studies or for the purpose of applying for
employment against various posts in the Government of Himachal Pradesh.
The similar issue in respect of validity of the certificate(s) issued by respondent No.4, Grameen Mukt Vidhyalayi Shiksha Sansthan, has been
adjudicated by this Court in CWP No.849 of 2019, titled Priyanka Devi versus State of Himachal Pradesh & others, decided on 10.09.2019, wherein, it
has been held that the said institute was duly recognized with Himachal Pradesh Board of School Education during the period 01.12.2017 to
05.02.2019.
It is not in dispute that 10th Class certificate of the petitioner (Annexure P-2), was issued by the Grameen Mukt Vidhyalayi Shiksha Sansthan,
during the aforesaid period 01.12.2017 to 05.02.2019. Therefore, the same is valid and effective for all intents and purposes, i.e. applying for
government jobs or getting admission for higher education in the State of Himachal Pradesh.
In view of the above, there shall be a direction to the respondent-State to consider the 10th Class certificate of the petitioner issued by Grameen
Mukt Vidhyalayi Shiksha Sansthan, as a valid certificate for applying to government jobs or getting admission for higher education.
With the aforesaid observations / directions, the instant writ petition stands disposed of, so also pending miscellaneous application(s), if any.