Bitto vs State Of Himachal Pradesh And Others

Tarlok Singh Chauhan, J

By way of the present writ petition, the petitioner has mainly sought the following relief(s):-

"a). To quash and set aside the impugned notification dated 11.2.2019 (Annexure P-4).

b) To direct the respondent No.4 and 5 to consider the petitioner for the post of driver and further permit the petitioner to appear in the driving test to be held on 31.3.2020.

C) To direct the respondent to consider the 10th Class examination certificate to be valid and legal for applying for Government Job advertised by the State of H.P. in future."

The grievance of the petitioner is that his 10th Class certificate issued by respondent No.3, 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.3, 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.

Copy Dasti.