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Dilawar Mohammad vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · Decided on 27 December 2010 · Citation: (2010) 12 SHI CK 0261

HON’BLE JUDGES
Rajiv Sharma, J
RESULT
Dismissed
CASE NUMBER
CWP (T) No. 11863 of 2008
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Judgment

3 paragraphs · 144 words

Rajiv Sharma, J.—Petitioner was selected as Language Teacher (Para Teacher) by the Respondent-department in Government Senior Secondary School, Diur. He has obtained his degree/certificate from Hindi Sahitya Samelan Paryag, Allahabad. He was not permitted to join his duties by the Respondent-department since he has obtained the degree/certificate from Hindi Sahitya Samelan Paryag, Allahabad, which is not recognized by the State of Himachal Pradesh for the purpose of public employment.

2.

The question whether the degree issued by Hindi Sahitya Samelan Paryag, Allahabad is recognized or not is no more res integra in view of the judgment rendered by this Court in CWP No. 19 of 2008, tilted as Smt. Shushma Devi v. State of Himachal Pradesh and Ors., decided on 8.7.2009.

3.

Accordingly, there is no merit in the petition and the same is dismissed. There shall, however, be no order as to costs.