Ganga Ram vs State Of HP And Ors

Sandeep Sharma, J

By way of present writ petition, the petitioner has prayed for following main relief:

“(a) to direct the respondents No 2 and 5 to consider matriculation certificate of the petitioner to be valid and further consider the petitioner for

promotion to the post of Lab. Attendant.â€​

The grievance of the petitioner is that his matriculation certificated issued by respondent No.4 - Grameen Mukt Vidhyalayi Shiksha Sansthan, is not

being treated as valid certificate for promotion.

The similar issue in respect of validity of the certificate issued by respondent No.4 has been adjudicated by this Court in CWP No. 849 of 2019,

titled Priyanka Devi v. State of HP and Ors, decided on 10.9.2019, 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 5.2.2019.

It is not in dispute that 10th Cass certificate of the petitioner was issued by the Grameen Mukt Vidhyalayi Siksha Sansthan, during the aforesaid

period. Therefore, the same is valid and effective for all intents and purposes.

In view of the above, there shall be a direction to the respondent-State to consider the matriculation certificate of the petitioner issued by respondent

No.4-Grameen Mukt Vidhyalayi Shiksha Sansthan, as a valid certificate for promotion to the post of Lab. Attendant.

With the aforesaid observations, the instant writ petition stands disposed of, so also pending applications, if any.