Hardeep Singh vs State Of H.P. And Others

Tarlok Singh Chauhan, J

The instant petition has been filed for the grant of following substantive relief:

((i) That the impugned action of the respondents whereby they have not declared the result of the petitioner of the Diploma in Elementary Education Examination solely on the ground that the petitioner has passed 10+2 examination from Gramin Mukat Vidhayala Shiksha Sansthan (Respondent No.3), may kindly be quashed and set­aside.

The grievance of the petitioner is that his 10+2 Class certificate issued by respondent No.3, Grameen Mukt Vidhyalayi Shiksha Sansthan, is not being treated as valid certificate for the purpose of getting employment.

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 and others, decided on 10.09.2019, wherein, it has been held that the said institute was duly recognized with the Himachal Pradesh Board of School Education during the period 01.12.2017 to 05.02.2019.

It is not in dispute that 10+2 Class certificate of the petitioner (Annexure P­2), 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. for promotion, 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 respondent­State to consider the 10+2 Class certificate of the petitioner issued by Grameen Mukt Vidhyalayi Shiksha Sansthan, as a valid certificate for promotion, 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.