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Judgment
Tarlok Singh Chauhan, J
The instant writ petition has been filed by the petitioner for the grant of following substantive reliefs:-
“i) Issue a writ of mandamus directing the respondent number 2 to declare the result of the petitioner i.e. Annexure P-7.
ii) Issue a writ of mandamus directing the respondents to implement the order passed in CWP No.849 of 2019 i.e. Annexure P-8 qua the petitioner
thereby declaring the result of the petitioner.â€
Admittedly, the petitioner has passed her matriculation examination in August, 2018 (24.08.2018), as per Annexure P-4, from “Grameen Mukt
Vidhyalayi Shikshan Sansthanâ€. The only hurdle in not declaring the result of the petitioner is on account of non-recognition of Grameen Mukt
Vidhyalayi Shikshan Sansthan with the Himachal Pradesh Board of School Education, i.e. respondent No.2 herein.
However, similar issue came up before this Court in CWP No.849 of 2019, titled Priyanka Devi vs. State of H.P. and others, decided on
10.09.2019, wherein learned Standing Counsel for respondent No.2-Board had placed on record written instructions, which revealed that during the
period from 01.12.2017 to 05.02.2019, “Grameen Mukt Vidhyalayi Shikshan Sansthanâ€, i.e. respondent No.3, was duly recognized with the
Himachal Pradesh Board of School Education, i.e. respondent No.2.
Therefore, once the petitioner has appeared for matriculation examination during the period when Grameen Mukt Vidhyalayi Shikshan Sansthan
was recognized by respondent No.2, the petitioner was rightly admitted in 10+2 examination by respondent No.2.
Therefore, in such circumstances, there is no impediment in not declaring the result of the petitioner.
Accordingly, the instant writ petition is allowed and respondent No.2 is directed to declare the result of the petitioner for 10+2 examination, within a
period of two weeks from today.
The instant writ petition stands disposed of in the aforesaid terms, so also the pending application(s), if any.
Copy dasti.