Kiran Devi vs State Of Himachal Pradesh And Others

L. Narayana Swamy, CJ

Learned counsel for the petitioner submits that he may be permitted to confine his claim to prayer (b). His statement is taken on record. Permission granted.

It is further submitted that the prayer (b) is squarely covered by judgment, dated 19th December, 2019 (Annexure P­6) rendered by this Court in CWP No. 4279 of 2019, titled Mukesh Rana versus State of Himachal Pradesh and others, whereby respondents­State have been directed to consider the certificate of the petitioner therein issued by Grameen Mukt Vidhyalayi Shiksha Sansthan (respondent No. 3 herein) as a valid certificate for applying to government jobs or getting admission for higher education.

Learned counsel appearing for respondent No. 2 has also admitted the said factum.

In view of the above, the instant writ petition is disposed of in terms of the judgment in CWP No. 4279 of 2019 (supra) (Annexure P­6).

Pending miscellaneous applications, if any, are also disposed of accordingly.