Prem Chand vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

By way of instant petition, petitioner has prayed for the following reliefs:

"i) That the impugned action of the respondents whereby they have not considered the candidature of the petitioner for the post of Driver as per the advertisement (Annexure P-1) solely on the ground that the Petitioner has passed 10+2 examination from Gramin Mukat Vidhayala Shiksha Sansthan, (respondent No.4) may kindly be quashed and set aside.

ii) That the present writ petition may kindly be allowed and respondents may kindly be directed to consider the candidature of the petitioner for post of Driver as per the advertisement (Annexure P-1) in accordance with law."

Parties are ad-idem that the case at hand is squarely covered by judgment dated 19.12.2019 passed by a Division Bench of this court in CWP No. 4279 of 2019, titled Mukesh Rana vs. State of Himachal Pradesh and others.

Careful perusal of the aforesaid judgment rendered by this Court clearly reveals that the issues raised in the present petition, already stand adjudicated by the Division Bench in the judgment (supra), as such, nothing remains to be adjudicated in the present petition.

As such, as mutually agreed, making the directions in the judgment (supra) applicable mutatis mutandis, insofar as applicable and relevant, also to the present writ petition, the same is disposed of. Pending application(s), if any, also stand disposed of accordingly.