Ranjana Pathania vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—Petitioner was appointed as Language Teacher (Para Teacher) by the Respondent-department in Government Senior Secondary School, Raipur. She joined her duties. She has obtained her degree/certificate from Hindi Sahitya Samelan Paryag, Allahabad. Her services have been terminated by the Respondent-department since she has obtained the degree/certificate from Hindi Sahitya Samelan Paryag, Allahabad, which is not recognized by the State of Himachal Pradesh for the purpose of public employment.

The question whether the degree issued by Hindi Sahitya Samelan Paryag, Allahabad is recognized or not is no more res integra in view of the judgment rendered by this Court in CWP No. 19 of 2008, tilted as Smt. Shushma Devi v. State of Himachal Pradesh and others, decided on 8.7.2009.

Accordingly, there is no merit in the petition and the same is dismissed. There shall, however, be no order as to costs.