Ranjeet vs State of H.P. and others

Justice Kurian Joseph, C.J.—Heard the learned counsel for the parties. The issue raised in all these writ petitions pertains to the posting of JBT teachers in the home District. The matter in principle is covered by the judgment of this Court dated 20th October, 2011 in CWP No. 7667 of 2011 titled as Amit Thakur vs. State of H.P. & others. This Court issued the following directions:

In the above circumstances, these writ petitions are disposed of as follows:

In the event of any of the petitioners making a representation for posting against any of the vacancies in the Districts, referred to above, the same shall be considered favourably and orders in that regard shall be passed within two weeks from the date of the receipt of a copy of the representation along with the copy of this judgment.

In case any of the petitioners makes a representation against any vacancy in any District other than the home District, the same shall also be considered favourably and orders in that regard shall be passed within another two weeks. However, it is made clear and it shall be made clear in the orders also that the District they choose so shall be treated for all purposes as their home District in future.

It is however, made clear that in case in respect of any of the vacancies, referred to above, in the various Districts, recruitment process has already been set in motion by notifying those vacancies as on today, the notified vacancies shall not be tinkered in the process.

In case the petitioners are also covered in principle by the above judgment, similar treatment shall be given to the petitioners herein also. The needful shall be done within a period of two weeks from the date of production of a copy of this judgment along with a copy of the judgment by the petitioners collectively before the second respondent, Director of Elementary Education.

The writ petitions are disposed of, so also the pending applications, if any.