Ronit Kumar vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

By way of present petition, the petitioner has prayed for the following main relief(s):

"(i) That the respondents may very kindly be directed to implement the order passed by this Hon'ble Court in CWP No. 849 of 2019 (Annexure P5(Colly)) whereby directing the Respondent No.2 to consider the matriculation certificate of the petitioner for all intent and purposes and also be directed to declare the result of the petitioner for the examination of 10+2.

(ii) The Respondents may very kindly be directed to produce entire record pertaining to the petitioner for kind perusal of this Hon'ble Court.

(iii) The Respondents be directed to issue a clarification with regard to the validity of matriculation certificate for all intent and purposes issued to the petitioner during the period when the equivalence/recognition was granted to the respondent No.3.""

Learned Counsel appearing for the appearing parties are ad-idem that the present lis is squarely covered by a judgment rendered by this Court in CWP No. 849 of 2019 titled Priyanka Devi vs. State of H.P. & others, decided on 10.09.2019.

Careful perusal of the aforesaid judgment rendered by this Court clearly reveals that the issue 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

Copy Dasti.