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Sh. Balbir Singh vs State of H.P.

High Court Of Himachal Pradesh · Decided on 1 March 2012 · Citation: (2012) 03 SHI CK 0334

HON’BLE JUDGES
Kurian Joseph, J · Dharam Chand Chaudhary, J
CASE NUMBER
CWP No. 984 of 2012-I
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Judgment

6 paragraphs · 390 words

Justice Kurian Joseph, C.J.—The issue pertains to the claim made by the JBT teachers for posting in their home districts. A similar issue was considered by this Court in a judgment rendered in CWP No. 7667 of 2011, titled as Amit Thakur Vs. State of H.P. & others and other connected matters, decided on 20th October, 2011. The operative portion of the judgment reads as follows: 5. In the above circumstances, these writ petitions are disposed of as follows:

1.

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.

2.

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.

3.

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.

According to the petitioner, the vacancies are available in District Bilaspur, as is seen in Annexure P-7. There will be a direction to the second respondent to consider the case of the petitioner, in the light of the above judgment, with particular reference to Annexure P-7, within a period of two months from the date of production of a copy of this judgment alongwith with a copy of the writ petition by the petitioner. It is also made clear that in case there are no vacancies in Bilaspur District and in case there is vacancy in Una District and there is no other preferential claim of any candidate from Una, the petitioner shall be considered.

2 The writ petition is disposed of, so also the pending application(s), if any.