Shailesh Thakur vs State Of H. P And Others

Tarlok Singh Chauhan, J

Notice. Mr. Bhupinder Thakur, Deputy Advocate General and Ms. Anjali Soni, Advocate, appear and waive service of notice on behalf of

respondents No. 1& 4 and 2, respectively.

The instant petition has been filed for the grant of followingreliefs:-

“(i) That the directions may be passed to respondent No.4 i.e. Dr. Rajender Prasad Medical College Tanda to allow petitioner to observe six

months internship in Government Medical College Tanda H.P.

(ii) That the Senior Secondary Certificate issued by Gram Muk Vidhyalayi Shiksha Sansthan to the petitioner in th eyear 2018 may be considered valid

for promotion, applying for Government jobs or getting admission for higher education in the State of Himachal Pradesh.â€​

The grievance of the petitioner is that his 10+2 Class certificate issued by respondent No.3, Grameen Mukt Vidhyalayi Shiksha Sansthan, is not

being treated as valid certificate for the purposes of admission in the educational institutions for higher studies or for the purpose of applying for

employment against various posts in the Government of Himachal Pradesh.

The similar issue in respect of validity of the certificate(s) issued by respondent No.3, Grameen Mukt Vidhyalayi Shiksha Sansthan, has been

adjudicated by this Court in CWP No.849 of 2019, titled Priyanka Devi versus State of Himachal Pradesh & others, decided on 10.09.2019, wherein, it

has been held that the said institute was duly recognized with Himachal Pradesh Board of School Education during the period 01.12.2017 to

05.02.2019.

It is not in dispute that 10+2 Class certificate of the petitioner (Annexure P-1), was issued by the Grameen Mukt Vidhyalayi Shiksha Sansthan,

during the aforesaid period 01.12.2017 to 05.02.2019. Therefore, the same is valid and effective for all intents and purposes i.e. for promotion, applying

for government jobs or getting admission for higher education in the State of Himachal Pradesh.

In view of the above, there shall be a direction to the respondent-State to consider the 10+2 Class certificate of the petitioner issued by Grameen

Mukt Vidhyalayi Shiksha Sansthan, as a valid certificate for promotion, applying to government jobs or getting admission for higher education.

With the aforesaid observations/directions, the instant writ petition stands disposed of, so also pending miscellaneous application.