Shruti Mohan vs State Of Himachal Pradesh And Others

Ajay Mohan Goel, J

By way of this petition, the petitioner has prayed for the following substantive reliefs:-

"It is, therefore, respectfully prayed that in view of the above mentioned facts and circumstances of the case the present petition may kindly be allowed and the petitioner may kindly be blessed with the following relief(s)

(i) That the Hon'ble Court may kindly be pleased to issue the Writ of Certiorari where by notification dated 05.05.2001 and notification dated 24.02.2009 vide Annexure P/6 and P/7 may kindly be quashed and set aside.

ii) That the respondents may kindly be directed to provide the benefit of reservation in service or recruitment against 2% quota for wards of freedom fighter to the daughter or unmarried daughter irrespective of the fact that whether the daughter or grand daughter is married or unmarried.

(iii) That respondent No. 3 may kindly be further directed to interview to the petitioner for the post of lecturer Geography, College cadre against the post reserved for the ward of freedom fithers."

Learned Counsel for the parties are ad idem that the issue, subject matter of this writ petition, already stands adjudicated upon by this Court in CWP No. 952 of 2019, titled as Smt. Banita Devi Versus The Secretary General Administration and Ors., decided on 11.06.2019. Though the judgment passed by this Court in case supra stands assailed by way of a Special Leave to Appeal by the respondent-State before the Hon'ble Supreme Court, parties are further ad idem that this writ petition can be disposed of with the observation that the directions passed by this Court in Smt. Banita Devi's case referred to supra shall mutatis mutandi apply to the case of the petitioner also, however, subject to the outcome of the Special Leave to Appeal preferred by the State before the Hon'ble Supreme Court.

Accordingly, this writ petition is disposed of in terms of the directions, which stand passed by this Court in CWP No. 952 of 2019, titled as Smt. Banita Devi Versus The Secretary General Administration and Ors. decided on 11.06.2019, however, subject to the outcome of the Special Leave to Appeal which has been filed by the State before the Hon'ble Supreme Court of India against the judgment passed by this Court.

The petition stands disposed of in above terms, so also pending miscellaneous application(s), if any.