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Suneel Kumar vs State of H.P. and others

High Court Of Himachal Pradesh · Decided on 22 November 2011 · Citation: (2011) 11 SHI CK 0233

HON’BLE JUDGES
Sanjay Karol, J · Kurian Joseph, J
CASE NUMBER
CWP No. 10004 of 2011-A
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Judgment

6 paragraphs · 349 words

Justice Kurian Joseph, C.J.—Heard the learned counsel for the parties. The issue raised in these writ petitions pertains to the posting of JBT teachers in the home District. As far as Khoob Singh is concerned, he claims for posting in Bilaspur District. As far as Suneel Kumar is concerned, he claims for posting in Hamirpur District. It is reported by the learned counsel for the Education Board that are no vacancies available in these Districts. In principle, this Court has held in the decision dated 20th October, 2011 in CWP No. 7667 of 2011 titled as Amit Thakur vs. State of H.P. & others 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.

2.

The writ petitions are disposed of making it clear that as and when the vacancies are available in Districts Bilaspur and Hamirpur, respectively, the cases of the petitioners shall be considered preferentially and thereafter only fresh hands will be considered. The pending applications are also disposed of.