HARSHIT BANSAL Vs. STATE OF HIMAHCAL PRADESH

JUDGEMENT

(1.) By the medium of the writ petition (CWP No. 5038/2020) the petitioner is seeking direction to respondent No. 3 to include "Bonafide Himachali students whose parents are living outside the State of Himachal Pradesh on account of their service/posting/private occupation" in the exemption clause of schooling condition mentioned under "Eligibility and Qualifications" of impugned Notice dated 15.11.2017 and in other writ petition (CWP No. 5184/2020), the petitioner is seeking direction to respondents to include the category of the petitioner, i.e., Children of Private Sector Employees of bonafide Himachali as eligible to compete for 85% State Quota, especially in view of the judgment passed by this Court dated 13.7.2018 and 31.7.2018.

(2.) In both the writ petitions almost same and similar reliefs have been sought, hence both the above writ petitions are being taken up together for disposal at the admission stage itself, involving similar questions of law and facts.

(3.) For the sake of convenience, very brief facts are being taken up from both the Civil Writ Petitions.