VIPIN KUMAR GULERIA Vs. STATE OF H.P.

JUDGEMENT

(1.) On 27.12.2019, this Court passed the following order:

(2.) Since it is respondent No. 2 who has issued the above instructions, therefore, we direct respondent No. 2 to file his personal compliance affidavit on or before the next date of hearing, indicating therein as to whether the aforesaid instructions are being adhered to by respondent No. 3 and if not, then the same be got implemented strictly. List on 8th January, 2020."

(3.) That in view of the above directions, the Principal, Vallabh Government College, Mandi, vide letter dated 03.01.2020 has informed that Biometric machine has been installed in the said College and the attendance is being marked by the Principal and non-teaching staff of the College only. Further, intimating that in spite of time to time instructions, the teaching staff is not marking the attendance in Biometric machine."