GOVIND RAM VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7(i) and (ii):-

(2.) IN reply, respondents No. 1 and 2 have taken the following stand vide para 3:-

(3.) THE record reveals that vide notification dated 30.4.2004, Annexure A/15, Govt. High School Kiara, District Shimla, was upgraded from the level of High School to Sr. Secondary School. THE case of the petitioners is that at the time of issuance of notification dated 30.4.2004, Annexure A/15, a privately managed school known as Dr. Y.S. Parmar Public Sr. Secondary School (respondent No.3) was functioning at Kiara, District Shimla. It was being managed by respondent No.4, Management Committee. This school was imparting education in plus one and plus two classes and was affiliated to the H.P. Board of School Education.