RANJEET Vs. STATE OF H.P. & OTHERS

JUDGEMENT

(1.) HEARD the learned counsel for the parties. The issue raised in all these writ petitions pertains to the posting of JBT teachers in the home District. The matter in principle is covered by the judgment of this Court dated 20th October, 2011 in CWP No. 7667 of 2011 titled as Amit Thakur vs. State of H.P. & others. This Court issued the following directions:

(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. 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.