SUSHIL KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petitions have been filed with the following prayers:;

(2.) IN view of the recent instruction issued by the Director, Higher Education, Himahal Pradesh vide communication dated 24th September, 2009, the case requires fresh consideration in the light of the said communication. The relevant portion of the communication of the Director, Higher Education, Himachal Pradesh reads as follows: Refer to letter No. EDN -Kha(7)3706 -1 dated 3.9.2009 from the Principal Secretary (Education) to the Government of Himachal Pradesh addressed to this directorate and copy endorsed to you and others vide which the government has asked to move an application immediate before the chairman of the concerned enquiry committee in view of the decision of CWP No. 525/2009 titled as Ravinder Singh V/s. State and CWP No. 2632/2009 titled as Koyal Kumar V/s. State wherein the Hon 'ble High Court of Himachal Pradesh while setting aside the orders of the committee has directed that Committee after giving adequate opportunity of hearing to the Petitioner as well as the other Respondents can look into the matter and decide whether the appointment of the Petitioner was valid or not. The committee while deciding the issue will keep into consideration of observation of the Hon 'ble High Court made in CW Ps. The copy of the judgment/orders passed by the Hon 'ble High Court in CWP No. 2632/2009 titled as Koyal Kumar V/s. State is also being sent to all the Deputy DirectOrs. Therefore, you are directed to comply with the directions of the Government and take action in the matter accordingly.

(3.) THE writ petitions are disposed of, so also the pending application(s), if any.