SHAILESH THAKUR Vs. STATE OF H. P.

JUDGEMENT

(1.) Notice. Mr. Bhupinder Thakur, Deputy Advocate General and Ms. Anjali Soni, Advocate, appear and waive service of notice on behalf of respondents No. 1& 4 and 2, respectively.

(2.) The grievance of the petitioner is that his 10+2 Class certificate issued by respondent No.3, Grameen Mukt Vidhyalayi Shiksha Sansthan, is not being treated as valid certificate for the purposes of admission in the educational institutions for higher studies or for the purpose of applying for employment against various posts in the Government of Himachal Pradesh.

(3.) The similar issue in respect of validity of the certificate(s) issued by respondent No.3, Grameen Mukt Vidhyalayi Shiksha Sansthan, has been adjudicated by this Court in CWP No.849 of 2019, titled Priyanka Devi versus State of Himachal Pradesh & others, decided on 10/9/2019, wherein, it has been held that the said institute was duly recognized with Himachal Pradesh Board of School Education during the period 1/12/2017 to 5/2/2019.