GOPAL DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers:

(2.) IN reply, respondents No. 1 and 2 have taken the following stand vide paras 1 and 3 of the preliminary submissions:

(3.) IN the facts and circumstances of the case, the petition is disposed of with a direction that subject to the petitioners making a joint detailed representation, supported by documents, if any, to respondent No. 1 within two weeks from the date of supply of copy of this judgment, who shall consider and dispose of the same within two months from the date of receipt of the representation in accordance with law and taking into consideration notification dated 29th July, 2011, issued by National Council for Teacher Education (NCTE) and published in The Gazette of India on August 2, 2011, a copy of which shall be supplied to the said respondent by the petitioners alongwith the representation, after affording an opportunity of being heard to the petitioners/their authorized representative(s), if so desired.