GUNA NAND PANDEY Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner has entered into third round of litigation because of inaction on the part of the respondents. The petitioner had filed a petition before this Court in the year 1985, being CWP No. 290 of 1985, which was allowed vide judgment dated 15th October, 1985 commanded the petitioner to appear and qualify the Matriculation examination in English only as an additional subject from the Himachal Pradesh Board of School Education. It is apt to reproduce the relevant portion of the judgment (supra) herein: -

(2.) THEREAFTER , it appears that the petitioner has obtained the qualification of Matriculation examination in English from Board of High School and Intermediate Education, Uttar Pradesh on 30.6.1986. But despite of that, the respondents have failed to regularize the services of the petitioner, constraining the petitioner to approach the erstwhile H.P. State Administrate Tribunal by the medium of O.A. No. 460 of 1996, which was decided on 2nd January, 2008, holding that the petitioner has not obtained the said qualification from the H.P. Board of School Education. Thus, was not eligible and the O.A. was dismissed.

(3.) THE petitioner has also placed on record other documents relating to the persons who have obtained Matriculation certificates from the said Board and have been offered jobs in the State of Himachal Pradesh.