SUNEEL KUMAR Vs. STATE OF H.P. & OTHERS

JUDGEMENT

(1.) HEARD the learned counsel for the parties. The issue raised in these writ petitions pertains to the posting of JBT teachers in the home District. As far as Khoob Singh is concerned, he claims for posting in Bilaspur District. As far as Suneel Kumar is concerned, he claims for posting in Hamirpur District. It is reported by the learned counsel for the Education Board that are no vacancies available in these Districts. In principle, this Court has held in the decision dated 20th October, 2011 in CWP No. 7667 of 2011 titled as Amit Thakur vs. State of H.P. & others as follows:

(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.