Rekha Pathania vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1245 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.4464 of 2020 Decided on:24.02.2021

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Rekha Pathania ..........Petitioner Versus State of Himachal Pradesh and others ........Respondents

________________________________________________________ Coram:

Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. Hon'ble Mr. Justice Ravi Malimath, Judge.

Whether approved for reporting?1 For the petitioner : Mr. Arush Matlotia, Advocate.

For the respondents :

Mr. Ashok Sharma, Advocate General r with Mr. Ranjan Sharma, Mr. Adash K. Sharma, Ms. Ritta Goswami and Mr.

Nand Lal Thakur, Additional Advocates General, for respondents-State. _________________________________________________________ L. Narayana Swamy, Chief Justice (Oral).

Notice. Ms. Ritta Goswami, learned Additional Advocate

General, appears and waives service of notice on behalf of the

respondents.

2. Heard.

3. The prayer of the petitioner in the present writ petition is

for directing the respondents to consider her case for releasing the

annual increment for the year 2020, for which she had already made a

representation dated 24.07.2020 (Annexure P-6) and the same is

pending consideration before the respondents.

Whether reporters of Local Papers may be allowed to see the judgment? Yes.

4. Learned counsel for the petitioner, submits that a

direction may be issued to the respondents to consider the

representation (Annexure P-6) of the petitioner and pass appropriate

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orders in the matter, within a time bound manner.

5. In view of the facts and circumstances of the case and

prayer made on behalf of the petitioner, we dispose of the present writ

petition with a direction to the respondents to consider the

representation dated 24.07.2020 (Annexure P-6) of the petitioner and

pass appropriate orders in the matter within a period of three months

from today.

6.

With the aforesaid directions, the present writ petition

stands disposed of, so also pending miscellaneous application(s), if any.

(L. Narayana Swamy)

Chief Justice

(Ravi Malimath) February 24, 2021. Judge

(Yashwant)