Date Of Decision: 4Th January vs State Of H.P. & Anr
2021 Latest Caselaw 108 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWPOA No. 6740 of 2020 Date of Decision: 4th January, 2021.

           Om Prakash & ors.                                           .....Petitioners
                                             Versus
           State of H.P. & anr.                                        ......Respondents




                                                                                      .

           Coram

The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1

For the petitioners: Mr. P.P. Chauhan, Advocate. For the respondents: Mr. Ashwani Sharma, Addl. AG.

(Through Video Conferencing)

Sureshwar Thakur, Judge (oral).

The writ petitioners, seek promotion to the extantly

vacant posts respectively, of, Naib Tehsildar/Assistant Consolidation

Officer. The imperative tenure, of, experience/service, in the apposite

feeder category, for eligiblizing the writ petitioners, for theirs, seeking

a claim, for theirs, becoming considered, for, promotion to the afore

post(s), extend(s) upto three years of service, hence in the feeder

post(s).

2. The learned counsel for the writ petitioners, and the

learned Additional Advocate General, submit that, now, the afore

service, tenure or experience in the feeder category, has been

completed, by each of the writ petitioners. Furthermore, it is also

stated at the bar, by the learned Additional Advocate General, that the

respondents concerned, shall consider, in accordance with the

prevalent R&P Rules, and also in accordance with the, contemplated

thereto amendment(s), the suitability(ies) of each of the writ

petitioner, for theirs, being considered for promotion, to the afore

promotional/selection post(s) concerned.

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

3. Consequently, the writ petition is disposed of, with a,

direction to the respondents concerned, to, in accordance with the

relevant Rules, and guidelines, extantly prevailing, or if an amendment

is thereto made, consider the suitability, of, promotion(s), of the writ

.

petitioners, to the promotional/selection post(s), of, Naib

Tehsildar/Assistant Consolidation Officers concerned. The respondents

concerned are further directed to, within four months hereafter,

complete the afore process. However, liberty is reserved to the writ

petitioners, to, in case, they are invalidly ousted from the afore

process, make, a, motion thereagainst, before the appropriate Court of

law. All pending applications are disposed of.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) th 4 January, 2021. Judge (raman/CS)