____________________________________________________________ vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1526 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                       CWP No.5078 of 2020




                                                                            .
                                        Decided on: 2nd March, 2021





    ____________________________________________________________
    Raghvendra Kumar Gupta                             ....Petitioner





                                      Versus
    State of Himachal Pradesh and others              ...Respondents
    ____________________________________________________________
    Coram





    Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
    Hon'ble Mr. Justice Anoop Chitkara, Judge.

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

    For the respondents:                  Mr. Ashok Sharma, Advocate General
                                          with Mr. Adarsh K. Sharma, Ms. Ritta
                                          Goswami & Mr. Nand Lal Thakur,
                                          Additional Advocates General, and Mr.


                                          Yudhvir Singh Thakur, Deputy Advocate
                                          General.

    Anoop Chitkara, Judge (Oral)

The nature of order, we propose to pass in the

present petition, requires no response. The representation,

Annexure P-7, made by the petitioner on 24.07.2020 for non-

disbursement of regular annual increment, is still pending.

Therefore, the respondent(s)/competent authority is directed

to decide the same within four weeks from today. Liberty is

reserved to the petitioner to re-agitate the matter, in case

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

such need arises.

2. Consequently, the present petition is disposed of

.

in the above terms, so also pending miscellaneous

application(s), if any.

Copy dasti.

                                            (L. Narayana Swamy)
                                                 Chief Justice




    March 02, 2021
          (R.Atal)
                        r             to         (Anoop Chitkara)
                                                       Judge