Himesh Kumar vs State Of H.P. And Others
2022 Latest Caselaw 11429 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                               CWP No.8835 of 2022
                             Decided on: 23rd December, 2022
    ______________________________________________________




                                                                          .
    Himesh Kumar                                   ....Petitioner





                                       Versus
    State of H.P. and others                  ...Respondents





    _______________________________________________________
    Coram

    The Hon'ble Mr. Justice A. A. Sayed, Chief Justice





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1
     Whether approved for reporting?
    _____________________________________________________
    For the petitioner:
                       r      Mr. Mohit Thakur, Advocate.

    For the respondents:                   Mr. Adarsh K. Sharma,                       Additional
                                           Advocate General.



    A. A. Sayed, Chief Justice (Oral)

The petitioner has made a representation (Annexure P-

11), which was received by the office of respondent No.4 on

26.08.2022, for promotion on the basis that the employees junior to

him are getting more pay than the petitioner. Learned counsel for

the petitioner states that the petitioner would be content, if the said

representation is decided.

2. We accede to the prayer of the learned counsel for the

petitioner. Without going into the merits or otherwise of the matter,

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

we dispose of the present writ petition by directing respondent No.4-

Commandant 1st HPAP (Himachal Pradesh Armed Police) Junga,

District Shimla, H.P. to decide the aforesaid representation of the

.

petitioner (Annexure P-11) expeditiously and in any event, within

four weeks from today.

3. The writ petition to stand disposed of in the above

terms, so also the pending miscellaneous application(s), if any.

                  r           to                     (A.A. Sayed)
                                                     Chief Justice

                                               (Jyotsna Rewal Dua)
    December 23, 2022                                   Judge
      R.Atal