Rajinder Parkash And Others vs State Of H.P. And Others
2022 Latest Caselaw 11822 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                  CWP No. 6449 of 2020
                                        Decided on: December 30, 2022
     ________________________________________________________




                                                                    .
     Rajinder Parkash and others                        .........Petitioners





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





     Hon'ble Mr. Justice Sandeep Sharma, Judge.
     Whether approved for reporting1?
     ________________________________________________________
     For the petitioners:     Mr. A.K. Gupta, Advocate.

     For the respondents:           Mr. Narinder Guleria, Additional Advocate





                                    General with Mr. Sunny Datwalia,
                                    Assistant Advocate General.

     ________________________________________________________
     Sandeep Sharma, J. (oral)

Learned counsel for the petitioners, fairly admits that with the

afflux of time, majority of the reliefs, as claimed by the petitioners in the

instant petition, stand granted but only issue with regard to re-

designation of post of Junior Accountant to Accountant is hanging in

fire. He states that at present, no post of Junior Account exists in any

Government department in the State of Himachal Pradesh, as such,

decision is required to be taken by the respondents in the case at hand

at the earliest.

2. Perusal of reply to the petition filed by the respondents, itself

reveals that the matter regarding re-designation of Junior Account to

Accountant is under consideration of Advisory Department. Reply was

filed on 4.7.2022 under the signatures of Joint Secretary (PR) to the

Whether reporters of the Local papers are allowed to see the judgment? .

Government of Himachal Pradesh. Sine more than five months have

passed after filing of reply, this court hopes and trusts that needful shall

.

be done expeditiously by the respondents.

3. In view of above, present petition is disposed of with a

direction to the respondents. to take a decision with respect to re-

designation of the post of Junior Accountant in Panchayati Raj

Department, expeditiously, preferably within a period of four weeks.

Liberty is reserved to the petitioners to approach this court again if they

still remain aggrieved.

4.

The petition stands disposed of in the afore terms, alongwith

all pending applications.

(Sandeep Sharma) Judge December 30, 2022

(Vikrant)