Manoj Kumar vs State Of H.P & Ors
2023 Latest Caselaw 10427 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.3769/2023 Date of Decision: 27th July, 2023.

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      Manoj Kumar                                                 .....Petitioner.
                                          Versus

      State of H.P & ors.                                         .....Respondents.





      Coram

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the Petitioner: Mr. Rajesh Kumar, Advocate.

For the Respondents: Mr. Y.W. Chauhan, Addl. AG.

Jyotsna Rewal Dua, Judge

The petitioner has filed this writ petition for grant of

following substantive relief:-

"i) That an appropriate writ order or direction may very kindly be issued to the respondents to pay Grant-in-aid to the petitioner against his respective post w.e.f.

20.09.2014 with arrears and interest thereupon."

2. During the course of hearing, learned counsel for the

petitioner submitted that the case of the petitioner and the relief prayed

for by him are covered by judgment dated 07.04.2016, rendered by this

Court in CWP No.2467/2015 (Villam Singh vs. State of H.P & ors.) and

in LPA No.53/2018, decided on 26.11.2018 (State of Himachal Pradesh

and others vs. Villam Singh). Learned counsel further submitted that

the petitioner would be content in case a direction is issued to the

respondents/competent authority to consider the case of the petitioner for

redressal of his grievances pointed out in the instant petition in light of the

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

aforesaid decisions within a time bound manner. This is acceptable to the

opposite side.

In view of the innocuous prayer made by learned counsel for

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the petitioner and without examining the merits of the matter, this writ

petition is disposed of with a direction to the respondents/competent

authority to consider and decide the case of the petitioner by passing

appropriate orders in accordance with law, within a period of eight weeks

from today. While deciding the matter, the aforesaid judgments in Villam

Singh's, supra, be kept in view. The decision so arrived at shall also be

communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand

disposed of.

Jyotsna Rewal Dua Judge

27th July, 2023 (CS)