Sunita Devi vs State Of H.P. & Ors
2023 Latest Caselaw 5154 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 2696/2019 Decided on: 04.05.2023

.

    Sunita Devi                              ....Petitioner





                                            Versus
    State of H.P. & Ors.                                              ......Respondents

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

For the petitioner

For the respondents r :

:

toMr. Pradeep Kumar Sharma, Advocate.

Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Additional

Advocate General.

Jyotsna Rewal Dua, J

This writ petition has been preferred for the grant of

following substantive reliefs:-

" I). For directing the respondents to release Grand-in-Aid in favour

of the petitioner w.e.f. 07.8.2012 till date and other consequential benefits.

ii) That respondents may kindly be directed to allow the petitioner

continuity in service as a PGT at Govt. Senior Secondary School Kanti Mashwa P.O. Kanti Mashwa, Tehsil Kamrau, District Sirmour, H.P."

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

petitioner submitted that the case of the petitioner is squarely covered

by the judgments rendered in CWP No. 2467/2015 (Villam Singh Vs.

Whether reporters of the local papers may be allowed to see the judgment?

State of H.P. & Ors.) and CWP No. 384/2017 (Renuka Devi Vs. State

of H.P. & Ors.) decided on 7.4.2016 and 26.05.2018, respectively.

.

Learned counsel for the petitioner further submitted that the petitioner

would be content, in case, respondents/competent authority are

directed to consider and decide the case of the petitioner, in light of the

law laid down in the aforesaid judgments, in a time bound manner.

Prayer is not opposed by learned Additional Advocate General.

3. In view of the stand taken by learned counsel for the

parties, but without going into the merits of the case, the instant writ

petition is disposed of by directing respondent No.2/competent authority

to consider and decide the case of the petitioner, in accordance with

law and in light of the aforesaid judgments within a period of six weeks

by passing a reasoned order, which shall be communicated to the

petitioner. Pending miscellaneous application(s), if any, shall also stand

disposed of.

Jyotsna Rewal Dua Judge

4th May 2023 (Rohit)