Devender Singh Kutaal vs State Of Himachal Pradesh And Another
2023 Latest Caselaw 18503 HP

Himachal Pradesh High Court

Devender Singh Kutaal vs State Of Himachal Pradesh And Another on 29 November, 2023

                                                    1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No.3826 of 2023
                                              Date of Decision : 29.11.2023




                                                                                .

    Devender Singh Kutaal                                                ...... Petitioner

                                     Versus
    State of Himachal Pradesh and another                                ......Respondents





    Coram:

    The Hon'ble Mr. Justice Bipin Chander Negi, Judge




                                                   of
    Whether approved for reporting?1 No


    For the petitioner         :     Mr. M.A. Safee and Mr. Pranav Kaushal,
                       rt            Advocates.
    For the respondents :            Mr. Anup Rattan, Advocate General with
                                     Ms. Priyanka Chauhan, Deputy Advocate

                                     General.


    Bipin Chander Negi, Judge (oral)

The present petition has been filed seeking following

substantive relief(s):-

"i) That the writ in the nature of Certiorari or any

other appropriate writ, order or directions may kindly be issued, quashing the Impugned action of the respondents, whereby he has been denied

the benefit of ACPS on completion of 4 years and 9 years' service in the cadre of Lecturer, being illegal, arbitrary, discriminatory, and unconstitutional and against the settled law of service jurisprudence.

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

ii) That the writ in the nature of Mandamus or any other appropriate writ, order or directions may kindly be issued, directing the Respondents to grant financial enhancement/up gradation under

.

the new ACPS on the completion of 4 and 9 years of service w.e.f. 06.07.2011 and 06.07.2016 respectively with all consequential benefits in

terms of the Notification dated 09.08.2012."

of

2. The respondents have filed reply, wherein, it has been

categorically stated that post receipt of the writ petition, the case rt of the petitioner was examined and due and admissible benefits

have been granted to the petitioner under the Assured Career

Progression Scheme (ACPS), vide letter dated 11.10.2023.

3. In view of above, nothing survives to be adjudicated in the

present petition, hence, the same is disposed of as having been

satisfied.

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

stand disposed of.

                                               ( Bipin Chander Negi)
    November 29, 2023 (KS)                             Judge