Decided On: October 6 vs State Of Hp And Another
2023 Latest Caselaw 15522 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                CWP No. 7325 of 2023
                                          Decided on: October 6, 2023
    ________________________________________________________
    Ram Pratap and another                         ........... Petitioners




                                                                                .
                                   Versus





    State of HP and another                            .. Respondents
    ________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1

    For the Petitioners                    :      Mr. Mandeep Chandel, Advocate.

    For the respondents                    :
                                  Mr. Anoop Rattan, Advocate General
                                  with Mr. Rajan Kahol, Mr. Vishal





                                  Panwar and       Mr. B.C. Verma,
                                  Additional Advocates General & Mr.
                                  Ravi Chauhan & Ms. Sunaina,
                                  Deputy Advocates General.
    ________________________________________________________

    Sandeep Sharma, Judge (oral):

By way of present petition filed under Art. 226 of the Constitution

of India, the petitioners have prayed for following main reliefs:

"i. That the writ in the nature of mandamus or other writ, order or direction, directing the respondents to pay the full amount of arrears of

revision of pay scale, revised gratuity, revised leave encashment, commuted pension and other retiral benefits w.e.f. 01.01.2016 to till

its realization with interest @ 6% Per annum or within a period of four weeks (Annexure P-2)."

2. Learned counsel for the petitioners fairly states that the issue

raised in the instant petition has been decided by this Court in

Surinder Singh v. State of Himachal Pradesh and Anr., CWP No.

6611 of 2023, decided on 19.9.2023, and his clients shall be content

and satisfied, in case a direction is issued to the respondents to

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

consider and decide the case of the petitioners in light of Surinder

Singh supra, in a time bound manner.

3. Mr. Rajan Kahol, learned Additional Advocate General is not

.

averse to the innocuous prayer made on behalf of the petitioners.

4. Consequently, in view of above, present petition is disposed of

with a direction to the respondents to consider and decide the case of

the petitioners in light of Surinder Singh supra, within a period of four

weeks. Needless to say, authority concerned, while doing the needful

in terms of this order, shall afford opportunity of hearing to the

petitioners and pass a speaking order thereafter. Liberty is reserved to

the petitioners to file appropriate proceedings in appropriate court of

law, if they still remain aggrieved.

5. The petition stands disposed of in the afore terms, alongwith all

pending applications.

(Sandeep Sharma) Judge October 6, 2023 Vikrant