Decided On: October 10 vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 15890 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                CWP No. 7411 of 2023
                                          Decided on: October 10, 2023
    ________________________________________________________
    Ashok Kumar and another                         ........... Petitioners




                                                                                .
                                      Versus





    State of Himachal Pradesh and others              .... Respondents
    ________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1

    For the Petitioner                     :      Mr. Onkar Jairath and Mr. Anshul
                                                  Jairath, Advocates.

    For the respondents                    :
                                  Mr. Rajan Kahol, Mr. Vishal Panwar





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

    Sandeep Sharma, Judge (oral):

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

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

"That Your Lordships may further graciously be pleased to issue the Writ in the nature of Mandamus directin gteh respondents to fix the pay of the petitioners in the Pay Band of 10300-34800+4400 Grade

Pay with additional 3% promotional increment w.e.f. 01.10.2012 with all consequential benefits, as has been done with the incumbents

promoted to the post of Head Teacher after 01.10.2012 with all consequential benefits @ 9% P.A in view of the law laid down in case vide judgment date 07.07.2023 passed in CWP 2500/2021 titled as

Ranjit Singh and Others V/s State of Himachal Pradesh along with other connected matters.".

2. Learned counsel for the parties are ad-idem that the issue

raised in the instant petition has been settled by this court in Ranjit

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

Singh and others v. State of H.P. and others, CWP No. 2500 of

2021, decided on 7.7.2023, alongwith connected matters.

3. In view of aforesaid fair stand adopted by learned counsel for

.

the parties, present petition is disposed of with a direction to the

respondents to consider and decide the case of the petitioners in light

of Ranjit Singh supra, within a period of four weeks. Needless to say,

authority concerned shall afford opportunity of hearing to the petitioner

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.

All pending application(s), if any, also stands disposed of.

(Sandeep Sharma) Judge October 10, 2023 Vikrant