Shiv Charan vs State Of H.P. & Others
2023 Latest Caselaw 13361 HP

                                                   1




                 IN THE HIGH COURT OF HIMACHAL PRADESH
                                 SHIMLA

                                       CWPOA No. 5038 of 2020




                                                                              .
                                       Date of Decision: September 12, 2023





    Shiv Charan                                                       ...Petitioner

                                                Versus





    State of H.P. & others                                             .....Respondents.
    Coram:
    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    The Hon'ble Mr.Justice Bipin Chander Negi, Judge.





    Whether approved for reporting?1

    For the Petitioner:                Ms. Tamanna Sharma, Advocate vice Mr. Kunal
                         r             Verma, Advocate.

    For the Respondents:               Mr. Anup Rattan, Advocate General with
                                       Mr.Manoj Chauhan, Additional Advocate

                                       General.

    Vivek Singh Thakur, J (oral)

Petitioner has approached this Court, mainly seeking

following relief:-

"7(a) That applicant amended seniority may be maintained i.e. 1940-T instead of 2565-P New Seniority as Showing on

this basis is No. 12894-Z8 as marked in Sr. No. 82 of the impugned order dated 27.07.2018. The applicant's seniority and eligibility may be counted for further promotions by

virtue of the notification dated 09th December, 1999 issued by the Government of Himachal Pradesh the post of the applicant in Army Education Corps has been equated & then adopted the trade by the State Govt. itself Instructor AEC Special which is equivalent to TGT. The said notification is annexed as Annexure A-5."

2 Today, learned Additional Advocate General has placed on

record the copy of Corrigendum dated 2 nd September, 2023, which reads

as under:-

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

"CORRIGENDUM

Please read seniority number "1940-T" instead of seniority number "2565-P" appeared at Sr. No. 82 seniority number

.

2565-P in the restored seniority list of Ex-Service-men

(TGT's) which has been circulated/up-loaded in Departmental website vide this Directorate letter of number EDN-H(2)B(9)- Ex-man-Sty.-5/2018(SLP-8710/09) dated 09.08.2019 vide

which Final Seniority Numbers of 120 Ex-Servicemen TGT's were restored as on 29.12.2008. Other terms and conditions shall remain unchanged."

3 In view of above, it is apparent from the Corrigendum,

placed on record, that seniority number of petitioner stands corrected,

which has been sought by him by filing present petition.

4 Therefore, present petition is disposed of with observation

that petitioner shall also be entitled for all consequential benefits on the

basis of his corrected seniority, if any, and same shall be extended to him

within three months from today, if not already extended.

All pending miscellaneous application(s), if any, stand

disposed of in aforesaid terms.

(Vivek Singh Thakur), Judge.

    September 12, 2023                               (Bipin Chander Negi)
           (ms)                                             Judge