____________________________________________________ vs State Of H.P. And Others
2024 Latest Caselaw 10968 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Others on 2 August, 2024

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                     CWP No. 7445 of 2024
                                    Decided on: 02.08.2024
    ____________________________________________________
    Raj Kumar                             ........... petitioner




                                                                                .
                           Versus





    State of H.P. and others                      respondents
    ____________________________________________________





    Coram:
    Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting? 1

    For the petitioner                     :      Ms. Divya Verma, Advocate.





    For the respondents                    :      Mr. Raj Kumar Negi, Additional
                                                  Advocate General.
    ____________________________________________________
    Bipin Chander Negi, Judge (oral)

The present writ petition has been filed by the

petitioner seeking following substantive relief:-

1. That writ in the nature of mandamus may very kindly

be issued in favour of the petitioner and against the respondents, by directing the respondents to grant the petitioner, the benefits of pay scale, annual increments, seniority, promotion and pension under CCS(Pension) Rule, 1972 and GPF etc. by counting

his contractual services as JBT Teachers, from his initial appointment till his regularization, as

qualifying service, for the grant of said benefits, as has been granted to the similarly situated persons, in the judgment dated 10.01.2020 passed in CWP No.2411/2019 titled as Jagdish Chand Vs. State of

HP & Other such connected matters.

2. In the case at hand, learned counsel for the petitioner

states that the present case is covered by judgment rendered in

CWP No.2411/2019, Jagdish Chand Vs. State of HP, decided

on 10.01.2020.

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

3. Learned counsel for the petitioner has placed on

record order dated 26.06.2024. Copy whereof has been supplied

to the learned Additional Advocate General. The said order has

.

been issued by the concerned Director. From a perusal thereto, it

is evident that vide letter dated 27.05.2024, Government has

directed to implement judgment dated 10.01.2020 passed in CWP

No.2411/2019, titled Jagdish Chand Vs. State of HP. In the

aforesaid order, it has been categorically stated that each case

wherein relief is being sought on the basis of the judgment

passed in Jagdish Chand's case be examined on a case-to-case

basis and then appropriate orders be passed thereupon.

4. In view of the aforesaid, learned counsel for the

petitioner submits that w.r.t. the grievances being raised in the

present petition, an appropriate representation, shall be made by

the petitioner within a week from today. The aforesaid

representation so made to the concerned authorities, be decided

within a period of six weeks thereafter.

5. In view thereof, present petition is disposed of, so

also the pending application(s), if any.

6. List for compliance on 04.10.2024.

(Bipin Chander Negi) Judge

August 02, 2024 tarun