Bharat Bhushan Sharma vs State Of Hp & Ors
2024 Latest Caselaw 10506 HP

Himachal Pradesh High Court

Bharat Bhushan Sharma vs State Of Hp & Ors on 29 July, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Date of Decision: 29th July, 2024.

Bharat Bhushan Sharma .....Petitioner

.

Versus

State of HP & Ors. .....Respondents. Coram

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

Whether approved for reporting?1

For the Petitioner: Mr. Rohit Chauhan, Advocate.

For the Respondents: Mr. R.K. Negi, Addl. Advocate General.

Bipin Chander Negi, Judge (oral).

The present writ petition has been filed by the petitioner

seeking following substantive relief:-

i. 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 reporters of 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 Addl.

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

4.

r to in Jagdish Chand's case be examined on a case-to-case basis and then

appropriate orders be passed thereupon.

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 26.09.2024

(Bipin Chander Negi) Judge

29th July, 2024 (Gaurav Rawat)