Decided On: 30.07.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 10693 HP

Himachal Pradesh High Court

Decided On: 30.07.2024 vs State Of Himachal Pradesh & Others on 30 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                              2024:HHC:6131
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    5537 of 2023
                                                     Decided on: 30.07.2024

    Shri Gurditta Ram                                                       ... Petitioner




                                                                          .
                           Versus





    State of Himachal Pradesh & others                                     ... Respondents

    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioner      :     Ms. Kiran Dhiman, Advocate, vice
                                  Mr. Onkar Jairath, Advocate.





    For the respondents             :        Mr. Sumit Sharma, Deputy Advocate
                                             General.
    Ajay Mohan Goel, Judge (Oral)

By way of this petition, the petitioner has prayed for the

following relief:-

"i) That a writ in the nature of mandamus or any other

appropriate writ, order or direction may kindly be issued to the respondents directing them to promote the

petitioner to the post of Head Master from the day his juniors have been promoted with all consequential

benefits like arrears of salary alongwith interest and seniority etc."

2. Learned counsel appearing for the petitioner submits

that interest of justice would be served in case the respondents are

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

2024:HHC:6131

directed to consider the case of the petitioner in light of the

judgment of this Court in CWP(T) No.14932 of 2008, titled Neelam

Kaushal vs. State of H.P. and others, decided on 26.07.2010, as also

.

the judgment in CWP No.1973 of 2021, titled Shri Mohinder Singh

vs. State of Himachal Pradesh & othrs, decided on 27.05.2022.

3. In view of the request so made by learned counsel for

the petitioner, the petition is disposed of with the direction that

appropriate orders be passed as far as relief prayed for by the

petitioner is concerned in light of the judgment being relied upon by

the petitioner.

4. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge

July 30, 2024 (Rishi)