Decided On: 19Th November vs State Of H.P. & Ors
2024 Latest Caselaw 17623 HP

Himachal Pradesh High Court

Decided On: 19Th November vs State Of H.P. & Ors on 19 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

2024:HHC:11696

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.10586 of 2023 Decided on: 19th November, 2024 _________________________________________________________________ Ravi Kumar & Ors. ....Petitioners Versus State of H.P. & Ors ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua, 1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Mohit Thakur, Advocate. For the respondents: Mr. L.N. Sharma, Additional Advocate General.

Jyotsna Rewal Dua, Judge

Through, the respondents have not filed reply,

however, with the consent of learned counsel for the parties,

matter is heard at this stage.

3. Petitioners have filed the present petition for the

grant of following reliefs:-

"(A) hat the Respondents may be directed to release due and admissible minimum of revised scale to the Petitioners being earlier Para Teachers in terms of CWPOA 7661/2019 titled as Pushap Raj Khimta versus State of HP annexed as Annexure P-1.

Whether reporters of Local Papers may be allowed to see the judgment? yes

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(b) To issue Writ in the nature of Mandamus directing the respondents to immediately pay the minimum of the scale of 1033-34800 plus appropriate grade pay with effect from 1.04.2007-2010 as has been allowed to all others similarly situated Para Teachers.

(c) The Respondent state may be directed to issue appropriate instructions qua the above with respect to Para Teachers as mandated in Para No 5 of the Judgement as rendered in CWPOA 4954/2012.."

4. Learned counsel for the petitioners submitted that

the reliefs prayed for by the petitioners are covered by the

decision dated 29.06.2022, rendered in CWPOA No. 7661 of

2019 ( Pushap Raj Khimta & others Vs. State of H.P. &

Ors.). Learned counsel for the petitioners states that the

petitioners would be content if the cases of the petitioners are

considered by the respondents in light of the aforesaid

judgment. Learned Addtional Advocate General has no

objection to this prayer.

5. Having regard to above submissions but without

examining the merits of the matter, this petition is disposed

of by directing the respondents to consider the cases of the

petitioners in light of the aforesaid judgment and pass

appropriate orders in accordance with law within a period of

six weeks from the date of receipt of copy of this order. The

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decision so arrived at, shall also be communicated to the

petitioners.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua Judge November 19, 2024 R.Atal