Decided On: 20.11.2024 vs State Of H.P. & Others
2024 Latest Caselaw 17762 HP

Himachal Pradesh High Court

Decided On: 20.11.2024 vs State Of H.P. & Others on 20 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:11853


     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.           13255 of 2024
                                                 Decided on: 20.11.2024
Roshan Lal                                              ... Petitioner
                   Versus
State of H.P. & others                                        ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________            _
For the petitioner      :     Mr. Kul Bhushan Khajuria, Advocate.
For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                         Advocate General, for respondents
                                         No.1 to 4-State.
                                         Mr. Tek Ram Sharma, Advocate, for
                                         respondent No.5.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General and Mr. Tek Ram Sharma, learned counsel, accept

notice on behalf of respondents No.1 to 4 and 5, respectively.

2. Learned Counsel for the petitioner submits that interest

of justice would be served in case office of learned Accountant

General is directed to decide the representation of the petitioner qua

the pay anomaly/pay fixation. Learned counsel for the respondent

No.5 submits that let a detailed representation in this regard be filed

by the petitioner.

3. The petition is accordingly disposed of without any

observation on merit, with the direction that in the event of the

petitioner filing a detailed representation for the pay anomaly/ pay

fixation to respondent No.5, let the same be decided within a period

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

of four weeks as from the date of receipt thereof. Pending

miscellaneous application(s), if any also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge November 20, 2024 (Rishi)