Manju Sharma vs State Of H.P. And Others
2024 Latest Caselaw 15538 HP

Himachal Pradesh High Court

Manju Sharma vs State Of H.P. And Others on 22 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.11740 of 2019 Decided on: 22.10.2024

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Manju Sharma                                                    .....Petitioner

                                         Versus

State of H.P. and others                                      .....Respondents

------------------------------------------------------------------------------------- Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting?1

For the Petitioner: Mr. Onkar Jairath, Advocate.

For the Respondents: Mr. Dalip K. Sharma, Additional Advocate General.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge

The writ petition has been filed for the grant of

following substantive reliefs:-

"a) That the Writ in the nature of Mandamus or any other appropriate writ of direction may kindly be directed to extend the benefits of the PTA under Grant-in-Aid Rules, 2006 to the petitioner for the period she had served i.e. 1999 to 2001, 2002 to 2005 and 2008 to 2010 alongwith interest @9% p.a. in the light of the judgment passed by Hon'ble Court in Sangeeta Devi and Ors. vs. State of Himachal Pradesh and Ors. bearing CWP No.2218/2018.

b) That the entire relevant record of the case may kindly be ordered to be summoned from the respondents for the kind perusal of the Hon'ble Court."

2. Learned counsel for the petitioner submitted

that the issue raised by the petitioner in this writ petition

Whether reporters of print and electronic media may be allowed to see the order? Yes.

has already been adjudicated upon by this Court in CWP

No.2218 of 2018 (Sangeeta Devi & Others Versus State

of H.P. & Others), decided on 11.03.2019. Learned counsel

further submitted that the petitioner would be content in

case a direction is issued to the respondents/competent

authority to consider and decide her cases for redressal of

the grievances raised in the writ petition in light of the

aforesaid judgment within a fixed time schedule. Learned

Additional Advocate General is not averse to this prayer.

3. Having regard to the afore-submissions, but

without examining the merits of the matter, this writ

petition is disposed of by directing the respondents/

competent authority to consider and decide the case of the

petitioner for redressal of her grievances raised in the writ

petition, in accordance with law and taking into

consideration the above judgment within a period of six

weeks from today. The decision so arrived at shall also be

communicated to the petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

                                            Jyotsna Rewal Dua
October 22, 2024                                  Judge
     Ankit