Kulbhushan Sharma And Ors vs State Of H.P. And Ors
2024 Latest Caselaw 15540 HP

Himachal Pradesh High Court

Kulbhushan Sharma And Ors vs State Of H.P. And Ors on 22 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

CWP No.11738 of 2024

Decided on: 22.10.2024

------------------------------------------------------------------------------------- Kulbhushan Sharma and Ors. ...........Petitioners

Versus

State of H.P. and Ors. ........Respondents

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

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting?1

For the Petitioners: Mr. Onkar Jairath, Advocate.

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

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

Notice. Mr. Dalip K. Sharma, learned Additional

Advocate General, waives service of notice on behalf of the

respondents.

2. This writ petition has been filed for the grant of

following substantive relief:-

"(i) That the writ in the nature of mandamus or any other order, writ or directions may kindly be issued to the respondents to grant the 3rd benefit of ACP to the petitioners on completion of 14 years of regular service in the cadre of TGT from due date i.e., from the year 2012-2016 with all consequential benefits in terms of the instructions dated 09.08.2012, 07.07.2014 and 09.09.2014."

3. Learned Senior Counsel for the petitioners contends

that the grievances raised by the petitioners in this writ petition

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

is covered under judgment passed in Sanjay Kumar Vs. State

of H.P. and others alongwith other connected matters.2

Learned counsel further submitted that the petitioners would be

satisfied in case, respondents are directed to consider the case of

the petitioners for grant of the relief prayed for by them and for

redressal of their grievances raised in the writ petition in light of

the aforesaid law.

Learned Additional Advocate General has no

objection for considering the case of the petitioners in light of the

aforesaid judgment.

4. Hence, having regard to the afore-submissions, but

without examining the merits of the matter, this writ petition is

disposed of by directing the respondent No.2/competent

authority is directed to decide the case of the petitioners 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 petitioners.

The writ petition is disposed of in the above

directions. Pending miscellaneous application(s), if any, shall

also stands disposed of.

                                                       Jyotsna Rewal Dua
October 22, 2024                                            Judge
     Ankit

CWPOA No.5536 of 2020 decided on 01.01.2022.