Inder Singh & Ors vs State Of H.P. & Ors
2024 Latest Caselaw 15610 HP

Himachal Pradesh High Court

Inder Singh & Ors vs State Of H.P. & Ors on 24 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP Nos. 11866 & 11918/2024 Decided on: 24.10.2024 CWP No. 11866/2024

Inder Singh & Ors. ...Petitioner

Versus

State of H.P. & Ors. ....Respondents.

CWP No. 11918/2024

Joginder Singh & Ors.                                             ...Petitioner

                            Versus

State of H.P. & Anr.                                           ....Respondents.

........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1 For the petitioner(s): Mr. Vinod Chauhan, Advocate,

For the respondents: Mr. Y.P.S. Dhaulta, Additional Advocate General.

Jyotsna Rewal Dua , J

Mr. Y.P.S. Dhaulta, learned Additional Advocate

General, accepts notice on behalf of the respondents.

With the consent of learned counsel for the parties, the

matters are heard at this stage.

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

2. The writ petitions have been filed for the grant of

following substantive relief:-

"(i) That the respondents may very kindly be directed to count the services of the petitioners rendered on contract basis for the purpose of seniority, promotion and for all other consequential financial benefits from the date of their initial appointment in terms of the judgment passed by Hon'ble Apex Court in Direct Recruit Cases as well as by this Hon'ble Court in Taj Mohammad in CWP No.2004/2017 as well as the CWPOA No.3282/2019 i.e. Dr. Ranjit Singh Thakur and Ors. Vs. State of H.P."

3. According to the petitioners, the legal issue involved in

the case has already been adjudicated upon. The grievances of the

petitioners are that their representations dated 10.05.2024 (Annexure

P-4) & 10.05.2024 (Annexure P-4) respectively, have still not been

decided by the respondents/competent authority.

4. Once the legal principle involved in the adjudication of

present petition has already been decided, it is expected from the

welfare State to consider and decide the representation of the

aggrieved employee within a reasonable time and not to sit over the

same in-definitely compelling the employee to come to the Court for

redresssal of his grievances. This is also the purport and object of the

Litigation Policy of the State. Not taking decision on the

representation for months together would not only give rise to

unnecessary multiplication of the litigation but would also bring in

otherwise avoidable increase to the Court docket on unproductive

government induced litigation.

5. In view of above, the instant petitions are disposed of

by directing respondents/competent authority to consider and decide

the aforesaid representations of the petitioners, in accordance with

law, within a period of six weeks from today. The order so passed be

also communicated to the petitioners. Pending miscellaneous

application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 24th October, 2024(rohit)