Decided On: 23Rd October vs State Of H.P. And Others
2024 Latest Caselaw 16249 HP

Himachal Pradesh High Court

Decided On: 23Rd October vs State Of H.P. And Others on 23 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

2024:HHC:10113

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.7446 of 2024 Decided on: 23rd October, 2024

------------------------------------------------------------------------------------- Ramesh Chand Atri and others .....Petitioners

Versus

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

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

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioners: Ms. Divya Verma, Advocate.

For the Respondents: Mr. Sikander Bhushan and Ms. Menka Raj Chauhan, Deputy Advocates General.

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

This writ petition has been filed for the grant of

following substantive relief:-

"(i) That writ in the nature of mandamus may very kindly be issued in favour of the Petitioners and against the Respondents, by directing the Respondents to grant the Petitioners, the benefits of Financial Up-gradation and time scale/enhancement after completion of 14 years of service as JBT, under ACP Scheme of 4-9-14 as has been granted to the similarly situated persons, in the judgment dated 01-11-2023 (Annexure P-1)."

2. Learned counsel for the petitioners submitted

that the issue raised by the petitioners in this writ petition

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

2024:HHC:10113

has already been adjudicated upon by this Court in CWPOA

No.5536 of 2020 (Sanjay Kumar Versus State of

Himachal Pradesh & others), decided alongwith

connected matters on 01.11.2023. Learned counsel further

submitted that the petitioners would be content in case a

direction is issued to the respondents/competent authority

to consider and decide the respective cases of the

petitioners for redressal of their grievances raised in the

writ petition in light of the aforesaid judgment within a

fixed time schedule. Learned Deputy 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 respective

cases of the petitioners for redressal of their grievances

raised in the writ petition, in accordance with law and

taking into consideration the above judgment in the case of

Sanjay Kumar, supra, within a period of six weeks from

today. The decision so arrived at shall also be

communicated to the petitioners.

2024:HHC:10113

The writ petition stands disposed of in the above

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

any.

                                         Jyotsna Rewal Dua
October 23, 2024                               Judge
    Mukesh