Himachal Pradesh High Court
Anil Kumar And Others vs State Of H.P. & Ors on 23 October, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.11828 of 2024 and connected maters
Decided on: 23rd October, 2023
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1. CWP No. 11828 of 2024
Anil Kumar and others ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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2. CWP No. 11830 of 2024
Pradeep Kumar and others ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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3. CWP No. 11833 of 2024
Maya Ram Sharma and others ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua
1 Whether approved for reporting?
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For the petitioners: Mr. Gambhir Singh and Mr.
Ganesh Barowalia, Advocates.
For the respondents: Mr. Y. P. S. Dhaulta & Mr. L.N.
Sharma, Additional Advocates
General.
Whether reporters of Local Papers may be allowed to see the judgment? yes
Jyotsna Rewal Dua, Judge
Notice. Mr. L. N. Sharma, learned Additional
Advocate General, appears and waives service of notice on
behalf of the respondents.
2. With the consent of learned counsel for the
parties, matters are heard at this stage.
3. This writ petitions have been filed for grant of
following common substantive reliefs: -
"(I) That the respondents may very kindly be directed to
grant the benefit of the ACP Scheme to the
petitioners for the period i.e., 16.08.2011 till date,
along with all consequential benefits in terms of the
Assured Career Progression Scheme, as well as, in
terms of judgment dated 01.11.2023 passed by this
Hon'ble Court in CWPOA No. 5536/2020, titled as
Sanjay Kumar & others v/s State of H.P. & others
a/w connected matters, and the arrears accrued
thereunder may kindly be directed to be paid with
interest.
(II That the respondents may kindly be directed to
decide the representation made by the petitioners
within time bound manner."
4. Learned counsel for the petitioners submitted that
the reliefs prayed for by the petitioners are covered by the
decision dated 01.11.2023, rendered in CWPOA No. 5536 of
2020 ( Sanjay Kumar Vs. State of Himachal Pradesh
and others) alongwith connected matters. Learned counsel
for the petitioners states that the petitioners would be
content if the cases of the petitioners are considered by the
respondents in light of the aforesaid judgment. Learned
Additional Advocate General has no objection to this prayer.
5. Having regard to above submissions but without
examining the merits of the matter, these petition are
disposed of by directing the respondents to consider the
cases of the petitioners in light of the aforesaid judgment and
pass appropriate orders in accordance with law within a
period of six weeks from the date of receipt of copy of this
order. The decision so arrived at, shall also be communicated
to the petitioners.
Pending miscellaneous application(s), if any, also
to stand disposed of.
Jyotsna Rewal Dua
Judge
October 23, 2024
R.Atal
