Baldev Chand And Ors vs State Of H.P. & Ors
2025 Latest Caselaw 1250 HP

Himachal Pradesh High Court

Baldev Chand And Ors vs State Of H.P. & Ors on 5 June, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP Nos.9118 & 9120 of 2025 Decided on 5th June, 2025 _________________________________________________________________

1. CWP No. 9118 of 2025

Baldev Chand and Ors ....Petitioners

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

2. CWP No. 9120 of 2025

Dheeraj Kumar and Ors ....Petitioners

Versus State of H.P. & Ors. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Shivom Vashista, Advocate.

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

Jyotsna Rewal Dua, Judge

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

Advocate General, appears and waives service of notice on

behalf of the respondents in both the petitions.

2. These writ petitions have been filed for grant of

Whether reporters of Local Papers may be allowed to see the judgment? yes

almost common relief, which has been extracted from CWP

No. 9118 of 2025:-

"i) That the Respondents may very kindly be directed to grant the benefit of Assured Career progression Scheme in favour of the petitioner by ignoring the effect of enhancement allowed on account of implementation of 5th CPC and the pay of the petitioner my kindly be further ordered to be fixed accordingly in 6 CPC from the due date alongwith arrears and interest, in the interest of justice.."

3. According to the petitioners, the legal issue

involved in the cases has already been adjudicated upon. The

grievance of the petitioners is that their representations dated

02.11.2024 (Annexure P-7) 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 indefinitely compelling the

employee to come to the Court for redressal 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 the above, these writ petitions are

disposed of by directing the 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, also

to stand disposed of.

Jyotsna Rewal Dua Judge June 5, 2025 R.Atal