Yash Paul Singh vs State Of H.P. & Ors
2025 Latest Caselaw 6357 HP

Himachal Pradesh High Court

Yash Paul Singh vs State Of H.P. & Ors on 17 June, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.9292 of 2025 Decided on: 17.06.2025 _________________________________________________________________

Yash Paul Singh ....Petitioner

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

Coram Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Neel Kamal Sharma, Advocate.

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

Jyotsna Rewal Dua, Judge

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

General, accepts service of notice on behalf of the

respondents.

2. This writ petition has been filed for grant of

following substantive reliefs:-

"i hat the respondents may kindly be directed to count the services which the petitioner has rendered on contract basis W.e.f. 16.06.1998 to 11.06.2001 in Govt. Middle School Punto u/c

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

GSSS Killar, District Chamba, H.P. for seniority and other benefits.

ii. That the respondents may kindly be directed to provide the benefits of Assured Progression Scheme after the completion of 14 years services i.e. on 12.07.2015 alongwith all other consequential benefits.

iii. That the respondents may kindly be directed to pay all the arrears as accrued to the petitioner after counting his rendered on contract basis services towards seniority and the benefits of ACPS alongwith penal interest @ 6%.,"

At this stage, learned counsel for the petitioner

submits that he is under instructions to seek redressal of

only relief No.(ii); That other reliefs be treated to have been

given up.

The writ petition is accordingly being considered

for grant of relief No.(ii).

3. Learned counsel for the petitioner submits that

the relief prayed for and the legal issue involved in the case

has already been adjudicated upon in Sanjay Kumar Vs.

State of H.P. and Ors2. Learned counsel further submitted

that the petitioner would be content, in case, he is permitted

to submit a fresh representation to the aforesaid respondent/

Competent Authority seeking relief No.(ii), whereafter,

CWPOA No. 5536 of 2020 decided alongwith connected matters on 01.11.2023

respondent /Competent Authority, be directed to decide the

representation to be made by him, in a time bound manner.

Learned Additional Advocate General has no objection to this

prayer.

4. In view of above submissions, the present petition

is disposed of by permitting the petitioner to make fresh

representation to the respondent /Competent Authority,

within a period of two weeks from today, who shall in turn,

consider and decide the same, in accordance with law and in

light of Sanjay Kumar2, within a further period of six weeks by

passing order, which shall also be communicated to the

petitioner.

Pending miscellaneous application(s), if any, shall

also stand disposed of.

Jyotsna Rewal Dua Judge June 17, 2025 R.Atal