_____________________________________________________________________ vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 217 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh & Ors on 1 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.3647 of 2025
                                       Date of Decision: 01.05.2025
_____________________________________________________________________
Gian Chand                                                .........Petitioner
                                        Versus
State of Himachal Pradesh & Ors.                       .......Respondents

Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioner:       Mr. Prantap Sharma, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General, Mr. Rajan
                     Kahol, Mr. Vishal Panwar & Mr. B.C. Verma,
                     Additional Advocate Generals, with Mr. Ravi
                     Chauhan, Deputy Advocate General, for
                     respondents No. 1 to 3-State.

                          Mr. Rangil Singh, Advocate, vice Mr. Tara
                          Chand Chauhan, Advocate, for respondent No.
                          4.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)

By way of instant petition, petitioner has prayed for the

following main relief:

"(i) That a writ in the nature of mandamus may kindly be issued by directing the respondent department to give one notional increment accruing for the period from 01.04.2023 to 31.03.2024 in favour of petitioner for the purpose of pensionary benefits."

2. Before reply, if any, from the respondents could be

received, learned counsel representing the petitioner, on instructions,

states that petitioner would be content and satisfied in case his case is

considered and decided in the light of judgment passed by Coordinate

Bench this Court in CWP No. 744 of 2024 titled Surjit Singh Vs.

State of Himachal Pradesh & Ors.

3. While putting in appearance on behalf of respondents No.

1 to 3/State and respondent No. 4, Mr. Vishal Panwar, learned

Additional Advocate General and Mr. Rangil Singh, Advocate, state

that they are not averse to aforesaid innocuous prayer made on behalf

of the petitioner and representation, if any, filed by the petitioner shall

be considered and decided expeditiously.

3. Consequently, in view of the above, this Court, without

going into the merits of the case, deems it fit to dispose of the present

petition with a direction to the respondents to consider and decide the

representation of the petitioner (Annexure P-3) in light of Surjit Singh

(supra), expeditiously, preferably within a period of four weeks.

Ordered accordingly. Needless to say, authority concerned, while doing

the needful in terms of instant order, shall afford an opportunity of

being heard to the petitioner and pass speaking order thereafter.

Pending applications, if any, stand disposed of.

May 01, 2025                                     (Sandeep Sharma),
     (sunil)                                          Judge