Himachal Pradesh High Court

Nirmala Kumari vs State Of H.P. & Ors on 2 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.3770 of 2025 and connected matters Decided on: 02.05. 2025 _________________________________________________________________

1. CWP No. 3770 of 2025 Nirmala Kumari ....Petitioner Versus State of H.P. & Ors. ...Respondents _________________________________________________________________

2. CWP No. 3776 of 2025 Roshan Lal ....Petitioner Versus State of H.P. & Ors. ...Respondents _________________________________________________________________

3. CWP No. 3780 of 2025 Prakash Chand ....Petitioner

Versus State of H.P. & Ors. ...Respondents ____________________________________________________________ Coram

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

_________________________________________________________________ For the petitioners: Mr. Munish Dhatwalia, Advocate.

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

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

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 all the writ petitions.

2. These writ petitions have been filed for grant of

almost common reliefs, which have been extracted from CWP

No. 3770 of 2025: -

A). A. That the Hon'ble Court may kindly direct the respondents to extended the benefit of Judgment dated 07.07.2023 passed in CWP No. 2500/2021 in favour of petitioners.

B. That your lordship may further graciously be pleased to issue the writ in natures mandamus directing the respondents to fix the pay of the petitioners in pay band of 10300- 34800+4400 grade pay with additional promotional increment on account of promotion to HT w.e.f. 01.10.2012 with all consequential benefits as has done with the incumbents promoted to the post of head teachers after 01.10.2012 with all consequential benefits @ 9%."

3. Admittedly, the petitioners have invoked extra

ordinary jurisdiction of this Court under Article 226 of the

Constitution of India without even preferring any

representations to the competent authority for the redressal

of grievances raised in the writ petitions.

4. Confronted with above, learned counsel for the

petitioners submitted that the petitioners would be preferring

representations within two weeks from today. In case such a

representations are so made, the same shall be decided by

the competent authority in accordance with law within a

period of six weeks thereafter. The order so passed shall also

be communicated to the petitioners.