_________________________________________________________________ vs State Of H.P. & Ors
2025 Latest Caselaw 592 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of H.P. & Ors on 7 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.7232 of 2025 Decided on: 7th May, 2025 _________________________________________________________________ Ashu Sharma ....Petitioner

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

Coram

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

_________________________________________________________________ For the petitioner: Mr. Dixit Sahotra, Advocate.

For the respondents: Mr. Sikandar Bhushan, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

Notice. Mr. Sikandar Bhushan learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. This writ petition has been filed for grant of

following relief:

"a. Issue a Writ of Mandamus, appropriate writ, order or direction in nature thereof, directing the respondents to regularize the petitioner's service w.e.f. 21.10.2019, i.e., the date on which the petitioner has completed his three years of service on the said post

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

with all consequential benefits and pay arrears to the petitioner along with interest @18%."

2. Learned counsel for the petitioner submitted that

representation of the petitioner preferred by him has not been

considered and decided by respondent No.3/competent

authority till date. Learned counsel further submitted that the

petitioner would be content, in case, he is permitted to submit

a fresh comprehensive representation to the aforesaid

respondent/Competent Authority seeking the relief prayed for

by him in the writ petition, whereafter, respondent

No.3/Competent Authority, be directed to decide the

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

Learned Deputy Advocate General has no objection to this

prayer.

3. In view of above submissions, the present petition

is disposed of by permitting the petitioner to make fresh

comprehensive representation to respondent No.3/Competent

Authority, within a period of two weeks from today, who shall

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

within a further period of six weeks by passing a reasoned

order, which shall also be communicated to the petitioner.

Pending miscellaneous application(s), if any, shall

also stand disposed of.

Jyotsna Rewal Dua Judge May 7, 2025 R.Atal