Himachal Pradesh High Court

Ankur Bhopal & Ors vs State Of H.P. & Ors on 8 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.4092 of 2025 and connected matters Decided on: 8th May, 2025 _________________________________________________________________

1. CWP No.4092 of 2025

Ankur Bhopal & Ors ....Petitioners

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

2. CWP No.4094 of 2025

Ranjana Gupta & Ors ....Petitioners

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

3. CWP No.4098 of 2025

Balwant Singh Chauhan & Ors ....Petitioners

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

_________________________________________________________________ For the petitioners: Ms. Anchal Sharma, Advocate vice Mr. Adarsh K.Vashista Advocate.


For the respondents:                    Mr. L.N.Sharma and                       Mr. Y.P.S.
                                        Dhaulta,  Additional                      Advocates
                                        General.

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

Jyotsna Rewal Dua, Judge

Notice. Mr. L.N.Sharma, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents in all the petitioner.

2. These writ petitions have been filed for grant of

almost common relief, which has been extracted from CWP

No. 4092 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 due and admissible financial up gradation/enhancement falling due in favour of the petitioners w.e.f. 01.10.2012, may kindly be allowed in favour of the petitioners along with interest and arrears, 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 respective

representations dated 28.01.2025, 10.02.2025 and

18.10.2024 (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.