Himachal Pradesh High Court

Rajgir Singh & Ors vs State Of H.P. & Anr on 9 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.660 of 2024 Date of decision: 09.05.2025 Rajgir Singh & Ors. ...Petitioners.

Versus State of H.P. & Anr. ...Respondents.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioners : Mr. Onkar Jairath, Advocate. For the respondents : Ms. Menka Raj Chauhan, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

Following order was passed in the matter on

05.05.2025:-

"Learned Deputy Advocate General has placed on record office instructions dated 03.05.2025 from the Secretary (Education) to the Government of Himachal Pradesh. As per these instructions, meetings of the Departmental Promotion Committee (DPC) for regularizing the placements of the Principals from the years 2017 to 2021 and 2022-23 were convened on 28.02.2025 and 05.04.2025, respectively.

2. Learned counsel for the petitioners submits that recommendations of the DPC on 28.02.2025 and 05.04.2025 have still not been given effect. Promotion orders based upon recommendations of the DPC have still not been issued.

3. Once meeting of the Departmental Promotion Committee has been convened, recommending names for promotion/placement of Principals that too on 28.02.2025 and 05.04.2025, it is not understood as to why the recommendations are not being given effect to.

4. The matter was twice passed over to enable learned Deputy Advocate General to have instructions about issuance of promotion orders based upon recommendations of the DPC. Instructions have not forth come.

1Whether reporters of Local Papers may be allowed to see the judgment? Yes

At the request of learned Deputy Advocate General and by way of indulgence, matter is adjourned to 09.05.2025."

2. Learned Deputy Advocate General has placed on

record office instructions dated 08.05.2025 from the

Secretary (Education) to the Government of Himachal

Pradesh, stating that as per recommendations of the

Departmental Promotion Committee, the Lecturers (School

Cadre) and Headmasters have been promoted to the posts of

Principal on regular basis under notification dated

08.05.2025. A copy of notification dated 08.05.2025 has also

been appended with the instructions memo.

3. Learned counsel for the petitioners states that

this writ petition be disposed of as grievance of the

petitioners has now been redressed, however, liberty be

reserved to the petitioners to seek appropriate remedy in

accordance with law for redressal of their surviving

grievances, if any.

4. In view of above, this writ petition is disposed of

with liberty as prayed for. Pending miscellaneous

application(s), if any, shall also stand disposed of.



                                                     Jyotsna Rewal Dua
9th May, 2025                                              Judge
     (Pardeep)