Om Prakash vs State Of H.P. & Ors
2025 Latest Caselaw 782 HP

Himachal Pradesh High Court

Om Prakash vs State Of H.P. & Ors on 13 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.4296 of 2025 Date of decision: 13.05.2025 Om Prakash. ...Petitioner.

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

Coram:

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

For the petitioner : Mr. Munish Datwalia, Advocate. For the respondents : Mr. Y.P.S. Dhaulta, Additional Advocate General.

Jyotsna Rewal Dua, Judge

Notice. Mr. Y.P.S. Dhaulta, Additional Advocate

General, appears and waives service of notice on behalf of

respondents.

2. This writ petition has been filed for the grant of

following substantive relief(s):-

"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 nature of 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

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

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 petitioner has invoked extra

ordinary jurisdiction of this Court under Article 226 of the

Constitution of India without even preferring any

representation to the competent authority for the redresssal

of his grievances raised in the writ petition.

4. Confronted with above, learned counsel for the

petitioner submitted that the petitioner would be preferring

representation within two weeks from today. In case, such

representation is so preferred, the competent authority shall

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

further period of six weeks. The order so passed shall also be

communicated to the petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

                                             Jyotsna Rewal Dua
13th May, 2025                                    Judge
  (Pardeep)