Himachal Pradesh High Court

Bishan Dass & Ors vs State Of Hp And Ors on 13 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP Nos.4292 & 4294 of 2025 Date of decision: 13.05.2025

1. CWP No.4292 of 2025 Bishan Dass & Ors. ...Petitioners.

Versus State of HP and Ors. ...Respondents.

2. CWP No.4294 of 2025 Mohan Lal Sharma & Ors. ...Petitioners.

Versus State of HP and Ors. ...Respondents.

Coram:

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

For the petitioners : Mr. Shivom Vashista, Advocate. For the respondent(s) : 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 the

respondents.

2. These writ petitions have been filed for the grant of

almost identical reliefs. The substantive reliefs in CWP

No.4292 of 2025 read as under:-

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

"(I) That the respondents may 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 pay of the petitioner may kindly be further ordered to be fixed accordingly in 6th CPC from the due date along with arrears and interest, in the interest of justice."

3. Admittedly, the petitioners have 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

their grievances raised in the writ petition.

4. Confronted with above, learned counsel for the

petitioners submitted that the petitioners 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 petitioners.

These writ petitions stand disposed of in the above

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




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