Date Of Decision: 13.05.2025 vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 792 HP

Himachal Pradesh High Court

Date Of Decision: 13.05.2025 vs State Of Himachal Pradesh & Ors on 13 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

                                                               2025:HHC:13749




IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.4309 of 2025
                                       Date of Decision: 13.05.2025
_____________________________________________________________________
Champa Gupta                                              .........Petitioner
                                        Versus
State of Himachal Pradesh & Ors.                       .......Respondents

Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioner:       Mr. Munish Datwalia, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General, Mr. Rajan
                     Kahol, Mr. Vishal Panwar & Mr. B.C. Verma,
                     Additional Advocate Generals, with Mr. Ravi
                     Chauhan, Deputy Advocate General, for
                     respondents-State.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)

By way of instant petition, petitioner has prayed for the

following main reliefs:

"(i) That the Honble court may kindly direct the respondents to extended the benefit of Judgment dated 7-7-2023 passed in CWP NO 2500/2021 in favour of petitioners.

(ii) 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 petitioner with additional promotional increment on account of promotion to HT w.e.f 1.10.2012 with all consequential benefits as has done with the incumbents promoted to the post of head teachers after 1.10.2012 with all consequential benefits@ 9%."

2. Before reply, if any, from the respondents could be

received, learned counsel representing the petitioner, on instructions,

states that petitioner would be content and satisfied in case her case

is considered and decided in the light of judgment passed by

Coordinate Bench this Court in CWP No. 2500 of 2021 titled Ranjit

Singh & Ors. Vs. State of Himachal Pradesh & Ors.

3. While putting in appearance on behalf of respondents, Mr.

B.C.Verma, learned Additional Advocate General, states that he is not

averse to aforesaid innocuous prayer made on behalf of the petitioner

and representation, if any, filed by the petitioner shall be considered

and decided expeditiously.

3. Consequently, in view of the aforesaid fair stand adopted

by learned Additional Advocate General, this Court, without going into

the merits of the case, deems it fit to dispose of the present petition,

reserving liberty to the petitioner to file representation before the

competent authority within a period of three weeks for redressal of her

grievances as have been raised in the instant petition, which in turn,

shall be decided by the competent authority expeditiously within a

period of six weeks in light of aforesaid judgment. Ordered

accordingly. Needless to say, authority concerned, while doing the

needful in terms of instant order, shall afford an opportunity of being

heard to the petitioner and pass speaking order thereafter.

Applications, if any, stand disposed of.

May 13, 2025                                         (Sandeep Sharma),
     (sunil)                                              Judge