_________________________________________________________________ vs State Of H.P. & Anr
2025 Latest Caselaw 851 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of H.P. & Anr on 14 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 8806 of 2024 Decided on: 14th May, 2025 _________________________________________________________________ Neena Verma ....Petitioner

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

Coram

Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Onkar Jairath, Advocate.

For the respondents: Mr. L.N.Sharma, Additional Advocate General.

Jyotsna Rewal Dua, Judge

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

Advocate General, accepts service of notice on behalf of the

respondents.

2. Following order passed in the matter on

19.12.2024:-

"Learned Deputy Advocate General has placed on record instructions dated 19.12.2024 which have been imparted and as applicable to several Civil Writ Petitions including CWP No. 737/2024 (Pradeep Singh

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

& Ors. vs. State of H.P. & Ors.) along with connected matters.

As per the aforesaid instructions placed on record of this writ petition, the same instructions are also meant for the instant petition as well.

In view of above, learned Deputy Advocate General sought eight weeks' adjournment for convening the DPC for regularization of officiating Principals and completing the entire process. Prayer is accepted.

List on 13.03.2025"

3. Learned Additional 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.

4. Learned counsel for the petitioner states that this

writ petition be disposed of as grievance of the petitioner has

now been redressed, however, liberty be reserved to the

petitioner to seek appropriate remedy in accordance with law

for redressal of her surviving grievances, if any.

5. 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 Judge May 14, 2025 R.Atal