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Himachal Pradesh High Court
Vijay Kumar And Others vs State Of Himachal Pradesh And Others on 24 February, 2026
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 13019 of 2025
.
Decided on: 24.02.2026
Vijay Kumar and others ... Petitioners
Versus
State of Himachal Pradesh and others ... Respondents
Coram
of
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioners rt: Mr. Rajiv Rai, Advocate.
For the respondents : Mr. R.P. Singh, Deputy Advocate
General for respondent-State.
: Mr. Vikrant Thakur, Advocate for
respondent No. 2.
Ajay Mohan Goel, Judge (Oral)
By way of this writ petition, the petitioners have
approached the Court, inter alia praying for the following reliefs:-
"A. That the Hon'ble Court may kindly be pleased to issue
a Writ of Mandamus to the respondent no.2 to convene the
Review DPC for filling up the vacant post of BDO accrued in
the year 2023 and 2024 against the 2.5% quota reserved for
the feeder post of "Extension officer (Co-Operation)" as
mentioned in the R& P Rule for the post of Block Development
officer, from the post of Inspectors (Co-Operative in terms of
earlier Administrative Practice and Historical precedent as it
is admitted case of the respondents that the administrative
Whether reporters of the local papers may be allowed to see the judgment?
practices from very inception had been to fill up the 2.5%
.
seats of BDO from the post of Inspectors (Co-Operative) only.
B. That the Hon'ble Court may kindly be pleased to quash the
communication dated 23.07.2025 vide Annexure P/24 to the
extent of denying any future promotion to the post of BDO till
of
necessary amendment is made in the R& P Rule by replacing
the nomenclature of post "Extension Officer" with ie "Inspector
(Co-Operative)."
rt
2. When this case was taken up for consideration today,
learned Deputy Advocate General has handed over to the Court
instructions dated 23.02.2026 received from the Additional Director
Rural Development, relevant portion whereof reads as under:-
"Kindly refer to the aforementioned subject matter. The
said case was listed before the Hon'ble High Court on
05.01.2026. The case is now listed on 24.02.2026.
i) The matter was taken up with the Administrative
Department and the same was forwarded to the Law
Department, whereby, the Law Department vide dated
03.01.2026 advised that the detailed position has already
been conveyed to Ld. Advocate General vide Instruction dated
05.12.2025 and accordingly, the matter be taken up with Ld.
Advocate General.
ii) Pursuant to same, the matter was taken up with Ld.
Advocate General, who advised that Department may convey
the proposal to the H.P. Public Service Commission to consider
.
eligible Inspector, Cooperative Society (Corporation) under 2.5%
quota to the post of per past Block Development Officer as
practices till the amendment in Rules.
Accordingly, vide letter dated 20.02.2026 (Annexure R-
of
I), Registrar, H.P. State Cooperative Societies. Shimla has been
requested to send fresh proposal regarding holding DPC for
promotion of Inspector Cooperative to the post of Block
rt
Development Officer on regular basis, keeping in view, the
existing vacancies i.e. 3 in numbers of BDO's in the concerned
feeder category due to VRS/superannuation.
Hence, your good self is requested to kindly apprise the
Hon'ble High Court on 24.02.2026, when the case is listed."
3. In light of said instructions, without any observation on
the merit of the writ petition, this petition is closed with the
observation that in case the Authority intends to proceed with the
matter in terms of the contents of instructions dated 23.02.2026,
then needful be done as expeditious as possible and preferably
within a period of two months from today. Pending miscellaneous
application(s), if any also stand disposed of accordingly.
(Ajay Mohan Goel)
Judge
February 24, 2026
(narender)
