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Dharam Chand vs State Of H.P. And Others

High Court Of Himachal Pradesh · Decided on 7 November 2025 · Citation: (2025) 11 SHI CK 1855

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No 17340 Of 2025
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Judgment

9 paragraphs · 327 words

Jyotsna Rewal Dua, J

1.

Notice. Mr. L.N. Sharma, learned Additional Advocate General, appears and waives service of notice on be half of the respondents.

2.

With the consent of learned counsel for the parties, the matter is heard at this stage.

3.

This writ petition has been filed for the grant of following substantive reliefs:-

“I. That an appropriate writ, order or direction may kindly be issued directing the respondents to grant the designation of Technician Gr-II & Gr-I and placement scale with effect from the due date in terms of notification dated 29.5.2014 (Annexure P-2) alongwith consequential benefits to the petitioner, in the interest of justice.

II. That an appropriate writ, order or direction may kindly be issued directing the respondents to grant/release the three tiers pay structure to the petitioner upon his placement as Technician Gr.-II/I and further refix the pay of petitioner as per revision of pay scale notified by the Govt., from time-to-time, along with consequential benefits such as arrears etc., interest @ 9% per annum, in the interest of justice.”

4.

Learned counsel for the petitioner submits that the petitioner has preferred a representation to the respondents on 18.06.2023 (Annexure P-8) f r claiming the above reliefs. Learned counsel fur her submits that the petitioner would be satisfied in case the respondents/ competent auth rity(s) are directed to decide the aforesaid representation within a fixed time schedule. Learned Additional Advocate General is not averse to this prayer.

5.

Having regard to the afore-submissions, but wit out examining the merits of the matter, this writ petition is disposed of with direction to the respondents/ competent authority to consider and decide the aforesaid representation of the petitioner dated 18.06.2023 (Annexure P-8) in accordance with law within a period of six weeks from today. The decision so arrived at 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.