Gita Ram and Others vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioners claim that they are entitled to be promoted as Centre Head Teachers with effect from the date their juniors were promoted. It is seen that some incumbents on the identical facts were granted benefits vide judgment Annexure P-1 delivered in CWP No. 2710 of 2010, dated 1.6.2010. We find that the said judgment has been implemented also as rightly informed by the learned Deputy Advocate General. Therefore, this writ petition is disposed of. The Petitioners may submit their individual representations to the second Respondent giving therein their service particulars and also pointing out the instances where the juniors were promoted. In the event of such representations being filed by the Petitioners within a period of six weeks from today, the matter will be duly considered by the second Respondent and in case any of the junior had been promoted, the Petitioners before the Government shall also be given promotion with effect from the date their juniors were promoted. The needful shall be done within three months thereafter. We make it clear that in case any incumbent junior to the Petitioners had been given undue promotion, the second Respondent shall review the same with notice to the concerned incumbent(s). The pending application, if any, also stands disposed of.