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Narender Kumar vs State Of H.P. And Others

High Court Of Himachal Pradesh · Decided on 26 June 2023 · Citation: (2023) 06 SHI CK 0071

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No.799 Of 2019
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Judgment

11 paragraphs · 382 words

Jyotsna Rewal Dua, J

CMP No.7615 of 2023

1.

For the reasons stated in the application, the same is allowed and disposed of.

CWP No.799 of 2019

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

2.

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

“i). That the respondents may kindly be directed to extend the benefits of PTA Grant in Aid rules 2006 to the petitioner without any discrimination, from the date of initial appointment.

ii). That the instant writ petition may kindly be allowed and the respondents may kindly be directed to extend the benefit of Grant-in-Aid in favour of the present petitioner at par with the similarly situated persons with all consequential benefits and take a decision in the light of the judgment passed by Hon’ble Court in CWP 2549/2015 titled Hem Raj Sharma Vs State of HP and CWP 2638/2015 titled Devi Saran Vs State of HP (Annexure P-6) and in CWP No.2112/2018 titled Deepak Chauhan Vs State of HP (P-7).”

3.

During hearing of the case, learned counsel for the petitioner submitted that the case of the petitioner vis-à-vis reliefs claimed by him is squarely covered by the judgment dated 21.08.2019 passed in CWP No.378 of 2018 (Sanjay Kumar Versus State of H.P. & ors.). Learned counsel further submitted that the petitioner would be content in case a direction is issued to the respondents/competent authority to consider and decide the case of the petitioner for redressal of his grievances raised in the writ petition in light of the aforesaid judgment within a fixed time schedule. Learned Additional Advocate General is not averse to this prayer.

4.

Having regard to the afore-submissions, but without examining the merits of the matter, this writ petition is disposed of by directing the respondents/ competent authority to consider and decide the case of the petitioner for redressal of his grievances raised in the writ petition, in accordance with law and taking into consideration the above judgment in the case of Sanjay Kumar, supra, 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.