Neem Chand Sharma vs State Of H.P. And Others

Jyotsna Rewal Dua, J

CMP No.6030 of 2023

Allowed and disposed of.

CWP No.4186 of 2021

With the consent of learned counsel for the parties, the matter is taken up for hearing at this stage.

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

“i. That the respondents may be ordered to pay arrears to the petitioner as per the law laid down in Rakesh Kumar’s case with all the benefits incidental thereof.”

During hearing of the case, learned vice counsel appearing for the petitioner submitted that the case of the petitioner is squarely covered by the judgment dated 16.12.2022 passed in bunch of writ petitions with lead case CWP No.3578 of 2022 (Bhindro Versus State of H.P. & Ors.). Learned counsel further submitted that the petitioner would be content in case a direction is issued to respondent No.2/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 Deputy Advocate General is not averse to this prayer.

Having regard to the afore-submissions and without examining the merits of the matter, the writ petition is disposed of by directing respondent No.2/ 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 Bhindro’s case, 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.