Prem Lal & Anr vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

Notice. Mr. R.S. Verma, learned Additional Advocate General, accepts notice on behalf of the respondents.

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

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

“a. That Your Lordships may further graciously be pleased to issue the writ in the nature of Mandamus directing the respondents to grant the petitioners 3% promotional increment w.e.f. the ate of their promotion as Head Teacher, in view of the provisions of FR 22(I)(a) (1) of FRSR with all consequential benefits @ 9% P.A. as has been laid down in cae vide judgment date07.07.2023 passed in CWP No.2500/2021 titled as Ranjit Singh and others Vs. State of Himachal Pradesh alongwith other connected matters, wherein it has been held that the Head Teachers are entitled for promotional increment in view of the Provisions of FR22(I)(a)(1) FRSR.”

Learned counsel for the petitioners states that the case of the petitioners and grievance raised by them have been adjudicated in CWP No.2500/2021 (Ranjit Singh & Ors. Vs. State of H.P. & Ors. alongwith connected matters) decided on 07.07.2023. Learned counsel further submitted that the petitioners would be content, in case, respondents/competent authority are directed to consider and decide the case of the petitioners, in light of the law laid down in the aforesaid judgment, in a time bound manner. Prayer is not opposed by learned Additional Advocate General for the respondents.

Taking into consideration the above 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 petitioners in light of the aforesaid judgment and in accordance with law within six weeks from today. In case, the petitioners are found to be similarly situated then the benefit extended to the petitioners in the aforesaid judgment, shall also be extended to the petitioners in the instant case as well. The entire exercise be completed within six weeks from today.

The instant petition is disposed of, in above terms, so also the pending application(s), if any.