Sh. Jagdish Chand Verma vs State of H.P. and Another

Kurian Joseph, C.J. 1. The writ petition has been filed with the following prayers:

i) That the Respondents may kindly be directed to consider the applicant for promotion and to place the applicant senior to all the incumbents who have been promoted by ignoring the applicant.

ii) That the Respondents may further be directed to consider the applicant as per the benefits given to the applicant under the Demobilized Armed Forces/Personnel (Reservation of Vacancies in H.P. Non-Technical Services ) Rules-1972.

Since the Petitioner has sought for writ of mandamus, it is for the Petitioner, if still interested, to pursue the matter by way of an appropriate representation before the 2nd Respondent, in which case, the 2nd Respondent will get an opportunity to look into the matter and take appropriate action. Therefore, the writ petition is disposed of as follows.

In the event of the Petitioner filing an appropriate representation within a period of six weeks from today, the matter will be duly considered by the 2nd Respondent and appropriate orders will be passed within another four months from the date of production of copy of this judgment alongwith the copy of the writ petition. In case the Petitioner asks for an opportunity for hearing, the same shall also be granted to him.

The writ petition is disposed of, so also the pending applications, if any.