Sh. Sunder Singh and Others vs State of Himachal Pradesh, The Director, Elementary Education, State of Himachal Pradesh, Shimla and Deputy Director, Elementary Education, Shimla, Distt. Shimla, H.P.

Justice Rajiv Sharma, J.—The writ petition is filed with the following prayer:

i) To issue the writ in the nature of mandamus, directing the respondents to give same & similar treatment to the petitioners as has been given to the petitioners in the case of Hira Lal & Others CWP(T) No. 319/1997 & Dila Ram & others, i.e. (T) No. 4249/2008 decided on 10.4.2009 and consider the case of the petitioners for promotion to the next higher post of Head Teachers and Centre Head Teachers/BPEO from the due dates and allow the other consequential benefits including arrears etc. from the date when their juniors were given.

According to the petitioners, their case is covered by the decision of this Court in C.W.P. No. 319 of 1997, titled Hira Lal Vs. State of Himachal Pradesh and another, decided on 17.06.2008. In case the petitioners are similarly situated as the petitioner covered by the aforesaid judgment, a similar treatment shall be extended to the petitioners herein also. Needful action in that matter shall be taken by the respondents within a period of three months from the date of production of a copy of this judgment alongwith copy of the writ petition and the judgment referred to above by the petitioners before the second respondent.

With the above observations, the writ petition stands disposed of, so also the pending miscellaneous application(s), if any.