Shashi Bala & Ors vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

The petitioners have filed the present petition for the grant of following substantive relief: -

“(i) That the Respondents may kindly be directed to extend the benefit of the judgment dated 06.11.2020 passed in CWP No.3544/2019 titled State of H.P:. & another Vs. Surendra Sharma & Others at Annexure P-3 and the letter dated 28.12.2021 further issued by respondent No.2 at Annexure P-5 and Annexure P-5(Colly) and the pay of the petitioners as JBT Teachers be directed to be re-fixed w.e.f. due date i.e. date of regularization and the arrears of pay accrued to them may also be ordered to be paid in terms of the judgment passed by this Hon’ble Court in CWP No.3544/2019, in the interest of justice.”

Learned counsel for the petitioners submitted that the relief prayed for by the petitioners is covered by the decision dated 06.11.2020, rendered in CWP No. 3544 of 2019 (State of H.P. & Anr. Versus Surendra Sharma & Ors and connected matter). Learned counsel for the petitioners states that the petitioners would be content if the cases of the petitioners are considered by the respondents in light of the aforesaid judgment. Learned Additional Advocate General has no objection to this prayer.

Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondents to consider the respective cases of the petitioners in light of the aforesaid judgment and pass appropriate orders in accordance with law within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand disposed of.