Sheela Devi vs State Of H.P. & Others

Tarlok Singh Chauhan, J

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

“That the respondents may be ordered to extend the benefit of the order/judgment Annexures P-1 and P-2 to the petitioner also and the benefit of the service rendered by the petitioner may be ordered to be given for the purpose of seniority and other service benefits, as has been done in the cases of other similarly situated Nursery/JBT teachers, with all benefits incidental thereof.”

Learned Counsel appearing for the petitioner, on instructions, states that the petitioner would be content in case prayer made in the writ petition is ordered to be considered in light of the judgment rendered by a Division Bench of this Court in CWP No. 3544 of 2019 titled State of H.P. & Anr. vs. Surendra Sharma & Ors, alongwith connected matter, decided on 6.11.2020, in a time bound manner.

Learned Additional Advocate General is not averse to the aforesaid innocuous prayer made on behalf of the petitioner.

Consequently, in view of above, without going into merits of the case, present petition is disposed of with a direction to the respondents to consider the case of the petitioner within a period of four weeks from today, in light of the judgment (supra). Needless to say, concerned respondent/authority concerned shall afford an opportunity of hearing to the petitioner and pass a speaking order thereafter. Liberty is reserved to the petitioner to file appropriate proceedings before appropriate court, in case she still remains aggrieved. Petition stands disposed of in the aforesaid terms, alongwith all pending applications.